KUM. LONCHITHA R.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking for a writ of mandamus/ direction/order to direct the respondents to admit her to B.Tech (D.Tech) in Dairy Science College, Bengaluru i.e. third respondent by canceling the allotment of seat made to a candidate down below her ranking.

(2.) Though matter is listed for preliminary hearing, by consent of learned Advocates appearing for parties, it is taken up for final disposal.

(3.) We have heard Sri Nanjunda Swamy N., learned counsel appearing for petitioner, Sri Srinivas A.R., learned Additional Government Advocate appearing for respondent No.1, Sri K.N.Phaneendra, learned Senior Counsel appearing on behalf of Smt.Vaishali Hegde for respondent Nos.2 and 3 and Sri N.K.Sathish, learned counsel appearing on behalf of Sri M.P.Srikanth for respondent No.4. Perused the records.