PRAMOD JAYAPRAKASH SWAMI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Mr. Baglekar Akash Kumar, learned counsel for the petitioner, learned Government Pleader for Higher Education appearing for the respondent No.1, and Mr. Malipeddi Srinivas Reddy, learned Standing Counsel appearing for the respondent Nos.2 and 3. Perused the record.

(3.) (a). Aggrieved by the action of the 2nd respondent in issuing the notice, dtd. 30/6/2022, whereby the petitioner's application seeking extension of time for completion of the Ph.D. course was rejected, the petitioner has filed the present writ petition.