AISHWARYA M. Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The short facts of the case appears to be that the petitioner was allotted BDS seat by Comed-K in the 4th respondent-College for the academic year of 2016-17 on the basis of Neet result declared by CBSE. After the admission, when the papers of the petitioner were sent to the University, the University did not approve the admission on the ground that the Neet score of the petitioner was not qualified and a communication to that effect was also made by the University. Under the circumstances, the petitioner has approached to this Court.

(2.) We have heard Mr. Ajoy Kumar Patil, learned Counsel for the petitioner, Ms. Niloufer Akbar, learned Additional Government Advocate for R1, Mr. K. Shashikiran Shetty, learned Senior Counsel with Ms. Farah Fathima for respondent No. 2, Sri N.K. Ramesh, learned Counsel for respondent No. 3-University and Sri Abhishek Malipatil, learned Counsel for respondent No.4.

(3.) The only aspect to be considered in the present petition is whether, the petitioner can be said as meeting with the minimum eligibility criteria for admission to BDS Course or not?