MAHIMA S. Vs. CHAIRMAN AND ORS.

JUDGEMENT

(1.) THE petitioner had appeared for Comed -K examination and furnished all her original marks cards as well as provisional marks card. Petitioner scored 10961 in COMEDK -UGET -2015 as per candidate ranking card issued by the respondents. She had also applied for a seat in Government College by submitting an application to the Karnataka Examination Authority. She was called for verification of the documents at Government Polytechnic College, Bellary.

(2.) PETITIONER had not been issued with original marks card by the Pre -University Board. She has been issued with provisional statement of marks signed by the Principal of Expert P.U. College, Mangalore, where she was studying on 29.5.2015. She produced the same on 10.6.2015. She has not been given a seat in the Government Medical Colleges in Karnataka. Karnataka Examination Authority has retained the said provisional marks card in original and has declined to return the provisional marks cards. However an attested copy of the said provisional marks card signed by the Principal of B.C.PU College, Challakere was submitted before the respondents. She however secured another provisional statement of marks signed by the Principal, Expert PU College, Mangalore on 16.7.2015 i.e. on the date of interview before the respondents. The said certificate was issued a few hours before the deadline for submission of the same before respondents.

(3.) AFTER service of notice, the respondents have entered appearance and have filed a detailed statement of objections stating that the petitioner was a student of Expert PU College, Mangalore. If the original marks card had not been issued, she was expected to produce the provisional statement of marks signed by the Principal of Expert PU College. However, she produced statement of marks signed by the Principal, B.C.PU College, Challekere which was not valid. Therefore, they were justified in not considering her case for admission.