VIGNAN EDUCATIONAL FOUNDATION Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the writ petitions can be disposed of by a common judgment.

(2.) Writ Petition No. 25123/99 was filed by M/s. Vignan Educational Foundation and International Medical and Technological University (IMTU) seeking Writ of Mandamus directing the respondents to forbear from interfering with the activity of the petitioners in conducting Foundation Training and Orientation at Guntur in M.B.B.S. and M.C.A. Courses of the 2nd petitioner-University and for other reliefs.

(3.) Writ Petition No. 25564/98 was filed by one Dr. R. Sukumar purporting to be a Public Interest Litigation against the writ petitioners in Writ Petition No. 25123/99 and others seeking a Writ of Mandamus declaring the establishment of the 1st respondent College by the 2nd respondent without permission from the respondents 3 to 8 as illegal, arbitrary and unconstitutional and for consequential directions.