JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY Vs. SOCIAL EDUCATIONAL TRUST

JUDGEMENT

(1.) The present writ appeals under Clause 15 of the Letters Patent have been preferred against interim orders dtd. 29/4/2025 and 9/5/2025, both passed in W.P.Nos.11106 and 11156 of 2025. The writ petitions were filed by private colleges challenging the orders of the Jawaharlal Nehru Technological University (for short, "the JNTU") to remit the amount collected by the colleges on account of University Common Services Fee which the University claims it is entitled to recover in terms of Sec. 4 of the JNTU Act, 2008.

(2.) The learned Single Judge initially by virtue of its order dtd. 29/4/2025, stayed the operation of the impugned proceedings dtd. 26/3/2025, 15/4/2025 and 15/4/2025, issued by the University, claiming the JNTU to remit the said amount. Subsequently, this was clarified by virtue of its order dtd. 9/5/2025, that the order dtd. 29/4/2025 would be confined only to the University Common Services Fee but not applicable to any other Fee under any other Head.

(3.) Learned Advocate General, Mr. D. Srinivas, appearing for the appellant - University would submit that by virtue of the impugned order, the University has been prevented from recovering from the colleges the Common Services Fee and that the order impugned ought to be vacated.