LAWS(TLNG)-2022-11-107

MD. RIZWAN ARFATH Vs. STATE OF TELANGANA

Decided On November 16, 2022
Md. Rizwan Arfath Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) All these Writ Petitions are being heard together and disposed of by way of this Common Order as the issue raised in all these Writ Petitions is one and the same.

(2.) Heard Sri. Rajagopallavan Tayi, Sri. Hussain Aamir, Sri. Sama Sandeep Reddy, Sri. Raavilla Gopala Krishna, Sri. P. Sravan Kumar Goud, Sri. T. Rajinikanth Reddy, Sri. V. Ramesh Reddy, learned counsel for the petitioners in all the Writ Petitions and the learned Special Government Pleader appearing for the 1 respondent, Sri. A. Prabhakar Rao, learned Standing Counsel for the respondzent Nos. 2 and 3-University.

(3.) For the sake of convenience, the facts in W.P. No. 39972 of 2022 are hereunder discussed.