DR. SUMANTH. R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though these matters are listed for preliminary hearing, by consent of learned Advocates, it is taken up for final disposal.

(2.) The grievance of the petitioners in these petitioners are that fourth respondent- Bangalore Medical College and Research Centre has not considered the applications (Annexure-A dated 09.07.2018 in W.P.No.29161/2018 and Annexures 'A' and 'B' dated 02.07.2018 and 06.07.2018 respectively in W.P.No.29162/2018) submitted by the petitioners for return of all original documents submitted by them to the College at the time of joining for the post graduate studies.

(3.) It is further grievance of the petitioner in W.P.No.29161/2018 that he has been selected for Super Specialty Course namely, MCH Course in Cardiothoracic and Vascular Surgery by the All India Institute of Medical Sciences and last date for admission being on 15.07.2018, petitioner is required to produce the original documents before the All India Institute of Medical Sciences, (for short AIMS) as otherwise his admission would not be made and there is every likelihood of admission being cancelled.