M/S. Vasavi Academy Of Education vs The State Of Telangana
2022 Latest Caselaw 4606 Tel

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


         WRIT APPEAL Nos.859 and 914 of 2018

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



      None appears for the appellants on call, though

Ms.   C.Vani   Reddy,    learned         Government              Pleader   for

Education is present for the respondents.

2. W.A.No.859 of 2018 is directed against the order

dated 12.06.2018 passed by the learned Single Judge

dismissing W.P.No.19386 of 2018 filed by the appellants as

the writ petitioners. W.A.No.914 of 2018 is directed against

the order dated 13.06.2008 passed by the learned Single

Judge dismissing W.P.No.19471 of 2018 filed by the

appellants as the writ petitioners.

3. We have been informed at the bar that the issue

raised in the writ petitions and in the writ appeals has now

been decided conclusively by the Supreme Court in Vasavi

Engineering College Parents Association v. State of

Telangana1 setting aside the orders of the High Court and

restoring the recommendations of the Telangana Admission

and Fee Regulatory Committee dated 04.02.2017 for the

block period 2016-2017 and 2018-2019. Supreme Court

has further directed that the bank guarantees furnished in

terms of the interim orders of this Court should be kept

alive/activated and action taken accordingly for protection

of the interest of the students.

4. In the light of the above decision of the Supreme

Court, nothing survives in the two writ appeals.

5. Writ appeals are accordingly 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 13.09.2022 vs

(2019) 7 SCC 172