LAWS(TLNG)-2025-1-11

MAHBUB COLLEGE MULTIPURPOSE HIGHER Vs. JAWAHARLAL NEHRU TECHNOLOGICAL

Decided On January 28, 2025
Mahbub College Multipurpose Higher Appellant
V/S
Jawaharlal Nehru Technological Respondents

JUDGEMENT

(1.) Heard Mr. D. Srinivas Prasad, learned counsel for the petitioner, Mr. Mohd. Abdul Quddus, learned Standing Counsel for JNTU appearing on behalf of respondent No.1, Mr. M. Mehboob ali, learned Standing counsel for AICTE appearing on behalf of respondent No.2, learned Government Pleader for Higher Education appearing on behalf of respondent No.3 and Mr. S. Sriram, learned Senior Counsel representing Mr. K.V. Rusheek Reddy, learned counsel for respondent No.4.

(2.) UNDISPUTED FACTS:

(3.) CONTENTIONS OF THE PETITIOENR: