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Judgment
The petitioner has come up with the above writ petition challenging certain regulations of the JNTUH Affiliation Procedure and Regulations 2017-18 and also challenging the refusal of the university to grant affiliation for certain courses for the academic year 2017-18.
Heard Mr. Tarun G. Reddy, learned Counsel for the petitioners and Mr. A. Abhishek Reddy, learned Standing Counsel for the University.
The order of rejection of affiliation shows that more than 50% of the faculty uploaded were absent during FFC visit. Apart from that there is a shortage of faculty to the extent of 100% in respect of several courses. No plausible explanation is given for the shortage of faculty.
Therefore, the case does not merit consideration. Though the writ petition challenges the validity of the regulations the same cannot be gone into at the instance of the college which does not satisfy the primary requirements. Therefore, the writ petition is dismissed. However, if the college appoints qualified faculty in advance and if it has necessary infrastructure, it will always be open to the petitioner to apply for affiliation for the next academic year.
As a sequel, miscellaneous petitions pending in this writ petition, if any, shall stand closed. There shall be no order as to costs.