RISHAB TRAKROO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners - law students are knocking at the doors of Writ Court with the following prayers:

(2.) Learned HCGP on request appearing for the first respondent points out that the prayers essentially relate to the domain of academics and therefore, in view of decision of the Apex Court in B.C. MYLARAPPA ALIAS DR.CHIKKAMYLARAPPA V. DR. R. VENKATASUBBAIAH & OTHERS (2008) 14 SCC 306, ordinarily, the Writ Court should not grant indulgence in such matters; this court is broadly in agreement with the submission of learned HCGP.