Karnataka High Court
Dr Ch Laxman Reddy vs The Rajiv Gandhi University Of Health ... on 29 November, 2012
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 29TH DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE HULUVADI G.RAMESH
WRIT PETITION NO.6655 OF 2006(EDN-RES)
BETWEEN :
DR CH LAXMAN REDDY
S/O CH.SAMBI REDDY
AGED 32 YEARS
POST GRADUATE STUDENT OF MD
(RADIO-DIAGNOSIS)
SRI DEVARAJ URS MEDICAL COLLEGE
TAMAKA, KOLAR 563 101 ...PETITIONER
( By Sri. P H VIRUPAKSHAIAH &
Sri. T N RAGHUPATHY, ADVS)
AND :
1 THE RAJIV GANDHI UNIVERSITY OF
HEALTH SCIENCES
4TH T BLOCK, JAYANAGAR,
BANGALORE 560041
REPRESENTED BY ITS REGISTRAR
2 SRI DEVARAJ URS EDUCATIONAL TRUST
2
TAMAKA, KOLAR 563 101
REPRESENTED BY ITS SECRETARY
3 SRI DEVARAJ URS MEDICAL COLLEGE
TAMAKA, KOLAR 563 101
REPRESENTED BY ITS PRINCIPAL
4 DR PURNIMA HEGDE
PROFESSOR AND HEAD OF THE DEPARTMENT
OF RADIO-DIAGNOSIS,
SRI DEVARAJ URS MEDICAL COLLEGE
TAMAKA, KOLAR 563 101
NO.460-F, 6TH CROSS, 7TH BLOCK WEST
JAYANAGAR, BANGALORE 560082
5 DR UMESH K
PROFESSOR OF RADIO-DIAGNOSIS
SRI DEVARAJ URS MEDICAL COLLEGE
TAMAKA, KOLAR 563 101
NO.378, UPPER PALACE ORCHARDS
SADASHIVANAGAR,
BANGALORE 560080 ...RESPONDENTS
( By M/S M R NAIK & ASSTS., ADVS FOR R2-R5,
Sri. M N SESHADRI, ADV FOR R-4,
Sri. N K RAMESH, ADV FOR R-1 )
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R1
UNIVERSITY TO CONSIDER THE REPRESENTATION OF THE
PETITIONER AT ANX-Q DATED 28.4.2006 AND ACCEPT THE
DISSERTATION OF THE PETITIONER FOR VALUATION.
3
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner has submitted that the thesis submitted by the petitioner has been evaluated, as such, petition has become infructuous.
Accordingly, petition is disposed of, as having become infructuous.
SD/-
JUDGE Bkp