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Judgment
The petitioner, in this writ petition, is aggrieved by the result of the mid-term examination, undertaken by the petitioner by the Indian Institute of Science, Bengaluru.
The petitioner is also staying in Bengaluru. The writ petition has been filed in Delhi only because the Department of Higher Education, Ministry of Education is situated in Delhi.
The respondent whose action constitutes the basis for filing this writ petition is in Bengaluru. The petitioner is also in Bengaluru.
No significant part of the cause of action in this case has arisen in Delhi. Even applying the principle of forum conveniens, as the petitioner and respondent are both situated in Bengaluru, this writ petition would have to be preferred before the High Court of Karnataka and not before this Court.
As such, reserving liberty with the petitioner to approach the High Court of Karnataka, this Court declines to entertain this writ petition on the ground of territorial jurisdiction.