Mr. Y. Ramakrishna Patro vs The Karnataka State Open University
2026 Latest Caselaw 2833 Kant

Karnataka High Court

Mr. Y. Ramakrishna Patro vs The Karnataka State Open University on 1 April, 2026

                                               -1-
                                                          NC: 2026:KHC:17872
                                                         WP No. 9867 of 2026


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF APRIL, 2026

                                            BEFORE
                            THE HON'BLE MR. JUSTICE E.S.INDIRESH
                          WRIT PETITION NO.9867 OF 2026 (EDN-RES)
                   BETWEEN:

                   1.    MR. Y. RAMAKRISHNA PATRO
                         AGED ABOUT 55 YEARS,
                         RESIDENT AT NO.C-62, BLOCK-4,
                         JAGRUTIVIHAR, MCL, BURLA,
                         SAMBALPUR DISTRICT, ODISHA,
                         INDIA-768020.
                                                                ...PETITIONER
                   (BY SRI. SURYA S., ADVOCATE)

                   AND:

                   1.    THE KARNATAKA STATE OPEN UNIVERSITY
                         STATE OPEN UNIVERSITY,
                         AT MUKTHA GANGOTHRI,
Digitally signed         MYSURU, KARNATAKA 570006
by CHAYA S A
Location: HIGH           REPRESENTED BY ITS REGISTRAR.
COURT OF
KARNATAKA
                   2.    UNIVERSITY GRANTS COMMISSION,
                         AT BAHADUR SAFAR MARG,
                         NEW DELHI,
                         INDIA-110002
                         REPRESENTED BY ITS
                         SECRETARY.
                                                             ...RESPONDENTS
                   (BY SRI. RAJENDRA KUMAR SUNGAY, ADVOCATE FOR R1;
                   R2 NOTICE IS DISPENSED WITH)
                             -2-
                                         NC: 2026:KHC:17872
                                        WP No. 9867 of 2026


HC-KAR




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT      THE   RESPONDENTS      TO     CONSIDER      THE
REPRESENTATION OF PETITIONER ATTACHED HEREWITH AS
ANNEXURE-P. VIDE 02-03-2026; AND ETC.

     THIS    PETITION,    COMING   ON    FOR   PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH

                     ORAL ORDER

Learned counsel Sri. Rajendra Kumar Sungay,

appears for Respondent No.1. Notice to Respondent

No.2 is dispensed with.

2. Heard the learned counsel appearing for the

parties.

3. In this writ petition, the petitioner has

sought for direction to respondents to consider the

representation dated 02.03.2026 made by the

petitioner produced at Annexure-P.

NC: 2026:KHC:17872

HC-KAR

4. Having regard to the submissions made by

the learned counsel appearing for the parties,

Respondent No.1 is directed to consider the

representation dated 02.03.2026 (Annexure-P)

submitted to Respondent No.1-University within an

outer limit of two months from the date of receipt of a

certified copy of this order. Accordingly, the writ

petition is disposed of.

It is made clear that this Court has not expressed

any opinion on the merits of the case.

SD/-

(E.S.INDIRESH) JUDGE

SB List No.: 1 Sl No.: 22