AFREEN FATIMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Learned counsel for the petitioner, at the outset, has drawn the attention of this Court towards the order dtd. 13/4/2022 passed in W.P.No.19049 of 2022. His contention is that in similar circumstances, this Court has permitted a student for registration under the NRI quota.

(2.) The order passed by this Court in W.P.No.19049 of 2022 is reproduced as under:-

(3.) The order passed by this Court in W.P.No.18627 of 2022 is reproduced as under:-