Beereddy Mahishma Reddy vs The State Of Telangana
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Telangana High Court

Beereddy Mahishma Reddy vs The State Of Telangana on 5 May, 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.13798 of 2026
                                  05 MAY, 2026
Between:
Beereddy Mahishma Reddy
                                                              ... Petitioner
                                        AND
The State of Telangana,
Represented by its Principal Secretary,
Medical & Health Department,
Secretariat Buildings,
Hyderabad and two others
                                                            ...Respondents

                               :ORDER:

This Writ Petition is filed seeking the following relief:

"to issue a writ, order or direction, particularly one in the nature of Writ of Mandamus, declaring the action of the respondent Nos.2 and 3 in not returning the certificates such as MBBS Original Marks Memorandums, Graduation Certificates, Provisional Certificate, Study Certificate, Intermediate Certificates such as memorandum of marks, provisional certificates, Transfer Certificates, 10th Class Certificates, such as Memorandum of Marks, Bonafide Certificates, etc., provisional Medical registration certificate vide TSMC/PMR/24891, The Telangana State Medical Council, Sultan Bazar, Hyderabad, issued Medical Registration Certificate vide No.TSMC/FMR/36367 and also to declare the direction issued by the 2nd respondent, to the 3rd respondent vide Lr.No.4520/KNRUHS/Academic/AD/ 2026, dated 20.04.2026 whereby directing the 3rd respondent to collect an amount of Rs.50,00,000/- in the form of demand draft drawn in favour of the Registrar KNRUHS by way of penalty and forward to the university and not to handover original certificates submitted by the petitioner to the 3rd respondent as

Justice Juvvadi Sridevi wp_13798_2026

illegal, arbitrary, and consequently direct the respondents Nos.2 and 3 to return the aforesaid certificates in favour of the petitioner forthwith, and pass..."

2. Heard Mr. A.Prabhakar Rao, learned counsel for the

petitioner, learned Assistant Government Pleader for Medical and

Health Department, appearing for respondent No.1 and

Mr. T.Sharat, learned Standing Counsel for KNRUHS, appearing for

respondent No.2. Inspite of service of notice, there is no

representation for respondent No.3.

3. Case of the petitioner is that at the time of admission into the

P.G. Pathology course, she submitted all her original certificates,

including MBBS original marks memoranda, Graduation certificate,

provisional certificate, study certificates, Intermediate certificates

such as memorandum of marks, provisional and transfer certificates,

10th class certificates i.e., memorandum of marks and bonafide

certificates as well as the medical registration certificates bearing

Nos.TSMC/PMR/24891 and TSMC/FMR/36367. Thereafter, due to

ill-health, she could not report to the college, resulting in automatic

cancellation of her admission in terms of the notification, dated

26.02.2026, which is the subject matter of W.P.No.6794 of 2026

pending before this Court. Subsequently, she submitted

representations, dated 01.04.2026, 14.04.2026 and 15.04.2026 to

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respondent Nos.2 and 3 seeking return of original certificates

referred to above. However, respondent No.2 addressed a letter to

respondent No.3, which was communicated to her through email,

directing not to return the original certificates of the petitioner and

imposing a penalty of Rs.50,00,000/- for the return of certificates.

Hence, the present writ petition.

4. Learned counsel for the petitioner submits that the petitioner

requires her original certificates to pursue higher education. The

action of respondent Nos.2 and 3 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.3 to forthwith return the petitioner's original certificates.

5. Perused the record.

6. It is not in dispute that the petitioner secured admission in

respondent No.3-college and failed to report to the college due to

ill-health and her original certificates referred to above were

presently in the custody of respondent No.3. The said certificates,

being personal and academic credentials, are undoubtedly the

property of the petitioner. In such circumstances, respondent No.3-

college has no authority whatsoever to retain the said certificates

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and the retention of the petitioner's original certificates by

respondent No.3 is wholly unjustified and cannot be sustained. Even

assuming that the college has any monetary claim against the

petitioner, withholding her 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 to retain the petitioner's original certificates.

7. For the foregoing discussion, this Writ Petition is allowed,

directing respondent No.3 to forthwith return the original certificates

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: 05.05.2026 Note:

(i) Registry is directed to communicate a copy of this order to respondent No.3 forthwith.

(ii) C.C. by 06.05.2026.

B/o.

rev