J. Sunil Singh Jadhav vs The State Of Telangana And 7 Others
2022 Latest Caselaw 5235 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
          THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                WRIT APPEAL No.683 of 2022

JUDGMENT:      (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Mr. T.Raghavendra Singh, learned counsel for

the appellant and Mr. Ch.Jagannatha Rao, learned counsel

representing Osmania University.


2.   This writ appeal is directed against the order dated

28.09.2022 passed by the learned Single Judge dismissing

W.P.No.37680 of 2022 filed by the appellant and two

others.


3.   The related writ petition was filed seeking a direction

to the respondents to consider the case of the appellant for

promotion to the 4th year (VII semester) in the 5 years LLB

course for the academic year 2022-23.

4. Though the writ petition was filed by three

petitioners, it is only petitioner No.1 who has carried his

grievance in writ appeal, being the sole appellant.

5. Till the VI semester, appellant has total of eight

backlogs. As per the relevant rules of the Osmania

University, for promotion to the next year, a student

cannot have more than five backlogs. In view of the

aforesaid legal position, learned Single Judge declined to

entertain the writ petition observing that appellant had not

questioned such a rule.

6. We see no good ground to interfere with such finding

of the learned Single Judge.

7. That being the position, the writ appeal is dismissed.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 20.10.2022 vs