SWATHI B. Vs. KARNATAKA STATE

JUDGEMENT

(1.) Though notice on respondents No.5 and 6 is not served and petition is listed to await service on them, considering the fact that the University and the students concerned are represented, the petition is taken up for consideration and disposed of by this order.

(2.) The petitioner is before this Court seeking that the Revised Rank List of LL.M. at Annexure-K to the petition be quashed insofar as it relates to the assignment of rank for 'Business and Trade' ('B and T') of June, 2012 and award the Nani A. Palkhivala Memorial God Medal for the year 2012. The petitioner is seeking for issue of mandamus to direct the first respondent to award the first rank in LL.M. decree in 'B and T' of June, 2012 as also the Nani A. Palkhivala Memorial Gold Medal for the year 2012 to the petitioner.

(3.) The undisputed facts are that the petitioner and respondents No.3, 4 and 6 are the students who had pursued the LL.M. course offered by respondents No.2 and 5 which are affiliated to the first respondent- University. In addition to respondents No.3, 4 and 6, one late Mamatha Shetty has been awarded a rank in the impugned process. However, she has expired subsequently and therefore, the need to challenge the same in this petition did not arise. The petitioner and the respondents No.3, 4 and 6 herein had joined the LL.M. degree course and the present issue is with regard to the inter-se merit among themselves for the purpose of award of rank and the said Gold Medal which is awarded to such meritorious student.