VIDYA JYOTHI EDUCATION SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. D.Prakash Reddy, learned Senior Counsel; Mr. P.Sri Raghuram, learned Senior Counsel; and Mr. S.Niranjan Reddy, learned Senior Counsel appearing through video conferencing; represents Mr. Tarun G.Reddy, Mr. Sairam Kanakamedala, Ms. B.Avani and Ms. Rubaina S.Khatoon, learned counsel for the appellants. Mr. A.Sudarshan Reddy, learned Advocate General for the State. Mr. M.Mehboob Ali, learned Standing Counsel for All India Council for Technical Education. Mr. Abdul Quddus Mohammed, learned counsel appears for Jawaharlal Nehru Technological University.

(2.) These intra court appeals emanate from an order dtd. 5/9/2024 passed by the learned Single Judge in I.A.Nos.1 and 2 of 2024 in W.P.No.23539 of 2024 and batch, by which the learned Single Judge has rejected the interlocutory applications filed by the appellants seeking a direction to the respondents to conduct a fresh mop-up round of TGEAPCET 2024-25 counselling for all the engineering courses for the academic year 2024-2025 by notifying all the courses offered by the appellants with full intake capacity and to permit admission in all the courses offered by the appellants.

(3.) With the consent of the learned counsel for the parties, the appeals are heard finally. For the facility of reference, facts from W.A.No.1062 of 2024 are being referred.