SHANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioners is substantially covered by the judgment dated 14.02.2020 rendered by this Court in W.P.Nos.29365-29368/2018 in the case of SHABANA SALAHUDHEEN AND OTHERS VS. UNION OF INDIA AND OTHERS.

(2.) The learned AGA Sri R.Srinivasagowda, accepts notice for the respondent No.1-State. Sri. N.K.Ramesh, learned Panel Counsel accepts notice for respondent No.2- Karnataka Examination Authority and respondent No.6-Rajiv Gandhi University of Health and Science. Smt.Geethadvi M. Papanna, learned Senior Panel Counsel accepts notice for respondent Nos.3 & 4. Sri Shivayogimath, learned Panel Counsel accepts notice for respondent No.5. Sri N.Khetty, learned Senior Panel Counsel accepts notice for respondent No.7, Medical Counsel of India.

(3.) All the opposing respondents do not dispute the assertion of the petitioners that this matter is covered by the judgment aforesaid and therefore be disposed off accordingly.