ARUN NARAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been referred to a Division Bench by Venkataramiah, J.

(2.) The petitioner was an applicant for admission to Kasturaba Medical College at Manipal (respondent 2). In this petition under Arts.226 & 227 of the Constitution of India, he has prayed for quashing Rule 3 of the Karnataka Medical Colleges (Selection for Admission) Rules, 1975, (hereinafter referred to as the Rules). He has also prayed for issue of a writ in the nature of mandamus directing respondent 2 to affirm his admission to that College ignoring Rule 3 of the Rules.

(3.) Before adverting to the facts of the case, it is useful to state the set up of Medical Colleges in Karnataka State and how students are admitted to them.