N YADAIAH Vs. CHRISTIN JOB

JUDGEMENT

(1.) Leave granted.

(2.) This civil appeal is filed by the Registrar of Jawaharlal Nehru Technological University Hyderabad, aggrieved by the order dated 28.02.2017 passed in Contempt Case No.2603 of 2016 by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh.

(3.) The aforesaid contempt case is filed by the first respondent herein alleging violation of the directions issued by the High Court in the order dated 02.12.2016 passed in WPMP No.45684 of 2016 in W.P.No.37074 of 2016. The first respondent herein has obtained admission in B.Tech course during the academic year 2014-15, in Adusumilli Vijaya Institute of Techonlogy and Research Centre, Bibinagar, Nalgonda District. Subsequently, the admission of the first respondent was transferred to another institute i.e. NRI Institute of Technology in Ranga Reddy District. When the first respondent was not permitted to pursue 3rd year of B.Tech Course, from second year, he approached the High Court and filed the Writ Petition. By way of interim order, directions were issued to the respondents in the Writ Petition to allow the first respondent to pursue 3rd year B.Tech course in Petroleum Engineering for the academic year 2016-2017.