Burra Bala Raju vs The State Of Telangana
2026 Latest Caselaw 158 Tel

Telangana High Court

Burra Bala Raju vs The State Of Telangana on 30 March, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

       THE HON'BLE SRI JUSTICE K.SARATH

           WRIT PETITION No.8766 OF 2026
                     Date: 30.03.2026

Between:
Burra Bala Raju and others
                                             ...Petitioners
                             AND

The State of Telangana, Rep. by its Principal Secretary,
Technical Education Department, & others


                                           ...Respondents
ORDER:

Heard Sri Saini Aravind, learned Counsel for the

petitioners and learned Assistant Government Pleader for

Services-I appearing for the respondent Nos.1 and 2 and

Sri M.Mehboob Ali, learned Standing Counsel for All

India Counsel for Technical Education (AICTE) appearing

for the respondent No.3 and perused the material on

record. With their consent, this writ petition is disposed

of at the stage of admission itself.

SK,J

2. Learned Counsel for the petitioners submits that

the petitioners are questioning the action of the

respondent No.2 in not considering the Appeal preferred

by the petitioners dated 12.02.2026 received by the

Respondent No.2 on 16.02.2026 through Speed Post,

filed under Regulation 4(iv) of the All India Council for

Technical Education (Redressal of Grievance of

Faculty/Staff Member) Regulations, 2021, against the

intimation vide Lr.No.VMRPKIET/Grievance and

Redressal/2026/165, dated 04.02.2026 and order vide

Lr.No.VMRPKIET/Griev & Redr/201/2026/164, dated

02.02.2026 passed in violation of the earlier compromise

recorded in W.P.No.27084 of 2006 dated 27.12.2007 and

without application of mind as illegal and arbitrary.

3. Learned Assistant Government Pleader for

Services-I submits that the respondent No.2 will consider

the Appeal preferred by the petitioners dated 12.02.2026

and pass appropriate orders in accordance with law in

due course.

SK,J

4. In view of the submissions made by the both sides,

without going into the merits of the case, the writ petition

is disposed of by directing the respondent No.2 to dispose

of the Appeal preferred by the petitioners dated

12.02.2026 and pass appropriate orders in accordance

with law within eight (8) weeks from the date of receipt of

a copy of this order. There shall be no order as to costs.

As a sequel, the miscellaneous petitions, if any,

pending in the Writ Petition shall stand closed.

_______________________ JUSTICE K.SARATH Date: 30.03.2026 bb