M.AKASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri D.Pochaiah, learned counsel appearing on behalf of the petitioners, learned Assistant Government Pleader for Higher Education, appearing on behalf of respondent Nos.1 to 3 and Sri Maripelli Srinivas Reddy, learned standing counsel appearing on behalf of the respondent No.4.

(2.) The petitioners approached the Court seeking prayer as under:

(3.) The case of the petitioners in brief as per the averments made in the affidavit filed by the petitioners in support of the present writ petition is as under: The Petitioners are students of the 5th Respondent College who were admitted through TS-LAWCET in the academic year 2020 into various five-year integrated law courses, namely B.A. LL.B., B.Com. LL.B., and BBA LL.B., under the Government Fee Reimbursement Scheme, and had successfully completed their respective courses in September 2025.After completion of their courses, the Petitioners approached Respondent No. 5College during SeptemberOctober 2025 seeking the release of their original academic certificates. However, the college management refused to hand over the certificates on the ground that the Government of Telangana had not released the pending fee reimbursement amounts.