DIVYA B S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are the medical practitioners are invoking the writ jurisdiction of this Court seeking a Writ of Certiorari for the quashment of Senior Resident Common Merit-cum-Allotment List issued by the 2nd respondent by way of web hosting on 09.01.2019, a relevant portion enlisting the petitioners whereof, is at Annexure-A to the writ petitions, inter alia on the ground that the same is not in terms of the judgment of this Court rendered on 21.12.2018 in earlier round of writ petition Nos.46917-47025/2018 (Edn-Res) and connected matters, a copy whereof is at Annexure-D.

(2.) On request learned Addl. Government Advocate Smt. Pramodhini Kishan having appeared for the respondents opposes the writ petitions arguing that the impugned web hosted notification although is not happily worded, the same is issued in substantial compliance with the mandate of this Court in the aforesaid writ petitions. Since common questions of facts and law are involved and also the relief sought for is substantially similar, all these petitions, on the suggestion of the learned counsel appearing on either side, are being heard and disposed off by this common judgment and order.

(3.) Learned counsel for the petitioners falters the impugned notification on the grounds that: (a) no comparative merit list of all the candidates as has been mandated by this Court is prepared as a pre-condition for counseling and allotment of posts, (b) no allotment could have been made without formulating a comprehensive scheme by laying down the guidelines for the purpose of enforcing Rule 15 of the Karnataka Conduct of Entrance Test for Selection and Admission to Post-Graduate Medical & Dental Degree and Diploma Courses Rules, 2006, (c) the comparative merit list now said to have been prepared does not contain the names of candidates of yester years and of all India quota as mandated by this Court, (d) the so called comparative merit list contains names of certain candidates who have not executed the bond at all.