B.S.S.S.Sai Srirama Sharma vs University Of Hyderabad
2021 Latest Caselaw 3590 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
       THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                     WRIT APPEAL No.510 of 2020

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      The present writ appeal is arising out of order dated

05.11.2020

passed in W.P.No.19588 of 2020 by the learned

Single Judge.

The facts of the case reveal that the appellant/writ

petitioner came up before this Court being aggrieved by the

condition imposed by the University of Hyderabad of

possessing 60% marks at +2 level of education with

Telugu/Egnlish/Hindi as one of the subjects for admission

into integrated master's degree programmes (5 years), as

illegal, arbitrary and contrary to the National Education

Policy, 2020.

Learned Single Judge has issued notice in the matter

and against issuance of notice, the present writ appeal has

been filed.

Learned counsel appearing for the University has stated

before this Court that the University is yet to file a reply in

the main writ petition and the matter has to be adjudicated

on merits by the learned Single Judge.

This Court does not find any reason to interfere with the

order passed by the learned Single Judge in issuing notice.

Accordingly, the writ appeal stands dismissed.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

18.11.2021 ES