AOUSAF HUSSAIN Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) This petition is presented by a first year medical student, in Kanachur Institute of Medical Sciences, Mangaluru (fourth respondent-'college' for short) inter alia, with a prayer to quash the communication dated 9.10.2016 (Annexure-D) from his college and to permit him to continue his course.

(2.) Briefly stated the facts are, petitioner appeared and secured 13921st Rank in NEET 2016 Examination.

(3.) A candidate, by name Mohmmed Shoiab Aamer, who was allotted a seat by the Karnataka Examination Authority ('KEA' for short), did not report to the college as on 29.9.2016. On 30.9.2016, the college announced the unfilled seats in the website calling upon the eligible candidates to apply. In response thereto, petitioner submitted his application, and he was given admission by the college after receiving necessary fees.