Andhra Pradesh High Court - Amravati
Vemireddy Himabindu vs The Life Insurance Corporation Of ... on 31 July, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No. W.P.No.9478 of 2024
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
31.07.2025 VN, J
Heard Sri N.A.Ramachandra, learned
counsel for the Petitioner and Sri JUMV
Prasad, learned standing counsel.
Learned counsel for the Petitioner submits
that MBA (HR) degree in Online Distance
Learning (ODL) mode is a valid one.
Learned standing counsel for the
Respondent would submit that as per the
UGC guide lines, Acharya Nagarjuna University is entitled to offer ODL only within Guntur and Prakasam Districts and is not authorized by UGC to operate all campus centres beyond territorial jurisdictions. In that view, the MBA (HR) obtained by the Petitioner is contrary to the UGC guidelines.
Learned counsel for the Petitioner seeks time to implead the University as party Respondent to the case. Delete from the caption 'for orders' and post on 28.08.2025 _______ VN,J 2 KLP