SHASHIKUMAR.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who claims to be a student belonging to depressed class; he has made to the respondent-University a representation dated 18.03.2020 at Annexure-G seeking redressal of his grievance in relation to denial of admission to Phd. Course; learned counsel for the petitioner vehemently submits that, the denial of admission is in gross violation of the extant UGC Regulations and also the notification dated 06.06.2019 issued by the University itself.

(2.) Learned Panel Counsel Sri. Rajendra Kumar Sangay on request accepts notice for respondent nos. 2 and 3; so does learned AGA Smt. Pramodhini Kishan for 1st respondent-State Government; learned Panel Counsel having resisted the writ petition now states that, if a reasonable period is prescribed by this Court there would be no much difficulty for considering petitioner's representation in accordance with law.

(3.) In view of the above fair stand of the respondents nos.2 and 3, there is nothing much to be adjudicated by this Court; therefore, this writ petition is disposed off with a direction to the said respondents to consider petitioner's subject representation forthwith and in accordance with law; further the result of such consideration shall be made known to the petitioner without brooking any delay.