Telangana High Court
Mikkilineni Jyothisri, Hyderabad And 2 ... vs Vice Chancellor, Osmania University, ... on 5 December, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE THIRTY FIRST DAY OF DECEMBER,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE C.V.NAGARJUNA REDDY
WP .NO: 41123 of 2014
Between:
1 Mikkilineni Jyothisri, D/o M. Satyanarayana,
LLM Final year student, R/o A-6, Trendset Ville,
Road no.3, Banjara Hills, Hyderabad, TS -500034
2 Midhun Kumar Allu, S/o A.V.R. Umamaheswara Rao,
LL M Final year student, R/o H.No.3-6-V/339, Plot no.339,
Vivekanandanagar colony, Kukatpally, Hyderabad, TS -500072
3 Sandhya Rani Sooram, D/o S.Linga Reddy,
LL M Final year student, R/o H.No.16, Bharath colony,
Somagudem, Bellampally, Adilabad Dist., TS - 504251
..... Petitioners
AND
1 The Vice-chancellor, Osmania University, Administrative building,
Osmania University campus, Hyderabad, TS - 500007.
2 The Registrar, Osmania University, Administrative building, Osmania
University campus, Hyderabad, TS - 500007.
3 The Controller of Examinations, Osmania University, Administrative
building, Osmania University campus, Hyderabad, TS - 500007
4 The Principal, PG College of Law, Basheerbagh, Hyderabad, TS -
500001.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue a Writ or orders or directions, especially one in the nature of
Mandamus declaring the inaction of the Respondents in not taking any steps for
proper and stringent mechanism of conducting the examination of the LL.M
program from PG College of Law, Basheerbagh, Hyderabad as arbitrary, illegal,
unlawful, unfair and unconstitutional and violative of principles of natural justice
besides being violative of Article 14 and 21 of Constitution of India.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri P.V.V.
Gopalakrishna Murthy, Advocate for the Petitioners and Sri Deepak
Bhattacharjee, Standing Counsel for the Respondents, the Court made the
following
ORDER:
The complaint of the petitioners indicates alarming trend in the conduct of examinations in Post Graduate Courses by the PG College of Law, Basheerbagh. Unless the administration acquiesces itself in believing the philosophy of "all is fair", it is high time that they put their foot down and restore the orderliness in the conduct of examinations.
Respondent Nos.1 to 3 are directed to report to the Court as to what measures they have taken to prevent the malpractices alleged by the petitioners as referred to in their representations and also in the affidavit filed in support of the writ petition, by way of a counter affidavit.
Post on 09.02.2015.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Vice-chancellor, Osmania University, Administrative building, Osmania University campus, Hyderabad, TS - 500007. 2 The Registrar, Osmania University, Administrative building, Osmania University campus, Hyderabad, TS - 500007. 3 The Controller of Examinations, Osmania University, Administrative building, Osmania University campus, Hyderabad, TS - 500007 4 The Principal, PG College of Law, Basheerbagh, Hyderabad, TS -
500001.
(Addressees 1 to 4 BY RPAD) 5 One CC to Sri P.V.V. Gopalakrishna Murthy, Advocate (OPUC) 6 One spare copy.
nnr HIGH COURT CVNR,J DATED: 31-12-2014 NOTE: Post on 09-02-2015 ORDER W.P.NO. 41123 OF 2014 DIRECTION HIGH COURT Nnr Date of Drafting : 05-01-2015 CVNR,J DATED: 31-12-2014 NOTE: Post on 09-02-2015 ORDER W.P.NO. 41123 OF 2014 DIRECTION