RAKESH K N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner is seeking a direction to the respondents to select him for admission to medical discipline (MBBS course) under sports category for the academic year 2009.

(2.) The case of the petitioner is that he applied for admission to medical course under sports category for the year 2009. The petitioner took C.E.T. examination conducted by the Karnataka Examination Authority, Bangalore and obtained ranking at 5455 in medical discipline (MBBS course) under the sports category. Petitioner is awarded a bronze medal by the Ball Badminton Federation of India recognized by the National Sports Federation and Sports Authority of India. Annexure-C is the certificate produced by the petitioner for having obtained a merit certificate in the 25th (Silver Jubilee) Sub- Junior National Ball Badminton Championship during 2005-2006.

(3.) The grievance of the petitioner is that though he is ranked at 5455 in the merit list under the sports quota, the candidate ranked at 10,827, under the same category, who was below the petitioner has been selected ignoring the petitioner on the ground that the certificate issued by the Ball Badminton Federation of India cannot be considered for selecting the petitioner as there was a dispute between two fractions of the Federation. Learned counsel for the petitioner taking me through the documents produced including the additional documents produced along with a separate application which is allowed, submits that during the previous year i.e. 2008-2009 one candidate by name Roopesh C.R. was given a seat for Engineering course under sports category though he had produced the merit certificate having obtained bronze medal from the same Federation viz., Ball Badminton Federation of India.