Sri. Ramachandre Gowda R D vs M/S Rajiv Gandhi University Of
2026 Latest Caselaw 2726 Kant

Karnataka High Court

Sri. Ramachandre Gowda R D vs M/S Rajiv Gandhi University Of on 26 March, 2026

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                                                             NC: 2026:KHC:17259
                                                           WP NO.9641 OF 2026


                       HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 26TH DAY OF MARCH, 2026

                                               BEFORE
                                THE HON'BLE MR. JUSTICE E.S. INDIRESH
                           WRIT PETITION NO.9641 OF 2026 (EDN-EX)

                   BETWEEN:
                   SRI. RAMACHANDRE GOWDA R.D.
                   S/O R.V. DEVARAJU,
                   AGED ABOUT 27 YEARS,
                   R/AT NO.1897, 1ST FLOOR,
                   GEETHA MANDIRA EXTENSION,
                   RAMANAGARAM,
                   KARNATAKA - 562 159.
                                                                 ...PETITIONER
                   (BY SRI. T.N. VISWANATHA, ADVOCATE)

                   AND:
                   1.     M/S RAJIV GANDHI UNIVERSITY OF
                          HEALTH SCIENCES
                          4TH 'T' BLOCK,
                          JAYANAGAR,
Digitally signed by
CHAYA S A                 BENGALURU,
Location: HIGH COURT      KARNATAKA - 560 041.
OF KARNATAKA
                          REP. BY ITS REGISTRAR.

                   2.     KEMPEGOWDA INSTITUTE OF PHYSIOTHERAPY
                          K.R. ROAD,
                          BENGALURU,
                          KARNATAKA - 560 004.
                          REP. BY ITS PRINCIPAL.
                                                              ...RESPONDENTS
                   (BY SRI. B.S. SACHIN, ADVOCATE FOR R1;
                    V/O DATED 26.03.2026, NOTICE TO R2
                    IS DISPENSED WITH)
                                     -2-
                                                    NC: 2026:KHC:17259
                                               WP NO.9641 OF 2026


HC-KAR




    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
DIRECT THE RESPONDENT NO.1-UNIVERSITY TO PERMIT
THE PETITIONER TO WRITE THE EXAMS FOR THE 3RD
YEAR BACHELOR OF PHYSIOTHERAPY COURSE BY
CONSIDERING THE REPRESENTATION DATED 14TH
MARCH, 2026 VIDE ANEXURE-E; 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

Sri. B.S. Sachin, learned counsel accepts for respondent

No.1-Univesity. Notice to respondent No.2 is dispensed with

2. In this writ petition, the petitioner is seeking

direction to the respondent No.1-University to permit the

petitioner to write exams for third year Bachelor of

Physiotherapy course by considering the representation dated

14th February, 2026 (Annexure-F).

3. Heard Sri. T.N. Vishwanatha, learned counsel

appearing for the petitioner and Sri. B.S. Sachin, learned

counsel appearing for the respondent No.1-University.

NC: 2026:KHC:17259 WP NO.9641 OF 2026

HC-KAR

4. Sri. T.N. Vishwanatha, learned counsel appearing

for the petitioner argued that, in view of issuing of Notification

dated 23rd February, 2026 (Annexure-E) by the respondent

No.1-University for online filling of application with payment of

fees for taking examination and as the last date with fine of

Rs.100/- is stipulated on 26th March, 2026, there is an urgency

in the matter. Accordingly, he sought for interference of this

Court.

5. Per contra, Sri. B.S. Sachin, learned counsel

appearing for the respondent No.1-University opposed the

petition on the ground that the petitioner is not entitled for

relief as the petitioner has joined the course in the year-2016

and as such, as there is modification of the notification issued

by the respondent No.1-Uniersity, the case of the petitioner

cannot be considered.

6. Having taken note of the submission made by

learned counsel appearing for the parties, on perusal the

Notification dated 23rd February, 2026 (Annexure-E), the same

would indicate that the respondent No.1-University issued

notification for online filling of Application form and Fee

NC: 2026:KHC:17259 WP NO.9641 OF 2026

HC-KAR

payment schedule for supplementary examination during

May/June-2026 for conducting examination of Physiotherapy

(UG and PG), the respondent No.1-Unieversity is directed

consider the representation of the petitioner dated 14th

February, 2026 (Annexure-F) at the earliest, in any event,

within an outer limit of one week from today and outcome of

the same be made known to the petitioner.

7. In the event, if the respondent No.1-Unieversity

positively acceded to the prayer sought for by the petitioner at

representation dated 14th February, 2026 (Annexure-F), the

respondent No.1-Univeristy shall permit the petitioner to take

ensuing examination. It is made clear that, this Court has not

expressed any opinion on merits of the case. With this

observation, writ petition stands disposed of.

SD/-

(E.S. INDIRESH) JUDGE

ARK List No.: 3 Sl No.: 2