SAMARTH SANTHOSH JOSHI Vs. KARNATAKA EDUCATION AUTHORITY

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel appearing for the petitioner as well as the Sri. N. K. Ramesh, learned counsel appearing for respondent No.1 and Sri. Sudev Hegde, learned Additional Government Advocate appearing for respondent No.2.

(3.) Petitioner is a candidate for NEET-UG selection. It is submitted by the learned counsel appearing for the petitioner that the petitioner belongs to GM-rural category and that he has all the certificates to prove the same. He has also produced the EWS Certificate to prove his income.