L R RAJENDRA S/O L L RAMAMURTHY Vs. STATE OF KARNATAKA; MANAGEMENT OF ISLAMAIAH INSTITUTE OF TECHNOLOGY; PRINCIPAL ISLAMAIAH INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Aggrieved by the dismissal of the writ petition filed by the appellant by the learned Single Judge in W.P. No.25126/2012, dated 22.11.2012, the present appeal is filed.

(2.) Heard the learned counsel for the appellant and the learned Government Advocate for respondent no.1.

(3.) The facts leading to this appeal are as hereunder: