HARDIK TANWAR Vs. KARNATAKA EXAMINATIONS AUTHORITY

JUDGEMENT

(1.) The Petitioner had appeared before the Karnataka Examination Authority(Respondent No.1) for securing a seat. After the rounds of counseling conducted by Respondent No.1, he admitted to medical i.e., MBBS course in AJ Institute of Medical Sciences, Mangaluru on 30.7.2019.

(2.) It is submitted by the learned senior counsel for the petitioner that he has deposited original documents with the authority. The petitioner has also paid a sum of Rs.7,19,015/- as fee towards the said admission to respondent No.1. In the meanwhile, the petitioner being a native of Jaipur, also appeared for counseling under NEET and he was allotted a seat in Government Medical College, Barmer, Jaipur. It is submitted that the petitioner finding it difficult to continue his education at Mangalore, requested the respondents to return the original documents and also for refund of fees paid by him. In the circumstances, the learned counsel for the petitioner seeks a direction to the respondents to refund the fee and also to return the original documents submitted by him.

(3.) Sri Shashikiran Shetty, learned Sr. Counsel appearing for College - Respondent No.5 submitted that in the case if the petitioner is permitted to leave the college, the respondent No.5 may be permitted to select other eligible candidate similar to the petitioner as per the Consensus Agreement between Government and Respondent No.5- College.