RAVULA ROHIT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr Mohd. Azhar, learned Counsel appearing on behalf of the petitioner, learned Government Pleader for Education appearing on behalf of the 1st respondent, learned Government Pleader for Forest appearing on behalf of the 2nd respondent and the learned Government Pleader for Services-I.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the actions of the respondent No. 3, in rusticating the petitioner by issuing rustication notice vide Rc. No. 166/2019/A4(i) dtd. 14/7/2023 until further orders from Ph.d Forestry (Department: Siviculture and Agro forestry) without calling for any explanation or show cause as illegal, arbitrary, unjust, excessive, against principles of natural justice, violative of articles 14, 21 of constitution of India and consequently set aside/quash the rustication notice vide Rc. No. 166/2019/A4(i) dtd. 14/7/2023 and direct the respondent No.3 to allow the petitioner to appear in the Ph.D (Forestry) course.

(3.) The case of the Petitioner as per the averments made by the petitioner in the affidavit filed by the petitioner in support of the present Writ Petition in brief, are as follows: