SIDDESH B. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents and perused the material on record.

(3.) It is the grievance of the petitioners that their representation dtd. 21/6/2022 at Annexure-E submitted to the respondent No.5 / University has not been considered so far by respondents nor any order has been passed on the same. Under these circumstances, the petitioners are before this Court by way of present petition.