Sri Veeraiah S/O Kallayya Chikkamatha vs The Karnataka State Law University
2023 Latest Caselaw 9731 Kant

Karnataka High Court

Sri Veeraiah S/O Kallayya Chikkamatha vs The Karnataka State Law University on 7 December, 2023

                                                    -1-
                                                          NC: 2023:KHC-D:14372
                                                            WP No. 107305 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                                 BEFORE
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                             WRIT PETITION NO. 107305 OF 2023 (EDN-AD)
                      BETWEEN:

                      SRI. VEERAIAH S/O. KALLAYYA CHIKKAMATHA,
                      AGED 23 YEARS, OCC: STUDENT,
                      R/AT. SHIRAKOL, TQ. NAVALGUND, DIST: DHARWAD.
                                                                       ...PETITIONER
                      (BY SRI. MRUTYUNJAY TATA BANGI, ADVOCATE)

                      AND:

                      THE KARNATAKA STATE LAW UNIVERSITY,
                      NAVANAGAR, HUBBALLI, DIST: DHARWAD,
                      REP BY ITS REGISTRAR.
                                                                      ...RESPONDENT
                      (BY SRI. K. L. PATIL, ADVOCATE)

                           THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                      AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
                      A WRIT IN THE NATURE OF CERTIORARI OR ANY OTHER WRIT OR
MOHANKUMAR            DIRECTION AND QUASH THE ENDORSEMENT ISSUED BY THE 1ST
B SHELAR
                      RESPONDENT      UNIVERSITY    VIDE     LETTER     BEARING
Digitally signed by
MOHANKUMAR B
SHELAR
                      LW002S230001952 DATED 17/11/2023, COPY AS PER ANNEXURE-G
Date: 2023.12.13
11:15:34 +0530        ALLOW THE WRIT PETITION AND ISSUE A WRIT IN THE NATURE OF
                      MANDAMUS OR ANY OTHER WRIT OR DIRECTION AND DIRECT THE
                      1ST RESPONDENT TO ADMIT THE PETITIONER TO 3 YEARS LLB
                      COURSE FOR THE ACADEMIC YEAR 2023-24, VIDE LETTER BEARING
                      LW002S230001952 DATED 17/11/2023 COPY AS PER ANNEXURE-G
                      ALLOW THE WRIT PETITION.

                            THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
                      THIS DAY, THE COURT MADE THE FOLLOWING:
                                -2-
                                      NC: 2023:KHC-D:14372
                                        WP No. 107305 of 2023




                            ORDER

Sri K L Patil, learned counsel accepts notice on behalf of

respondent.

2. Learned counsel for the petitioner submits that the

petitioner is seeking admission to three year's law course in the

respondent/university. It is his claim that though he is eligible

to seek admission to law course, application is rejected on the

premise that he has not completed the course in 10+2+3

format. He would also submit that the issue involved in this

case is covered by the judgment of this Court in Writ Petition

No.106318/2023.

3. Learned counsel for the respondent does not dispute

the submission that the issue involved in this case is covered in

terms of the aforementioned order.

4. Hence, the following:

ORDER

(i) Writ petition is allowed.

NC: 2023:KHC-D:14372

(ii) The impugned endorsement dated 17.11.2023

marked at Annexure - G is quashed.

(iii) Respondent is directed to admit the petitioner to

three years' law degree course subject to the petitioner fulfilling

other eligibility criteria.

Sd/-

JUDGE

BRN