KALASKAR AMRUTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Vijaya Kumar, learned Advocate appearing for petitioners and Sri. Y.D. Harsha, learned AGA for respondent No.1 and Sri. N.K. Ramesh, learned panel counsel appearing for respondent No.2.

(2.) The short point that arises for consideration in this writ petition is:

(3.) Second respondent herein issued a notification calling for applications for admission to post Graduate Degree Course in Ayurveda, Yoga and Naturopathy, Unani and Homoeopathy for the academic year 2018-2019. Last date prescribed under said notification for submission of application through online was fixed as 20.10.2018. Petitioners who are possessing degree in BAMS and being eligible for admission to post graduate decree, had submitted there applications through online and were called for verification of records by second respondent on 04.11.2018. Original degree certificate and other relevant original documents came to be handed over to second respondent by petitioners on 04.11.2018 as per acknowledgment produced along with present writ petitions vide Annexure-D series.