A PRABHAKARA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition coming up for further order, by consent of counsel for petitioner and Respondents 1 and 2, is; taken up for final hearing and disposed of by the following order;

(2.) The Court felt that Respondents 3 and 4 were not necessary parties while issuing the rule. Therefore, no notice had gone to them.

(3.) In this Writ Petition the petitioner has prayed for a Writ of Mandamus from tnis Court to Respondents 1 and 2 to transfer him to the Bangalore Medical College (Government College) affiliated to the Bangalore University from the Government Medical College, Hubli, where he is now prosecuting his studies in M.B.B.S. Course, consequent upon his selection and allotment to the Karnataka Medical College, Hubli (affiliated to the Karnataka Universily).