RITUPARNA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner inter alia has prayed for the following reliefs:

(2.) Learned Senior counsel for the petitioner submits that the issue which survives for consideration is whether the petitioner belongs to a management quota or a private quota and the aforesaid issue could be dealt with by respondent No.4 at its level.

(3.) In view of aforesaid submission, learned Senior counsel for the respondent No.4 submits that the prayer made by the petitioner shall be adverted to, in the light of the law laid down by the Hon'ble Supreme Court in 'RACHIT SINHA AND OTHERS Vs. UNION OF INDIA AND OTHERS' (2018) 16 SCC 655 and this Court in W.P.Nos.21682-88/2018 decided on 30/2/2019.