G JAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER - Dr. Jayakumar is before this Court seeking for a mandamus directing the fourth respondent to admit him for MD Pharmacology course for the academic year 2003-04 on the following facts.

(2.) PETITIONER obtained 1073 rank in the post graduation entrance examination conducted by the rajiv Gandhi University of Health Sciences (for short 'the university') and the petitioner had opted for the seat in MD Pharmacology at the fourth respondent college. He was allotted the same vide allotment letter dated 24-11-2003 in the casual round vacancy held by the 2nd respondent. Despite an allotment and despite a direction subsequently by the university, the college refused admission to the petitioner. Petitioner in these circumstances is before me seeking for various directions.

(3.) ON receipt of notice, the fifth respondent has filed their short reply affidavit on behalf of the medical Council of India. It would refer to Section 10-A and various case laws in support of its submission. WP No. 52983-86/2003.