SYED AHMED MOHIUDDIN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed challenging the inaction of the respondents in permitting the petitioner to complete his Bachelor of Engineering (E.C.E) course with Roll No.04074122.

(2.) Heard Sri K.S. Murthy, learned counsel for the petitioner and Sri Deepak Bhattacharjee, learned Government Pleader for Higher Education (T.G).

(3.) It is the case of the petitioner that he joined in the first year Bachelor of Engineering (E.C.E) course in Mukhaffam Jhah College of Engineering and Technology in the year 2006 -07 and he was promoted to 2nd and 3rd years. It is stated that even though the petitioner was promoted to 2nd year and 3rd year, he had one backlog paper viz., Engineering Graphics in the 1st year course. In the supplementary examination for the 1st year Engineering Course held on 30.06.2010, at Vasavi College of Engineering and Educational Institution, Ibrahim Bagh, Golconda, there were some disturbances during the examination and in that connection, the petitioner was alleged to have indulged in swapping of his hall ticket with another candidate by name Mr. Md. Ajaz Ahamed, S/o. Md. Ikbal Ahamed discovering the malpractice. A case of impersonation had also been booked against the petitioner and it is pending.