G. NAVEEN PRASATH Vs. CITY UNION BANK LIMITED

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.A.Karthikeyan, learned Standing counsel accepts notice on behalf of the respondents.

(3.) The petitioner claims to be a permanent resident of Hosur and was selected for MBBS course at J.J.M.Medical College at Karnataka for the Academic Years 2012-2018.