MISS K FATHIMA BI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has sought for a writ of certiorari to quash Annexure-C, dated 14.7.2010 and to declare that the instructions contained in the guidelines in the book for 3 admission to D.Ed Course for 2009-2010 is illegal and without the authority of law and also to issue a writ of mandamus directing the respondents 1 and 2 to approve her admission to D.Ed Course in Kannada medium in the 3rd respondent institution etc.

(2.) HEARD the learned counsel for the petitioner and learned Government Advocate for the respondents.

(3.) WHEN the Petitioner joined the 3rd respondent- institution, by virtue of the interim order, she has appeared for the examinations and thereafter, result has 4 been announced declaring that she has passed D.Ed course.