SAMHITA ULLOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An Ayurvedic medical student, who having migrated from Sri. B.M.Kankanawadi Ayurveda Mahavidyalaya, Shahpur, Belgaum to the Government Ayurvedic College, Bengaluru, on the condition of not claiming the Internship Stipend is grieving that she has been discriminated inasmuch as other similarly migrated students are not saddled with such a condition and that they are permitted to draw the stipend.

(2.) The respondents having entered appearance through the learned AGA Smt. Pramodhini Kishan have filed a Statement of Objections opposing the grant of any relief to the petitioner mainly on the ground that she had agreed to the said condition subject to which migration was permitted and therefore, the petitioner cannot turn around and complain.

(3.) I have heard the learned counsel for the petitioner and the learned AGA for the answering respondents. I have perused the petition papers and the Statement of Objections. I am of the considered view that petitioner need to be granted relief for the following reasons: