GIDDALURU HARI CHANDRA PRASAD Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 20.06.2014 (Annexure H) to the petition. Through the said communication the petitioner has been instructed that he should produce the admission ticket with TAT number. Petitioner is seeking for issue of mandamus to direct the respondents to allow the petitioner to appear for the counseling for the seat selection to the Engineering course scheduled to be held on 07.07.2014 and 08.07.2014.

(2.) PETITIONER contends that he had appeared for the entrance examinations of the COMEDK UGET 20145 and he was issued the hall ticket bearing TAT number 1086701 and his application No. is 205021. He contends that he has secured the rank No. 3231. In that view, the petitioner is to presently appear for the counseling with regard to the selection of seats. The contention of the petitioner is that he has misplaced or lost the TAT admission card and therefore the petitioner would not be permitted to appear for the counseling. Though he has made a request the same has been turned down. It is in that view, the petitioner is before this Court.

(3.) IN the light of the rival contentions I have heard the learned counsel for the petitioner and the learned Senior counsel for the respondent.