DR BHARATHBUSHAN VARADHARAJULU MANDIRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice has been accepted on behalf of respondent No.1-State by the learned Additional Government Advocate and Sri N.K. Ramesh, learned counsel for respondent No.2-Karnataka Examination Authority.

(2.) Heard Sri V. Lakshminarayana, the learned Senior counsel for the petitioner and learned Additional Government Advocate representing the respondent No.1. Respondent No.2 is represented by Sri N.K. Ramesh, Advocate.

(3.) This petition has been filed seeking following reliefs: