CH.MURALIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Heard Mr. Amaragani Malsoor Goud, learned counsel for the petitioner, Mr. K.Sharath, learned Assistant Government Pleader for Higher Education appearing for respondent No.1 and Mr. M.Mehboob Ali, learned Standing Counsel for AICTE appearing for respondent Nos.2 and 3. There is no representation for respondent No.4.

(3.) Case of the petitioner is that at the time of admission into B.Tech. (Mechanical Engineering), 1st year in respondent No.4 College, all his original certificates, including SSC Memo, Intermediate Marks Memo, Transfer Certificate, Study and Conduct Certificates, Bonafide certificates of 10th Class and Intermediate and other original certificates, were retained by the Management of respondent No.4-college. He attended classes for about 15 days. It is the further case of the petitioner that on 21/9/2025, a quarrel occurred wherein seniors attacked him and his friends, resulting in injuries. In connection with the said incident, one senior, namely Sai Teja, committed suicide and a case in Crime No.1152 of 2025 was registered against him. Subsequently, he discontinued his studies and is presently residing with his parents at Nayakangudem Village, Kusumanchi Mandal, Khammam District.