Karnataka High Court
Sri Raghavendra G P vs The State Of Karnataka on 10 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION No.28646 OF 2012 (EDN-AD)
BETWEEN
SRI RAGHAVENDRA G P
S/O PUTTASWAMY GOWDA G
AGED ABOUT 23 EYARS
# 45, GUNGRAMELE
NONVINKERE HOBLI
TIPTUR TALUK
TUMKUR DISTRICT.
... PETITIONER
(By Sri. JAGADEESHACHARI, ADVOCATE )
AND
1. THE STATE OF KARNATAKA
EDUCATION DEPARTMENT
VEEDHANA SOUDHA
BANGALORE-560001
REPRESENTED BY ITS
SECRETARY GOVT OF KARNATAKA
2. THE DIRECTOR
BOARD OF TECHNICAL EXAMINATION
BANGALORE
3. THE PRINCIPAL
SRI SIDDARAMESHWARA POLYTECHNIC
HASSAN ROAD, TIPTUR TALUK
TUMKUR DISTRICT
4. THE PRESIDENT
SRI SIDDARAMESHWARA POLYTECHNIC
2
HASSAN ROAD, TIPTUR TALUK
TUMKUR DISTRICT.
... RESPONDENTS
(By Sri. R OMKUMAR, AGA FOR R1 & 2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO PERMIT THE PETITIONER
TO ADMISSION OF THE 5TH SEMESTER IN 3 YEARS
DIPLOMA COURSE FOR CIVIL ENGINEERING [GENERAL] &
PERMIT HIM TO STUDY THE SAME; AND ETC.
THIS PETITION IS COMING ON FOR PRL.HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the parties submit that facts of this case and question for decision making are identical to the facts and question that arose for consideration in W.P. Nos.32330- 437/2012.
2. According to the learned counsel this petition may be disposed off in the like terms as directed in the order dt. 10.9.2012 in W.P.32330-437/2012.
The petition is ordered accordingly.
Sd/-
JUDGE ln.