MALLADI HARSHA Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) Heard Sri Sricharan Telaprolu, learned counsel for the petitioner and Sri A. Najeeb Khan, learned Standing Counsel for the 1st respondent-University.

(2.) Even though the 1st respondent-University has not filed Counter-Affidavit, the learned counsel for the petitioner insisted for hearing pleading urgency in the matter. The learned Standing Counsel, however, made his submissions based on the instructions received from the University.

(3.) The petitioner has challenged her detention in the first Semester of the 4th year B.Tech. course pursuant to the notice, dated 15-10-2011, of the Principal of the 2nd respondent-College.