P.V. Narasimha Rao Telangana ... vs Pendyala Abhilash
2023 Latest Caselaw 4086 Tel

       THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                        AND
        THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                           Writ Appeal No.987 of 2023
JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

        Heard Mr. Aka Venkatarmana, learned counsel for the

appellants-        P.V.Narasimha            Rao       Telangana       Veterinary

University        (briefly       'the     University'       hereinafter)     and

Mr.     P.V.L.Bhanu           Prakash,        learned       counsel    for   the

respondents.

2.      This intra court appeal has been filed against an order

dated 11.09.2023, passed by a learned Single Judge by which, a

writ petition viz., W.P.No.5010 of 2023 preferred by the

respondents has been allowed and the respondents have been

permitted to appear in all the examinations scheduled to be

held for the academic year 2022-2023.

3.      Facts

giving rise to filing of this appeal briefly stated are

that by an order dated 29.11.2022 passed by the Associate

Dean, College of Veterinary Science (appellant No.3), the

respondents were expelled from all hostels and college ::2::

vehicles and were rusticated from institution for a period of

one year with effect from 01.11.2022.

4. The respondents challenged the aforesaid order in a writ

petition. The learned Single Judge has quashed the order

dated 29.11.2022 and has directed the University to permit the

respondents to appear in all the examinations, which are

scheduled to be held for the academic year 2022-2023.

5. Learned counsel for the respondents submits that the

period of rustication is over and the University be directed to

permit the respondents to seek fresh admission for the

academic year 2023-2024 and to complete their second/fourth

year of Bachelor of Veterinary Science and Animal Husbandry

(briefly 'the BVSC course' hereinafter).

6. The aforesaid prayer has not been opposed by learned

counsel for the University. It is submitted that in case the

respondents file applications, the same shall be considered and

the respondents shall be admitted to second/fourth year

BVSC course afresh as the period of rustication is over.

::3::

7. In view of consensus arrived at between the parties, the

Writ Appeal is disposed of with the following directions:

i. Respondents shall submit applications to the Principal of College of Veterinary Science (appellant No.4) seeking fresh admission to the second/fourth year BVSC course for the academic year 2023-2024. ii. Appellant No.4 shall pass an order on the aforesaid applications within a period of three days from the date of receipt of such applications.

iii. Respondents shall be permitted to prosecute their second/fourth year BVSC course.

8. To the aforesaid extent, Order dated 11.09.2023, passed

by the learned Single Judge in W.P.No.5010 of 2023, is

modified. No costs.

As a sequel, miscellaneous petitions, pending if any,

stand closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 17.11.2023 LUR