H RAGHAVENDRACHAR Vs. REGISTRAR KARNATAKA UNIVERSITY DHARWAD

JUDGEMENT

(1.) ORDER:-

(2.) BY this petition under Art. 226 of the Constitution of India, the petitioner has sought relief of quashing of the intimation/ letter reference No. KU/Aca/Ph.D/93-94/ 6801, dated 24-1-94, issued by the first respondent i.e., the Registrar of the Karnataka University, Pavate Nagar, Dharwad, Annexure-N to the writ petition. The petitioner further sought the direction in the nature of writ of mandamus directing the respondents to register the petitioner for Ph.D., in Law.