SAIKUMAR. V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is aggrieved by the ranking assigned to him in the PGET -2015 Medical in -service candidates for autonomous institutions. According to him, the authority concerned ought to have assigned ranking No.5 instead of 13 by taking into consideration the service rendered by him in Mandya Institute of Medical Sciences from 13.12.2010 to 31.10.2011.

(2.) On 20.04.2016, an interim order was passed permitting respondent No.3 to proceed with the counseling subject to the terms and conditions mentioned therein.

(3.) It is submitted by the learned counsel for the petitioner that in the counselling, 5th respondent was allotted a seat in MD Radiotherapy in Kidwai Institute of Oncology and the 5th respondent has no objection for transfer of the said seat to the petitioner as he is not in a position to pursue his course under loss of pay. Learned counsel for the 5th respondent submits that 5th respondent has no objection for transfer of the said seat to the petitioner as he was the next candidate in the rank. However, the condition for surrender (i.e., condition No.11.1) in the brochure issued by the Department of Medical Education for the year 2016 - 2017 may not be enforced against him.