V RAJA SATYANARAYANA Vs. OSMANIA UNIVERSITY HYDERABAD

JUDGEMENT

(1.) This writ petition is filed questioning the notification issued by the Osmania University, first respondent herein, dated 19-1-2000 calling for applications from the supplementary batch students for admission into M.C.A. Course during the academic year 1999-2000 as illegal, arbitrary and violative of Art. 14 of the Constitution of India.

(2.) All the petitioners herein are graduates and they are presently studying the course of Master of Computer Applications (MCA) in various colleges. When this writ petition was filed on 24-1-2000, the first petitioner was studying first year MCA course in Osmania University Post Graduate Centre at Nalgonda; Second petitioner was studying at Osmania University Post Graduate centre at Medak; third petitioner was studying at Nishita Post Graduate College, Nizamabad; fourth petitioner was studying at Osmania University Post Graduate Centre, Mahabubnagar; fifth petitioner was studying at Osmania University Post Graduate Centre, Mahabubnagar; sixth petitioner was studying at Osmania University Post Graduate Centre, Mahabub-nagar; seventh petitioner was studying at Osmania University Post Graduate Centre, Mahabubnagar and eighth petitioner was studying at Osmania University Post Graduate Centre, Mahabubnagar. All these petitioners who were admitted into the first semester of MCA course in the month of November, 1999 completed the first semester course and also appeared for the public examination held in the month of January, 2000.

(3.) When the matter stood thus, some more colleges to run MCA/MBA courses for the academic year 1999-2000 were established after the All India Counsel for Technical Education (AICTE) and the Government accorded their permission in the month of February, 2000. Three colleges, two in the twin cities of Hyderabad and Secunderabad and one in moffusal area were established in the month of January, 2000. That led to the Osmania University issuing the impugned notification calling applications for admission to the MCA course from the supplementary batch students for the academic year 1999-2000. The impugned notification restricted admission to the first semester of MCA Course in the newly started colleges only to the supplementary batch students, and it excluded regular batch of students who were already admitted to MCA course in the month of November, 1999 from sliding. Hence, this writ petition assailing the impugned notification insofar as it excludes the regular batch students from competing for admission into newly established three colleges in the month of January, 2000.