K. ABDUL SAMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks the following reliefs:

(2.) Learned counsel for the petitioner submits that the petitioner who is a student of the second respondent/Polytechnic having been admitted to the first semester diploma in July/August, 2025 intends to take the examination scheduled to be conducted from 13/12/2025 and the second respondent is not accepting the fees to be paid by the petitioner for taking up the said examination and to appear in the examination and as such the petitioner is before this Court by way of the present petition.

(3.) Per contra, learned HCGP submits that since the petitioner had not paid the requisite examination fee within the stipulated time, the petitioner cannot be permitted to take up the examination and the petition is liable to be dismissed,