SYEDA SANA FATIMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both these Writ Petitions is one and the same, they are being heard together and disposed of by way of this Common Order.

(2.) Both these writ petitions are filed assailing the action of the 3rd respondent in issuing proceedings vide Lr.No.1215/Admissions/KRUHS/2018, dated 16.07.2018 and the consequential proceedings of the 4th respondent dated 27.10.2018, discharging the petitioners from pursing B.U.M.S course, who were admitted during the academic year 2017-18, as illegal and arbitrary and consequently to set aside the same.

(3.) Brief facts which are necessary for disposal of these Writ Petitions are as follows: