Dr. Yasmin vs Osmania University
2022 Latest Caselaw 3084 Tel

       THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY

                  WRIT PETITION No.26530 of 2022

ORDER:

It is submitted by the learned counsel for petitioner that the

issue involved in this writ petition is squarely covered by the decision

rendered by the Hon'ble Supreme Court in Thomas Daniel v. State of

Kerala and others (Civil Appeal No.7115 of 2010) and the same is not

disputed by the learned Standing Counsel for Osmania University.

Following the principles laid down in the above said judgment of

the Supreme Court, this Writ Petition is also allowed in terms thereof.

The miscellaneous applications, if any, shall stand closed. No costs.

_________________________ B. VIJAYSEN REDDY, J

Date: 27.6.2022 DA THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY

WRIT PETITION No.26530 of 2022

27.6.2022

DA HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

MAIN CASE NO: W.P.No. 26811 of 2022

PROCEEDING SHEET SL DATE ORDER OFFICE NOTE NO

1. 27.6.2022 BVR,J

Writ Petition disposed of. No costs.

(Vide separate order) (b/o) DA