JAWAHARLAL NEHRU TECHNOLOGICAL Vs. MADHAVAPEDDY SNEHA

JUDGEMENT

(1.) Since the issues that arise in the above writ appeals are integrally one and the same, the writ appeals are being disposed of by this Common Judgment.

(2.) These Writ Appeals are directed against the judgment dtd. 6/3/2024, passed by the learned Single Judge in W.P.No.8455 of 2022.

(3.) For the sake of convenience and clarity, the parties are referred to as arrayed in the writ petition viz., W.P.No.8455 of 2022.