SUNKISHELA DHEERAJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard M/s. Lakshmi Kumaran Sridharan, learned counsel for the petitioner, learned Asst.Govt.Plerader for Higher Education, Smt. C.Vani Reddy, learned standing counsel appearing for 2nd respondent Smt. Pasham Sujatha, learned standing counsel appearing for 3rd respondent. Despite service of notice, there is no representation on behalf of respondent Nos.4 and 5. Perused the record.

(2.) This writ petition is filed to declare the action of respondent Nos.2 to 4 in rejecting/cancelling of admission of the petitioner into MBA Course for the Academic years 2022-23 and 2023-24 without providing any valid reason or speaking orders as illegal.

(3.) The petitioner enrolled himself for in Bachelors in Commerce (B.Com) course, in Open and Distance Learning (for short "ODL") mode for the Academic Years 2019-20 to 2021-22, from 5th respondent University/Gandhi Institute of Technology and Management (for short, "GITAM") which is a deemed to be university under Sec. 3 of the University Grants Commission Act, 1956 ("UGC Act"). ID No. A19BC1535007 was assigned to him by 5th respondent. Centre for Distance Learning (CDL), GITAM, has been recognized by the Distance Education Bureau (for short, 'DEB'), New Delhi, for Gandhinagar Campus, Rushikonda, Visakhapatnam, Andhra Pradesh. The Petitioner is a bona fide learner of B.Com degree in the said centre. He has rigorously followed all the courses modules appearing in and passing all the mandatory examinations held on various dates in September 2020 (1 Year), August 2021 (II Year), and June 2022 (Ill Year). Finally, he has obtained B.Com., Degree from Respondent No.5, in July 2022. He has secured First Class with CGPA of 7.92.