CHERABUDDI EDUCATIONAL SOCIETY Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) This order will dispose of the above batch of writ petitions.

(2.) Heard Mr. S.Niranjan Reddy, learned Senior Counsel representing Tarun G.Reddy, learned counsel for the petitioners; Mr. B.Mayur Reddy, learned counsel for respondent No.1, Jawaharlal Nehru Technological University; Ms. R.N.Padmaja, learned Government Pleader for Higher Education, State of Telangana representing respondent Nos.2 and 3; Ms. C.Vani Reddy, learned counsel for respondent Nos.5 and 6.

(3.) All the writ petitions comprising this batch are directed against the State of Telangana in not permitting the petitioners to open B.Tech courses in new emerging subjects such as artificial intelligence, block chain technology, robotics, data sciences, cyber security etc., on the ground that intake of more students in the new courses may have an adverse impact on government finances; additionally petitioners have also questioned the vires of Regulation Nos.3.4, 5.5, 5.6 and 6.1 of the Jawaharlal Nehru Technological University Affiliation Procedure and Regulations (with effect from 2020-21).