The Principal, Goutham College Of ... vs The Government Of Karnataka on 18 November, 2013

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Karnataka High Court

The Principal, Goutham College Of ... vs The Government Of Karnataka on 18 November, 2013

Bench: Anand Byrareddy

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        IN THE HIGH COURT OF KARNATAKA AT
                     BANGALORE

      DATED THIS THE 18th DAY OF NOVEMBER 2013

                            BEFORE

     THE HON'BLE MR. JUSTICE ANAND BYRAREDDY

      WRIT PETITION Nos.50474-77 OF 2013 (EDN-EX)

BETWEEN:

1.     Principal,
       Goutham College of
       Paramedical Sciences,
       No.258, 5th Main,
       2nd Cross, Manjunathanagar,
       W.C.Road,
       Bangalore - 560 010.

2.     Kum. Ramya,
       Daughter of Nagaraju .N,
       Aged 19 years,

3.     R.S. Sandeep Kumar,
       Son of R. Sukumaran,
       Aged 18 years,

4.     Lintana Baul,
       Son of Kamalendu.B,
       Aged 20 years,

       The petitioner nos. 2 to 4 are
       The students of Goutham
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       College of Paramedical Sciences,
       No.258, 5th Main,
       2nd Cross,
       Manjunathanagar,
       W.C.Road,
       Bangalore - 560 010.
                                             ...PETITIONERS

(By Shri. Amaresh, Advocate)

AND:

1.     The Government of Karnataka,
       Represented by its Secretary,
       Department of Medical Education,
       M.S.Building,
       Bangalore - 560 001.

2.     The Director of Medical
       Education,
       Anandrao Circle,
       Bangalore - 560 009.

3.     The Member Secretary,
       Paramedical Board,
       Laxmi Complex,
       Bangalore - 560 002.

                                         ...RESPONDENTS
(By Shri. D. Ashwathappa, Additional Government Advocate )

                            *****

      These Writ Petitions filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of mandamus to
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the respondents to reconsider the case of the petitioners and
direct the respondents herein to approve the admission of the
petitioners 2 to 4 for the year 2012-13 of the 1st year
Paramedical course and etc;

       These Writ Petitions coming on for Preliminary Hearing
day, the court made the following:


                           ORDER

The petitions coming on for preliminary hearing, are considered for final disposal. The learned Government Advocate is permitted to file his memo of appearance for respondents.

2. Notwithstanding the order dated 14.11.2013, since there has been non-compliance by the respondent, the learned counsel for the petitioners is insisting that there be further orders directing the respondents to comply with the earlier directions issued by this court.

It would be too late in the day, as the examinations are to commence on 19.11.2013. Therefore, no further orders are 4 warranted. The petitions stand disposed of as having become infructuous.

Sd/-

JUDGE KS

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