Telangna Pvt. B.Ed. D.Ed. College vs State Of ...
2022 Latest Caselaw 2738 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

              WRIT APPEAL Nos.1464 & 1497 of 2016

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

       The present writ appeals are arising out of the common

order dated 16.12.2016 passed by the learned Single Judge in

W.P.Nos.37001 and 38553 of 2016.

       The aforesaid writ petitions were preferred by the

appellants/writ petitioners before the learned Single Judge

being aggrieved by the action of the respondents in declaring the

academic year 2016-17 as "ZERO" admission year for the

D.El.Ed Courses in the State of Telangana and the learned

Single Judge has dismissed the writ petitions.

We are in the year 2022. Therefore, in respect of the

academic year 2016-2017, which was declared as "ZERO"

admission year, no further orders are required to be passed in

the present writ appeals.

Resultantly, the writ appeals stand disposed of with a

liberty to take appropriate steps, in accordance with law, in case

the appellants/writ petitioners are still aggrieved in the matter.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

14.06.2022 JSU