Prajwal T vs The Principal Secretary on 22 October, 2018

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Karnataka High Court

Prajwal T vs The Principal Secretary on 22 October, 2018

Bench: S.N. Satyanarayana

                             1



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF OCTOBER, 2018

                            BEFORE

      THE HON'BLE MR. JUSTICE S.N. SATYANARAYANA

        WRIT PETITION No.13062/2018 (EDN-RES)

BETWEEN

PRAJWAL. T,
S/O THAPASACHAR,
AGED ABOUT 28 YEARS,
RESIDING AT NO.39,
4TH CROSS, BAPUJI LAYOUT,
VIJAYANAGAR 2ND STAGE,
BENGALURU - 560 040.                    ...PETITIONER

(BY SRI A.M. MAHESHWARAPPA, ADVOCATE)

AND

  1. THE PRINCIPAL SECRETARY,
     DEPARTMENT OF HIGHER EDUCATION,
     GOVERNMENT OF KARNATAKA,
     M.S.BUILDING,
     BENGALURU - 560 001.

  2. THE VICE CHANCELLOR,
     VISHVESHWARAIAH TECHNOLOGICAL
     UNIVERSITY, JNANA SANGAMA,
     BELAGAVI - 590 014.

  3. THE REGISTRAR (EVALUATION),
     VISHVESHWARAIAH TECHNOLOGICAL
     UNIVERSITY, JNANA SANGAMA,
     BELAGAVI - 590 014.

  4. THE PRINCIPAL,
     SIDDAGANGA INSTITUTE OF
                                 2



      TECHNOLOGY, B.H.ROAD,
      TUMKUR - 572 103.                        ...RESPONDENTS

(BY SRI V. SHIVA REDDY, HCGP FOR R-1.
SRI SANTOSH S. NAGARALE, ADVOCATE FOR R-2 & R-3,
SRI M. SHIVAPPA, ADV. FOR R-4)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS TO CONSIDER THE CONVOCATION
APPLICATION VIDE ANNEXURE-A10 ETC.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY THE COURT MADE THE
FOLLOWING:

                             ORDER

Pursuant to order dated 01.10.2018, the 3rd respondent - Vishveshwaraiah Technological University (VTU), Belagavi, has delivered the original Degree Convocation Certificate of the petitioner-student and the petitioner, who is present in Court, has received the same after verifying it.

2. The petitioner is directed to affix his signature to the order sheet of the writ petition in confirmation of the fact that he has received his original Decree Convocation Certificate from the 3rd respondent-VTU. Accordingly, the 3 petitioner has also affixed his signature and the same is identified by his learned advocate.

3. With this, the prayer of the petitioner being complied by the act of the 3rd respondent-VTU, this writ petition does not survive for consideration. Accordingly, the same is held to be disposed of in light of the Degree Convocation Certificate being delivered to the petitioner by the 3rd respondent.

Sd/-

JUDGE mv

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Karnataka High Court