MATTA RAJA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Rajeshwar Rao Garige, learned counsel representing Mr. Shashank Garige, learned counsel for the petitioner and Mr. P. Bhanu Prakash, learned Standing Counsel appearing for Respondent No.4, Mr. Muddu Vijay, learned Standing Counsel appearing for Respondent Nos.2 and 3 and Mrs. C. Vani Reddy, learned Standing Counsel for Respondent Nos.5 and 6.

(2.) This writ petition is filed to declare the orders of Respondent No.2 - SRC in F. No.SRC/NCTE/APS00044/B. Ed./TS/2022/136004-136005 dtd. 12/10/2022 whereby Respondent No.2 decided to request Respondent No.4 to cause inspection in the light of earlier decision taken by the SRC NCTE and a comprehensive report may be submitted within 15 days keeping in view the provisions of the NCTE Regulations, 2014 and if the institution is not affiliated to the university and admissions were not made earlier the same may also be informed pursuant to the order of Respondent No.3 vide file No.89-267/E-199212/2021/Appeal/6th Meeting 2022/113713 dtd. 13/9/2022 as illegal, and for a consequential direction to the Respondents to include the name of the petitioner's College in the counseling and permit the petitioner College to participate in the counseling process to be held from 18/10/2022 to 26/10/2022.

(3.) Vide order dtd. 28/7/2021, Respondent No.2 had withdrawn the recognition issued in favour of the petitioner on the ground that there are certain deficiencies with the petitioner college and the same are as follows: