LAWS(KAR)-1986-6-4

B RAMA MURTHY Vs. SELECTION COMMITTEE

Decided On June 09, 1986
B.RAMA MURTHY Appellant
V/S
SELECTION COMMITTEE Respondents

JUDGEMENT

(1.) Denial of admission to petitioner to Post-Graduate Super Speciality in Cardiology and selection of third respondent to that coarse is questioned in this Writ Petition.

(2.) Contention of petitioner is, whichever criteria is adopted for selection, be it merit or reservation, he should have been preferred for admission instead of third respondent. Selection Committee has not Sled any statement of objection justifying selection, except making records available. Third respondent has filed statement of objection to-day justifying his selection.

(3.) Admission as per Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985, is on merit, subject to reservation. Marks in medicine forms the basis for determining merit. Petitioner has secured 63 per cent; whereas third respondent has secured 58 per cent. In order of merit as arranged by Selection Committee, Sriyuths Somashekar, Gajanana Narayana Gudigar and A.G. Ravishankar are ranked at Sl. Nos. 911, 912 and 913 and petitioner and third respondent are ranked at Sl. Nos. 914 and 915 respectively. It is also relevant at this stage to mention that petitioner belongs to Backward Tribe; whereas third respondent belongs to Backward Community.