BATTALA SNEHA Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) THIS Writ Petition is filed for a mandamus to set -aside proceedings No. 21/BE/MP/Exams/2014, dated 13 -8 -2014 of respondent No. 2 whereby he has cancelled the result of the examinations of the petitioner.

(2.) I have heard Sri M. Rajender Reddy, learned Counsel for the petitioner and Sri T. Praveen Kumar, learned Counsel representing Sri Deepak Bhattarcharjee, Standing Counsel for the Osmania University.

(3.) ON behalf of respondent Nos. 1 to 3, the Registrar of the Osmania University/respondent No. 1, Hyderabad has filed a counter -affidavit. It is inter alia stated in the counter -affidavit that the student is not supposed to write anything on the Hall Ticket; that as the student is found to have violated this rule, the punishment as per Regulation No. 7 of Ordinance No. VII is awarded.