(1.) This writ petition is filed by the petitioner to issue Writ of Mandamus declaring that the action of the respondent No. 2 in not issuing the original certificates of the petitioner, as illegal, improper, arbitrary, unjust, contrary to law and in violation of Article 14, 16 and 21 of the Constitution of India and consequently to direct the 3rd Respondent to consider the petitioner's education in the 5th Respondent college.
(2.) Heard the learned counsel for the petitioner and Smt. P. Sarada learned Standing Counsel for Telangana State Council of Higher Education.
(3.) 1 The learned counsel for the petitioner submitted that the petitioner had completed his Graduation in B.Tech. from Balaji Institute of Engineering Sciences at Narsampet, Warangal District (Respondent No.2) with specialization as ECE, for the academic years 2014-2018. After completing his B.Tech. graduation in the year 2018, the petitioner had applied for TS LAWCET-2021 entrance examination in the year 2021 for Law degree admission and secured 65.127 Marks and attained 998 State Rank. The petitioner was intimated to attend the 1st Phase of Web Counselling and he was instructed to produce the original certificates of SSC, Intermediate, Graduation along with Community and Caste Certificate, Bonafide and TC to the counselling. But all the said certificates of the petitioner were in the custody of 2nd respondent and were not handed over to him. The petitioner approached the 2nd respondent and asked him to return the certificates but the 2nd respondent denied to handover the original certificates of the petitioner stating that until the 4th respondent deposited the fees reimbursement amount to them, they would not return the original certificates and issued a custodian certificate and asked him to submit the same to the 3rd respondent authorities. The petitioner was allotted Law degree seat in Anantha Law College (Respondent No. 5). But the college authorities instructed the petitioner to submit the original certificates.