Ranjana Prakash Desai, J. - (1.) Leave granted.
(2.) This appeal, by special leave, is directed against the judgment dated 28.10.2010 of the Division Bench of the Karnataka High Court. By the impugned judgment, the Division Bench declined to entertain the appeal filed by the appellant challenging the judgment of learned Single Judge of the High Court permitting rounding-off of the percentage of marks obtained by respondent 1 so as to make her eligible to get admission to post- graduate course ["PG course", for convenience] in M.Sc (Nursing).
(3.) On 11.03.2011 this Court issued notice only to settle the question of law raised in the appeal because respondent 1 has completed the course. This court refused to stay the impugned order and directed that respondent 1's admission be regularised and her results be declared.;