VIVEK GOUTAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) It is submitted by the learned counsel appearing for the petitioner in these matters that there were interim orders passed at the stage of admission of these writ petitions and the petitioner in all the petitions have participated in the admission procedure on the basis of the interim orders so passed.

(2.) It is further submitted that the issue in question is covered by the judgment of the Hon'ble Apex Court in the case of Anushka Rengunthwar V. Union of India reported in (2023) 11 SCC 209.

(3.) In view of the above submissions, these writ petitions are disposed of, noticing the interim orders and making the same absolute.