AISHWARYA S. NAYAK Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) All the petitions are preferred by the respective petitioners -students who were earlier granted admission for the academic year of 2015 -2016 in the management quota pursuant to the interim order passed by this Court in W.P.Nos.4770 -4829/2016 preferred by Sridevi Medical College, wherein the interim order was granted, which subsequently came to be vacated by the Apex Court and the admissions were also cancelled. As per the petitioners, there were similarly situated students who were granted admission on the seats of CET as well as on COMED -K and this Court (NKJ & SSJ) vide order dated 23.06.2016 had directed the consideration of those students for admission to academic year of 2016 - 2017 by granting exemption from the requirement of NEET qualification.

(2.) The grievance on the part of the petitioners is that at the relevant point of time, since the Management of the respective Colleges were not ready to surrender quota of NRI/management for the academic year of 2016 -2017, they could not be considered for passing of interim order. However, the petitioners contend that since now some of the Colleges, out of their NRI/management quota are ready to accommodate for admission in the academic year of 2016 -2017, similar exemption may be granted of NEET qualification to the petitioners and the management of the respective College be permitted to grant admission to the petitioners in M.B.B.S. course for the academic year of 2016 -2017, and hence the petitions.

(3.) Mr.Shashikiran Shetty, learned Senior Counsel appearing for the respective Colleges -respondent Nos.5 and 6 in W.P.No.51916/2016 and for respondent No.8 in W.P.Nos.51974 -51975/2016 states that as per the letter issued by the respective College, if NEET exemption is granted by this Court, the Colleges are willing to give admission to the concerned petitioners for the academic year of 2016 -2017 for the M.B.B.S. course.