HARSHITH EDUCATIONAL SOCIETY, HYDERABAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri L.Ravichander, learned senior counsel appearing for the petitioners, the learned Government Pleader for Higher Education appearing for respondents 1 and 5, Sri K. Ramakanth Reddy, learned Standing Counsel for respondents 2 and 3, Sri V.Ramachandra Goud, learned counsel for respondent no.4 and Sri A. Abhishek Reddy, learned Standing Counsel for respondents 6 and 7.

(2.) This Writ Petition came to be filed to issue a writ of mandamus declaring the proceedings in F.No. AICTE/AB/SCR/1-11554091/2016-17, dated 30.04.2016 issued by 2nd respondent as illegal and arbitrary and set aside the same, and consequently direct 2nd respondent to forthwith grant fresh approval for the academic year 2016-17 and direct all respondents to treat 2nd petitioner as validly approved institution for the academic year 2016-17 for the entire intake and courses as approved by AICTE in its approval dated 09.04.2015.

(3.) The relevant portion of the impugned order dated 30.04.2016 passed by 2nd respondent reads as under: (paragraphs 13 and 14).