KUMARI.JYOTHI BASAVARAJ HALEMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who were admitted in the fifth respondent College for Diploma in Ophthalmic Technology and Diploma in Medical X-ray Technology during the academic year 2018-19 have approached this Court under Article 226 of the Constitution of India with a prayer to quash the official reminder dated 20.06.2019 bearing No.PMB/REG(05)/2019-20 issued by the third respondent vide Annexure-D and for a writ of mandamus to approve the admission of petitioners for the first year of academic year 2018-19 for the Diploma course in Ophthalmic Technology and in Medical X-ray Technology.

(2.) Heard the learned counsel for the petitioners, learned Addl. Government Advocate for the respondent No.1 and learned counsel for the respondent No.5.

(3.) Brief facts of the case are fifth respondent- College is a recognized institution running Diploma courses imparting education in paramedical courses like Diploma in Ophthalmic Technology and Diploma in Medical X-ray Technology. Petitioners were admitted in the said institution for the academic year 2018-19. The petitioners had attended their classes and at the stage when they were to take their first year examinations, they were informed by the fifth respondent that the request for approval of the petitioners' admission in the College was rejected by the third respondent. Being aggrieved by the same, petitioners are before this Court.