AMARAGANI MITHUN SAI SHARATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.Karunakar Reddy Gunda, learned counsel for the petitioner, learned Government Pleader for Higher Education appearing for respondent Nos.1 and 2 and Mr.M.Srinivasa Reddy, learned Standing Counsel appearing for respondent Nos.3 and 4.

(2.) Petitioner is a resident of Kharmanghat, Hyderabad. According to him, he has studied 1st to 3rd Classes in Vignan School, Hyderabad and 4th to 10th Classes in Ravindra Bharathi School, Karmanghat, Hyderabad. He has completed his intermediate course in Ideal Junior College, Dilsukhnagar, Hyderabad. He has pursued his B.Sc.(Physical Science) Degree from the University of Delhi and qualified in 2024. Thereafter, he came back and staying at Kharmanghat, Hyderabad. In proof of the same, he has filed copies of bonafide, study and conduct certificates, the aforesaid academic certificates and Aadhaar card etc. Thus, it is the specific contention of the petitioner herein that he is born and brought up in Hyderabad and he is eligible to get admission in LLB three years course as local candidate.

(3.) Petitioner has appeared for TG LAWCET 2025 and got 3568th rank. 3rd respondent has taken up Web Counselling on 29/8/2025. Prior to that, the petitioner has uploaded/submitted all relevant documents including the rank card as per the schedule and prioritized his option for admission into three years LLB Course. In the two phases of Web Counselling for allotment of seats, the petitioner could not secure the seat. Even then, 3rd respondent rejected his request on the ground that he is falling under 'non- local' category and he is not eligible for admission of three years LLB course under 'local' category. Challenging the said action of respondent No.3, petitioner filed the present writ petition.