MANJURAJU N M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred this petition for an appropriate writ to direct the respondents to consider the representation of the petitioner dated 04.06.2016 and representations dated 27.06.2016 and 30.06.2016 for considering the case of the daughter of the petitioner as the student studied in rural area and petitioner has also prayed to direct the respondents to allot the medical seat based on CET ranking if any seat is available in the first list.

(2.) We have heard Sri. K.H. Somasekhara, learned counsel appearing for the petitioner, Sri. A.K. Vasanth, learned Additional Government Advocate appearing for respondent No.1 and Sri. N.K. Ramesh, learned counsel appearing for respondent No.2.

(3.) The petition has been preferred by father on behalf of his daughter. The facts are that the daughter of the petitioner had applied for admission in KEA seats. In the application, in the column 18 when she had to reply as to whether she had studied in rural area in Karnataka from 1st to 10th standard, the reply was given as 'No'. As per the petitioner, it was mistake on her part and in reality the reply should have been 'Yes'. The petitioner further contends that if the reply to question 18 in the application form was 'Yes', she would be treated as candidate from the rural category and she has fairly good chances of getting seat even in first list in medical seats and therefore it has been submitted that her case may be directed to be considered by respondent No.2.