BRUNGI AKSHARA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri A.Likith Reddy, learned counsel for the petitioner, Sri M. Vamshi Kiran Yadav, learned Assistant Government Pleader for Technical Education appearing for respondent No.1. With their consent, this Writ petition is disposed of at the stage of admission.

(3.) Learned counsel for the petitioner submits that the petitioner is a bona fide student pursuing B.Tech in Computer Science and Engineering with a specialization in Artificial Intelligence and Machine Learning. She has consistently maintained a strong academic record throughout her course, securing an average CGPA of 8.0 across all previous semesters without any backlogs. In addition, she successfully completed an internship with Student Spot and was awarded a Merit Certificate for achieving an outstanding score of 98.42% in the Naukri Campus Young Turks 2025 competition.