NITHIN V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for following reliefs:

(2.) Sri H. Kanthraraju, learned Senior Counsel appearing for Sri Ravi H.K., advocate for petitioner submitted that petitioner had earlier got admitted to Diploma in Mechanical Engineering Course at Government Polytechnic College, K.R.Pete under registration no.116ME10027. When he had completed five semesters and was in sixth semester, due to unfortunate event of death of his father late Vasudevaiah on 9/9/2011, he was forced to discontinue studies.

(3.) As his father was a 'D' Group employee in Department of Animal Husbandry, petitioner got appointment on compassionate ground and on 31/3/2016, successfully completed his probationary period.