Karnataka High Court
Dinesh K S vs Rajiv Gandhi University Of Health ... on 23 March, 2022
Author: R Devdas
Bench: R Devdas
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF FEBRUARY, 2021
BEFORE
THE HON'BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.3118 OF 2021 (EDN - RES)
BETWEEN
DINESH K.S.,
S/O K A SRINIVASA,
AGED ABOUT 26 YEARS,
OCCUPATION
STUDENT MDS,
SRI. HASANAMBA DENTAL COLLEGE
AND HOSPITAL, VIDYANAGAR,
HASSAN - 573 201.
...PETITIONER
(BY SRI. RAMACHANDRA A., ADVOCATE)
AND
RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES,
4TH T BLOCK, JAYANAGAR,
BANGALORE - 560 011.
REPRESENTED BY REGISTRAR.
...RESPONDENT
(BY SRI.N.K.RAMESH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT TO PROVIDE RE-EVALUATION OF ANSWER SCRIPT
OF PETITION VIDE ANNEXURE - A AND B AND ETC.
-2-
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
The prayer made in this writ petition has been considered in similar writ petitions in the case of Basanth K.B Vs. Rajiv Gandhi University of Health Sciences and another in W.P.No.231/2021 and connected matters which were disposed on 11.02.2021.
2. In view of the decision as noted above, the prayer already having been granted in the said writ petitions, this writ petition stands disposed of in terms of the decision of this Court in W.P.No.231/2021 and connected matters.
Sd/-
JUDGE rv