KARNATAKA EXAMINATION AUTHORITY Vs. UNION OF INDIA

JUDGEMENT

(1.) For the reasons stated in the applicationI.A.No.2/2025, the same is allowed. The delay of 38 days in filing the appeal is condoned.

(2.) The appellant (Karnataka Examination Authority) has filed the present appeal impugning an order dtd. 16/7/2025 passed by the learned Single Judge of this Court in W.P.No.18861/2025 (EDN-RES). The said petition was filed by respondent No.3 (writ petitioner), inter alia, praying that directions be issued to reconsider his application for admission to Medical Colleges for the MBBS degree under 'Sports Quota'.

(3.) The writ petitioner was found ineligible for admission under the 'Sports Quota' on the ground that the sports events in which he had participated were not recognized in terms of the Circular dtd. 13/5/2025 and therefore, the writ petitioner did not satisfy the criteria as set out under the Karnataka Selection of Candidates for Admission to Government Seats in Professional Educational Institutions Rules, 2006 as amended by the Karnataka Selection of Candidates for Admission to Government Seats in Professional Educational Institutions (Amendment) Rules, 2024 [the Rules].