THIRUMALA C R W/O DR SANDEEP R Vs. STATE OF KARNATAKA DEPARTMENT OF HEALTH AND FAMILY WELFARE VIKASA SOUDHA

JUDGEMENT

(1.) Heard.

(2.) Though this matter is listed for preliminary hearing, with consent of the learned counsel appearing on both sides, it is heard finally.

(3.) Petitioner has sought for a direction to respondent No.4 - college to return her original documents, which were submitted by her at the time of joining post graduation course in the respondentcollege and to pass such other orders or directions as necessary in this case.