RAJINI C.K. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) We have heard Shri. G. S. Kannur, learned Senior 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 Ms. Belle Ravivarma Kumar, learned Advocate for respondent No.6.

(3.) Brief facts of the case are, petitioner is an in-service Doctor working in Anegola Primary Health Centre, K.R.Pete Taluk, Mandya District under the Department of Health and Family Welfare,['HFW Department' for short] Government of Karnataka. On 19/8/2023, the State Government issued a notification fixing 20% of seats in post graduation for in-service candidates. Pursuant to the notification, the Directorate of Medical Education['the DME' for short] published a Seat matrix for 315 seats.