SHAH KUSHAL VANDANKUMAR S/O SHAHVANDANSHANTILAL Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES KARNATA

JUDGEMENT

(1.) Petitioner is a student admitted to PG Course in Orthopedics in the 2nd respondent - College for the academic year 2014-15. According to petitioner, he was admitted on 10.07.2014, the last date fixed for admission to PG Course as per the calendar of events published. After the petitioner submitted all his original certificates to the college, he was permitted to attend the classes. After completing one year of his studies, on 01.09.2015 petitioner was informed by the Head of the Department that his admission had not been approved by the 1st respondent - University because the admission statement of petitioner could not be uploaded online due to some technical error in the website on the same day. Thereafter, 1st respondent - University directed the college to discharge petitioner from the college vide communication dated 16.04.2015 which is produced at Annexure-N. In the circumstances, aggrieved by the action of respondents and challenging the communication / Annexure-N dated 16.04.2015 petitioner has filed this writ petition.

(2.) Petitioner filed this petition on 09.09.2015. On 21.09.2015 this Court granted interim stay of the impugned communication / Annexure-N initially for a period of four weeks. On 208.2016, this Court restored the interim order granted earlier. Paragraph 8 of the order dated 208.2016 is usefully extracted. It reads as follows:

(3.) Thereafter, this Court issued a direction to respondents to issue hall ticket to petitioner and to permit him to appear for the examination, making it clear that the same would be subject to the result of writ petition and petitioner shall not claim equity.