Telangana High Court
Cherabuddi Education Society vs Jawaharlal Nehru Technological ... on 30 August, 2018
HONOURABLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION Nos.23703, 23704, 23712, 23716, 23720,
23723,23795, 23796, 23797, 23798, 23799, 23800, 23801,
23803, 23804, 23805, 23806, 23811, 23944, 23920, 23923,
23924, 23926, 23930, 23931, 23934, 23936, 23937, 23941,
23942, 23943, 23945, 23946, 23947, 23948, 23949, 23950,
23952, 23953, 23956, 23960, 23966, 23967, 23968, 23969,
23970, 23971, 23972, 23975, 23978, 23980, 23984, 23986,
23988, 23990, 23991, 23992, 23993, 23994, 23996, 23997,
24000, 24002, 24003, 24006, 24007, 24008, 24009, 24016,
24020, 24022, 24032, 24033, 24034, 24037, 24040, 24041,
24043, 24046, 24047, 24049, 24050, 24051, 24054, 24055,
24056, 24057, 24059, 24060, 24061, 24062, 24063, 24064,
24065, 24072, 24079, 24083, 24086, 24087, 24089, 24098,
24101, 24113, 24117, 24119, 24122, 24129, 24135, 24139,
24140, 24212, 24236, 24240, 24307, 24198, 23708, 23714,
23715, 23717, 23718, 23728, 23730, 23738, 23743, 23768,
23777, 23782, 23808, 23816, 23855, 23866, 23870, 23900,
23905, 23907, 23911, 23912, 23915,23918, 23922, 23935,
24196, 24197 of 2014
1875, 1898, 2144, 2999, 3010, 3151, 3673, 4936, 4991,
5154, 5256, 5277, 5295, 5367, 6843, 6846, 6870, 6897,
6904, 6909, 6911, 6946, 6957, 6976, 7006, 7009, 7401,
8308, 8367, 8386, 8402, 8779, 9065, 10538, 10553, 12460,
12551, 12552, 13525, 15768 of 2015
COMMON ORDER :
As the issue involved in all these Writ Petitions is one and the same, they are being heard together and disposed of by way of this Common Order.
Heard Sri S.Niranjan Reddy, learned Senior Counsel and Sri S.Sri Ram, learned counsel for the petitioners, Sri V.Ramachander Goud, learned Standing Counsel for Jawaharlal Nehru Technological University (JNTU).
Learned counsel for the petitioners submits that since the students studying in the petitioners' colleges have completed their course, they cannot be disturbed.
Sri V.Ramchander Goud, learned Standing Counsel for JNTU, on instructions submits that the students who have been admitted by the colleges in these writ petitions will not be disturbed and that they will be allowed to continue to study their courses.
Sri S.Sri Ram, learned counsel appearing for some of the petitioners, seeks to dispose of the Writ Petitions, recording the submission of the learned Standing Counsel appearing for JNTU.
In view of above, recording the aforesaid submission of the learned Standing Counsel, all these writ petitions are disposed of. No order as to costs. As a sequel thereto, miscellaneous petitions, if any, pending in these writ petitions, shall stand closed.
_______________________________ A.RAJASHEKER REDDY, J 30.08.2018 tk.