MOHAMMED ABSAR AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Deepak Misra, learned counsel representing Mr. Mayur Mundra, learned counsel for the petitioner, learned Government Pleader for Higher Education appearing on behalf of respondent No.1, Mr. Ch. Jagannatha Rao, learned Standing Counsel appearing on behalf of respondent No.2 and Mr. M. Srikanth, learned counsel appearing on behalf of respondent Nos.3 to 6.

(2.) This writ petition is filed to declare the action of respondent No.5 in issuing proceedings dtd. 20/3/2023 whereby striking off the name of the petitioner from the rolls of respondent No.4 College and in non-forwarding the name of the petitioner for the forthcoming Semester on the pretext of shortage of attendance, as illegal, and for a consequential direction to the respondents to permit the petitioner to continue on the rolls of the College and to submit his examination fee for the VIII Semester examinations to be conducted from 19/4/2023 to 29/4/2023.

(3.) The petitioner herein is a Student of Five-Year LL.B., Degree Course and he is prosecuting his studies in respondent No.4 College, which is affiliated to respondent No.2 University. He is in 4th Year i.e., 8th Semester. He belongs to BC 'E' Category and he is getting Scholarship from the State Government under 'Fee Reimbursement Scheme'. According to him, respondent Nos.3 and 4 have to get fee reimbursement from respondent No.1.