Tabassum vs The State Of Telangana And Another
2022 Latest Caselaw 6794 Tel

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     HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND
      HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO


                     W.P.No.44742 OF 2022
ORDER: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)


       When the matter is taken up for hearing, learned

counsel for the petitioner submitted that the issue raised

in the present Writ Petition is squarely covered by a

judgment passed by this Court in W.P.No.39899 of 2022

and batch, which was allowed by this Court vide order

dated 16.11.2022.

2.      In view of above, by following the orders passed by

this Court in W.P.No.39899 of 2022 and batch, which

was allowed by this Court vide order dated 16.11.2022,

the present Writ Petition also deserves to be allowed on

similar lines.

3.      It is made clear that if the petitioner secure

admission in the stray counseling, the petitioner shall give

an undertaking that she will not vacate the seat and if she
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vacates, then the 2nd respondent-University is entitled to

take action as per regulations including debarring the

petitioner for a period of three (3) years.

4. Accordingly, the Writ Petition is allowed as above.

No costs.

5. Miscellaneous petitions, if any, pending shall stand

closed.

__________________________________ JUSTICE ABHINAND KUMAR SHAVILI

_________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO

Date: 13.12.2022 prat