BURGULA RAJENDRA KUMAR Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) THE petitioners, who are studying B.Tech., III year in respondent No.3 -College, have filed this writ petition feeling aggrieved by the action of the said respondent in not promoting them to IV year on the ground that they did not pass all I year subjects.

(2.) THE petitioners have not disputed that respondent No.3 is an autonomous institution recognised as such by respondent No.2 - University from the academic year 2011 -12. However, it is the case of the petitioners that while as per the Regulations of respondent No.2, they qualify for being promoted to final year, as per the academic Regulations of respondent No.3, they are not eligible for such promotion in view of variation between the academic Regulations of respondent Nos.2 and 3.

(3.) SRI Venkat Reddy Thipparthi, learned counsel for the petitioners, submitted that as per the guidelines framed by respondent No.2 for autonomous colleges, respondent No.3 has to submit academic Regulations to the University for approval and that till such approval is made, respondent No.3 cannot enforce its own academic Regulations.