NEELAVVA Vs. REGISTRAR EVALUATION,KARNATAKA UNIVERSITY

JUDGEMENT

(1.) Petitioner herein has challenged the communication dtd. 13/1/2011 issued by the 1st respondent (Annexure-A) inter alia sought for direction to respondent-university to consider the representation dtd. 7/2/2011 as per Annexure-B to the writ petition.

(2.) Relevant facts for adjudication of this writ petition are that, the petitioner has pursued Master in Arts (History Epigraphy) during 2008 and completed with securing highest marks in the University. It is further stated that the respondent has issued letter dtd. 10/12/2010, informing that she is eligible to get two awards during 61st Annual Convocation (Annexure-G). Thereafter, the petitioner came to know that the respondent-University is awarding gold medal to the 4th respondent herein, being secured 25 marks more than the petitioner and as such, she approached the respondent-University by way of representation dtd. 7/2/2011 (Annexure-B) and the same has not been considered by the respondent-University and as such, the petitioner has approached this Court.

(3.) I have heard Sri.J.S.Shetty, learned counsel for the petitioner and Sri.K.L.Patil, learned counsel appearing for respondent Nos. 1 to 3 and A.Y.Hadimani, learned counsel appearing for the respondent No.4.