JIREWAD KALYANI SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two captioned writ petitions are filed by the student and college respectively, seeking mandamus against the respondent-University to approve the admission of Ms.Jirewad Kalyani Sunil-petitioner in W.P.No.13658/2023 and to permit her to take up examination by considering the letter/representation dtd. 11/5/2022, produced as Annexure- A to W.P.No.11214/2023.

(2.) The Karnataka Ayurveda Medical College, Mangaluru, is before this Court in W.P.No.11214/2023, feeling aggrieved by the inaction on the part of the respondent-University in not approving the admission of one student, by name Ms.Jirewad Kalyani Sunil, who is petitioner in W.P.No.13658/2023. The college claims that though college had sent the list of students seeking approval for admission including that of Ms.Jirewad Kalyani Sunil, respondent University has not approved the admission. The college claims that Ms.Jirewad Kalyani Sunil was admitted on 11/5/2022 in place of one Mr.Khot Abid Zameer and originals were submitted vide letter/communication dtd. 11/7/2022. Petitioner-College has further claimed that College could not update the admission of Ms.Jirewad Kalyani Sunil, as the online portal was closed on 10/5/2022. Therefore, a detailed representation was submitted by the college as per Annexure-C and Annexure-J and requested the University to approve the admission of Ms.Jirewad Kalyani Sunil and consequently, upload her admission into University admission portal.

(3.) Heard the learned counsel for petitioner and learned counsel for respondents, in both the writ petitions.