Karnataka High Court
Meghana K.N vs State Of Karnataka on 17 October, 2016
Bench: Jayant Patel, Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF OCTOBER 2016
PRESENT
THE HON'BLE MR. JUSTICE JAYANT PATEL
AND
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
WRIT PETITION NO. 39101 OF 2016 [EDN-CET)
BETWEEN:
MEGHANA K.N.
D/O NADAGOWDA S.P.
AGED ABOUT 18 YEARS
R/AT NO. 282, 1ST CROSS,
MAGADI ROAD, ANJANA NAGAR
BANGALORE - 560 091.
... PETITIONER
(BY SRI.SHARATH.S.GOWDA, ADV.)
AND:
1. STATE OF KARNATAKA
EDUCATION DEPARTMENT
VIDHANA SOUDHA
BANGALORE - 560 001.
REPRESENTED BY ITS
PRINCIPAL SECRETARY.
2. KARNATAKA EXAMINATION AUTHORITY
SAMPIGE ROAD
18TH CROSS, MALLESHWARAM
BANGALORE - 560 012.
REPRESENTED BY ITS
EXECUTIVE DIRECTOR.
... RESPONDENTS
(BY SRI. A.K.VASANTH, AGA)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 KARNATAKA EXAMINATION AUTHORITY TO
CONSIDER THE CASE OF THE PETITIONER UNDER SPECIAL
CATEGORY, WHILE ANNOUNCING THE RESULT OF SECOND
ROUND OF COUNSELLING AND SUBSEQUENT ROUNDS FOR
THE YEAR 2016-17 IN THE COMMON ENTRANCE TEST, FOR
PROFESSIONAL COURSES AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, JAYANT PATEL J, MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner states that the petitioner has been granted admission and in any case counseling is also over. Hence the petition has become infructuous.
Writ petition disposed of as having become infructuous.
SD/-
JUDGE SD/-
JUDGE Rd/-