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Karnataka High Court

Vydehi Institute Of Dental Sciences vs State Of Karnataka on 30 March, 2016

Bench: Chief Justice, Ravi Malimath

                            1

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 30TH DAY OF MARCH 2016

                         PRESENT

THE HON'BLE MR.SUBHRO KAMAL MUKHERJEE, CHIEF JUSTICE

                           AND

          THE HON'BLE MR.JUSTICE RAVI MALIMATH

     WRIT APPEAL NOS.2144 TO 2146 OF 2015 (EDN-RES)

BETWEEN

1.    VYDEHI INSTITUTE OF DENTAL SCIENCES
      AND RESEARCH CENTRE, NO.82
      EPIP AREA, NALLURAHALLI
      WHITEFIELD, BENGALURU-560066
      REP BY ITS PRINCIPAL DR. D.P. NARAYAN
      S/O LATE D.H. PUNDALIK RAO
      AGED 64 YEARS

2.    MS. RAHEE INGTIPI D/O MR. SAMSON INGI
      AGED 19 YEARS, R/O HOUSING BOARD
      DIPHU, KARBI ANGLONG, ASSAM
      PRESENTLY R/O GIRLS HOSTEL
      VYDEHI INSTITUTE OF MEDICAL SCIENCES
      NO.82, EPIP AREA, NALLURAHALLI
      WHITEFIELD, BENGALURU-560066

3.    MR. HESAMODIN GHAFARI
      S/O MR. DARIOUSH, AGED 19 YEARS
      R/AT NO.404, "SREE EMERALD PARK"
      VASVANI LANE ROAD, MARATHAHALLI
      BENGALURU-560066
                                              ... APPELLANTS

(BY SRI A LOBO, ADVOCATE)

AND

1.    STATE OF KARNATAKA
      BY ITS SECRETARY
      MEDICAL EDUCATION
      MINISTRY OF HEALTH AND FAMILY WELFARE
                                2

     VIKASA SOUDHA, VIDHANA VEEDHI
     BENGALURU-560001

2.   RAJIV GANDHI UNIVERSITY OF HEALTH
     SCIENCES, 4TH 'T' BLOCK, JAYANAGAR
     BENGALURU-560041
     REP BY ITS REGISTRAR
                                        ... RESPONDENTS

(BY SMT. NILOUFER AKBAR, AGA FOR R-1;
 SRI N K RAMESH, ADVOCATE FOR R-2)

     THESE WRIT APPEALS ARE FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN WRIT PETITION NOS.28966-
28968/2015 DATED 14/07/2015.


     THESE WRIT APPEALS COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:


                          JUDGMENT

Mr.A.Lobo, learned advocate appearing for the appellants, submits that these writ appeals may be disposed of by directing the University to consider the representation filed by the appellants in accordance with law.

2. After hearing Mr.N.K.Ramesh, learned advocate appearing for the respondent No.2 and considering the order dated December 9, 2015, we dispose of these writ appeals by directing the University to consider the representation of the appellants, in accordance with law, taking into consideration our order dated December 9, 2015. 3

3. In view of the disposal of these writ appeals, I.A.No.I of 2016 does not survive for consideration and is, also, disposed of.

4. We make no order as to costs.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE bkv