ANNAPURNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned AGA accepts notice for respondents 1 and 3. Sri A. N. Venugopala Gowda accepts notice for the 2nd respondent. Notice to the 4th respondent is dispensed with.

(2.) THOUGH this matter is listed for preliminary hearing, with the consent of the learned counsel for the petitioner and the learned AGA for respondents 1 and 3, it is taken up for hearing.

(3.) IN this writ petition, the petitioner has sought a declaration declaring Rule 3 of the admission to the II year/ill Semester of full time BE/b. Tech Degree Courses in karnataka for Diploma Holders for the year 2003-04 issued by the 2nd respondent, the c. E. T. to the first year for diploma holder to architecture course as per Annexure-G being unconstitutional, void, illegal and against law in so far as it relates to the petitioner. Further, she sought a direction to respondents 2 and 3 to admit her to II year/iii semester.