RAJARAMA HOLLA K. Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) This writ petition coming up for preliminary hearing in 'B' Group after notice to the respondents, by consent of counsel for parties, is taken up for hearing.

(2.) The petitioner, Rajarama Holla, was one of the applicants for one of the seats in the Government and Private Medical Colleges in the State of Karnataka for the Year M.B.B.S. Course for the academic year 1979-80. The selection had to be made by a Selection Committee in accordance with the Karnataka Medical Colleges (Selection for Admission) Rules, 1979, (hereinafter referred to as the Rules).

(3.) The Rules provide for eligibility by academic qualifications as well as by domicile. It further provides for certain reservations to be made in favour of Special category of persons as well as Scheduled Castes, Scheduled Tribes, Backward Tribes, Backward Castes, Backward Communities and Special Group. The selection has to be made by the Selection Committee in accordance with Rule 7 of the Rules. Rules 8 and 9 of the Rules are the Rules with which we are mainly concerned in this writ petition. Rule 8 of the Rules provides for the manner in which the application has to be made for the Year M.B.B.S. Course in the Medical Colleges in Karnataka. Rule 9 of the Rules provides for the procedure for Selection.