[Cites 5, Cited by 0]
Telangana High Court
Ch. Muralidhar vs The State Of Telangana on 25 March, 2026
Author: Juvvadi Sridevi
Bench: Juvvadi Sridevi
HIGH COURT FOR THE STATE OF TELANGANA
*****
Writ Petition No.6865 of 2026
Between:
CH.Muralidhar
... Petitioner
AND
The State of Telangana, rep. by its Principal Secretary to
Higher Education, Secretariat, Hyderabad and three others
...Respondents
JUDGMENT PRONOUNCED ON : 25.03.2026
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
1. Whether Reporters of Local newspapers: Yes/No
may be allowed to see the Judgment ?
2. Whether the copies of judgment may be : Yes/No
marked to Law Reporters/Journals ?
3. Whether her Ladyship/ Lordship wish to : Yes/No
see the fair copy of the judgment ?
____________________
JUVVADI SRIDEVI, J
2
Justice Juvvadi Sridevi
wp_6865_2026
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
Writ Petition No.6865 of 2026
DATE: 25.03.2026
Between :
CH.Muralidhar
... Petitioner
AND
The State of Telangana, rep. by its Principal Secretary to
Higher Education, Secretariat, Hyderabad and three others
...Respondents
For Petitioner : Mr. Amaragoni Malsoor Goud
For Respondents : K.Sharath, learned Assistant
Government Pleader for Higher
Education appearing for respondent
No.1 and Mr. M.Mehboob Ali,
learned Standing Counsel for AICTE
appearing for respondent Nos.2
and 3
< Gist:
> Head Note:
? CITATIONS:
3
Justice Juvvadi Sridevi
wp_6865_2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
WRIT PETITION No.6865 of 2026
25 MARCH, 2026
Between:
CH.Muralidhar
... Petitioner
AND
The State of Telangana, rep. by its Principal Secretary to
Higher Education, Secretariat, Hyderabad and three others
...Respondents
:ORDER:
This Writ Petition is filed seeking the following relief:
"to issue a Writ or order more particularly one
in the Nature of Writ of Mandamus declaring the
action of the 4th Respondent in not returning the
petitioner Study Certificates inspite of receipt of the
petitioner Written Application dated 04.02.2026 as
illegal, Arbitrary, unjust and against the provisions of
Education Act and against Article 14, 16, 19 and 21
of Constitution of India and to pass..."
2. Heard Mr. Amaragani Malsoor Goud, learned counsel for the
petitioner, Mr. K.Sharath, learned Assistant Government Pleader for
Higher Education appearing for respondent No.1 and
Mr. M.Mehboob Ali, learned Standing Counsel for AICTE appearing
for respondent Nos.2 and 3. There is no representation for
respondent No.4.
Justice Juvvadi Sridevi
wp_6865_2026
3. Case of the petitioner is that at the time of admission into
B.Tech. (Mechanical Engineering), 1st year in respondent No.4
College, all his original certificates, including SSC Memo,
Intermediate Marks Memo, Transfer Certificate, Study and Conduct
Certificates, Bonafide certificates of 10th Class and Intermediate and
other original certificates, were retained by the Management of
respondent No.4-college. He attended classes for about 15 days.
It is the further case of the petitioner that on 21.09.2025, a quarrel
occurred wherein seniors attacked him and his friends, resulting in
injuries. In connection with the said incident, one senior, namely Sai
Teja, committed suicide and a case in Crime No.1152 of 2025 was
registered against him. Subsequently, he discontinued his studies
and is presently residing with his parents at Nayakangudem Village,
Kusumanchi Mandal, Khammam District.
4. Further case of the petitioner is that he made an application to
respondent No.4 seeking return of his original certificates, but he
refused to receive his application without any valid reasons and
demanded him to pay the entire fee for the remaining three years.
Thereafter, he sent another application through RPAD on
04.02.2026 which was received by respondent No.4 on 05.02.2026.
Justice Juvvadi Sridevi
wp_6865_2026
However, the same was not considered till date. Hence, the present
writ petition.
5. Learned counsel for the petitioner submits that the petitioner
requires his original certificates to secure employment and sustain
his livelihood 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
admission is illegal and arbitrary. Therefore, he seeks a direction to
respondent No.4 to forthwith return the petitioner's original
certificates.
6. Perused the record.
7. It is not in dispute that the original certificates of the petitioner
referred to above were submitted before respondent No.4 at the
time of admission and the petitioner had discontinued his B.Tech.
course from respondent No.4-college. 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,
Justice Juvvadi Sridevi
wp_6865_2026
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.
8. For the foregoing discussion, this Writ Petition is allowed,
directing respondent No.4 to forthwith return the original certificates
of the petitioner to him. No costs.
Pending miscellaneous applications, if any, shall stand
closed.
_____________________
JUVVADI SRIDEVI, J
Date: 25.03.2026
Note:
(i) Registry is directed to
communicate a copy of
this order to respondent
No.4 forthwith.
(ii) C.C. by 31.03.2026.
(iii) L.R. Copy to be
marked.
B/o.
rev
