RAJESH KUMAR D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is presented with following prayers:

(2.) We have heard Smt. Akkamahadevi Hiremath, learned Advocate for the petitioner, Shri. Sudev Hegde, learned AGA for the State, Shri. N.K. Ramesh learned Advocate for the KEA[Karnataka Education Authority], Shri. N. Ketty, learned Advocate for the NMC[National Medical Commission] and Shri. Rakshitha D.J, learned Advocate for respondent No.5 and Shri. Mukkannappa, learned Advocate for respondent No.6.

(3.) Brief facts of petitioner's case are, petitioner is an in-service Doctor working as Assistant Surgeon in Jayadeva Institute of Cardiovascular Sciences and Research (respondent No.5)[Hereinafter referred to as 'Jayadeva Institute']. He appeared for NEET-PG 2021 held on 11/9/2021. Out of total number of Government PG seats, 30% seats are reserved for in-service candidates, and out of them, 77% seats are for candidates working in the HFW Department[Health and Family Welfare Department], 12% seats for autonomous Institutions, 6% seats for BBMP and 5% seats for Boards and Corporations.