Citation : 2022 Latest Caselaw 3352 Kant
Judgement Date : 25 February, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.22285 OF 2021 (EDN-RES)
BETWEEN:
1. SRI. HRISHIKESH
S/O HARSHAVARDHAN
AGED ABOUT 25 YEARS,
R/AT BOYS HOSTEL,
ALVAS COLLEGE OF NATUROPATI MODBIDRI,
DAKSHINA KANNADA-574227,
STUDENT OF ALVAS COLLEGE OF
NATUROPATHY & YOGIC SCIENCES,
MOODABIDRI.
2. MS. LOCHANA
D/O GIRISH
AGED ABOUT 25 YEARS,
R/AT BOYS HOSTEL,
ALVAS COLLEGE OF NATUROPATI MODBIDRI,
DAKSHINA KANNADA-574227,
STUDENT OF ALVAS COLLEGE OF
NATUROPATHY & YOGIC SCIENCES,
MOODABIDRI.
...PETITIONERS
(BY SRI. PRADEEP C PATIL, ADVOCATE)
AND:
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
2
BENGALURU-560041
(REP. BY ITS REGISTRAR EVALUATION)
...RESPONDENT
(BY SRI. HARISH GANAPATHY, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION IN THE
NATURE OF MANDAMUS TO THE RESPONDENT TO SEND THE
ANSWER SCRIPTS TO THE THIRD VALUATOR FOR REVALUATION
AND ANNOUNCE THE RESULTS BY CONSIDERING THE AVERAGE OF
BEST OF TWO MARKS AS AWARDED BY THE THREE EXAMINERS IN
VIEW OF THE JUDGMENTS OF THIS HOBLE COURT PRODUCED AS
ANNEXURE-B, IN WP NO.13626/2021 AND AFFIRMED IN
WP.NO.19406/2021,PRODUCED AS ANNEXURE-C.
THIS PETITION COMING ON FOR PRELIMINARY HEARING-B
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
This Writ Petition is disposed off as having been withdrawn
in terms of Memo dated 25 .02.2022 which reads as under:
"THE UNDERSIGNED ADVOCATE FOR THE PETITIONER PRAY THIS HONBLE COURT TO CONSIDER PETITIONERS NO.2 AND NO.1 request to withdraw or delete as the petitioner from the above petition in the interest of equity and justice."
Sd/-
JUDGE
cbc
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