B SIVA PRASAD REDDY Vs. CONVENOR EAMCT

JUDGEMENT

(1.) The writ petition is filed praying for a Writ of Mandamus declaring the action of the 2nd respondent namely, the Acharya N.G. Ranga Agricultural University, Hyderabad (hereafter called 'ANGRAU) prescribing the condition that a candidate who has completed 22 years of upper age by 31-12-2000 is not eligible for seeking admission in 1 year B.V.Sc. and A.H. (Bachelor of Veterinary Science and Animal Husbandry) as illegal and arbitrary.

(2.) The petitioner had chequered education career with which this case has no concern. Finally he appeared for Engineering, Agricultural and Medical Common Entrance Test 2000 (EAMCET) and obtained a rank of 915. After declaration of the results of EAMCET, so as to prosecute B.V.Sc. and A.H. for the academic year 2000-2001, he applied for the said course. By a paper notification dated 30-8-2000, the candidates were required for spot counselling for admission. In the said paper notification it was mentioned in the note that the persons with ranks 915, 1276 etc., need not attend the counselling which was held between 4-9-2000 and 8-9-2000. The petitioner approached the 2nd respondent though he did not receive any communication. The petitioner was, however, orally informed by the office of the Registrar that as the petitioner has completed 22 years by 31-12-2000, he is not eligible to seek admission to I year B.V.Sc. and A.H. course. Hence this writ petition.

(3.) This Court issued notice before admission and directed the 2nd respondent to reserve one seat in the Agricultural course. When the matter was listed before me for further orders, as the counter- affidavit is filed and as this matter relates to the admission of a student into 1 year B.V.Sc. course with the consent of the parties, the matter is taken up for disposal.