[Cites 0, Cited by 0]
Telangana High Court
Syed Syed Abdul Rahman vs The State Of Telangana on 15 April, 2026
Author: Juvvadi Sridevi
Bench: Juvvadi Sridevi
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
WRIT PETITION No.3022 of 2026
15 APRIL, 2026
Between:
Syed Abdul Rahman
... Petitioner
AND
The State of Telangana, rep. by its Principal Secretary,
Higher Education Department, Secretariat Building,
Hyderabad and three others
...Respondents
:ORDER:
This Writ Petition is filed seeking the following relief:
"to issue a Writ of Mandamus declaring the
action of Respondents No.3 and 4 in withholding the
Petitioner's original certificates as illegal, arbitrary
and unconstitutional and Direct Respondents No.3
and 4 to forthwith return all original certificates
including SSC, Intermediate, Transfer Certificate and
Bonafide Certificate and consequently to Restrain
Respondents No.3 and 4 from demanding fees for
academic years not availed and pass such other
order or orders..."
2. Heard Mr. Mustafa Basith, learned counsel for the petitioner,
learned Assistant Government Pleader for Education, for
respondent Nos.1 and 2, Mr. Prabhakar Peri, learned Standing
Counsel for JNTU, for respondent No.3. There is no representation
for respondent No.4.
Justice Juvvadi Sridevi
wp_3022_2026
3. Case of the petitioner is that at the time of admission into
B.Tech. (CSE), 1st year, in respondent No.4 College, all his original
certificates, including SSC, Intermediate, Transfer Certificate and
Bonafide certificate, were retained by the Management of
respondent No.4-college. Subsequently, he discontinued his studies
due to health and financial constraints in the 1st year itself. Further
case of the petitioner is that he made an application to respondent
No.4 on 08.08.2025 seeking return of his original certificates, but
respondent No.4 refused to receive his application without any valid
reasons and demanded him to pay the entire fee for the remaining
three years. Thereafter, he approached respondent No.1 and upon
enquiry, he came to know that on 16.12.2025, respondent No.3
issued proceedings, directing respondent Nos.3 and 4 to take
necessary action and return the certificates to the petitioner within
one week. However, respondent Nos.3 and 4 failed to return the
certificates to the petitioner. Hence, the present writ petition.
4. Learned counsel for the petitioner submits that the petitioner
requires his original certificates to secure employment or to pursue
higher education and no dues are pending against him. He further
submits that the action of respondent No.4 in withholding the
original certificates submitted by the petitioner at the time of
Justice Juvvadi Sridevi
wp_3022_2026
admission is illegal and arbitrary. Therefore, he seeks a direction to
respondent No.4 to forthwith return the petitioner's original
certificates.
5. Perused the record.
6. It is not in dispute that the petitioner has secured admission in
respondent No.4 college and he has discontinued his studies and
his original certificates referred to above were in the custody of
respondent No.4. The said certificates, being personal and
academic credentials, are undoubtedly the property of the petitioner.
In such circumstances, respondent No.4-college has no authority
whatsoever to retain the said certificates and the retention of the
petitioner's original certificates by respondent No.4 is wholly
unjustified and cannot be sustained. Even assuming that the college
has any monetary claim against the petitioner, withholding his
original certificates cannot be adopted as a mode of enforcing such
claim, the proper remedy, if any available to the college is to
proceed in accordance with law for recovery of its dues, but not
retain the petitioner's original certificates.
7. For the foregoing discussion, this Writ Petition is allowed,
directing respondent No.4 to forthwith return the original certificates
Justice Juvvadi Sridevi
wp_3022_2026
referred to above to the petitioner, within a period of one (1) week,
from the date of receipt of a copy of this order. No costs.
Pending miscellaneous applications, if any, shall stand
closed.
_____________________
JUVVADI SRIDEVI, J
Date: 15.04.2026
Note:
Registry is directed to
communicate a copy of this
order to respondent No.4
forthwith.
B/o.
rev/ds
