D NAVEEN BABU Vs. CONVENOR MBACT 1998 MBA ADMISSIONS DEPT OF BUSINESS MANAGEMENT OSMANIA UNIVERSITY HYDERABAD

JUDGEMENT

(1.) Though the relief sought for in these two writ petitions are different, as they relate to the admissions to M.B.A. Course and the petitioner being one and the same, both the writ petitions can be disposed of by a common order.

(2.) The petitioner having secured a rank of 2276 in the Common Entrance Test for M.B.A.Course for the academic year 1998-99, applied for admission as the child of an Ex-Army personnel.

(3.) It is his case that he falls under preference No. II for admission into the course. When the respondents having issued a call letter did not give admission to the petitioner on the ground that he has not produced the original disability certificate issued by the Ministry of defence in favour of his father, he filed W.P. No. 27600/98 seeking a direction to the Convenor to consider his case under category-II for the seats earmarked for the children of Ex-service man and obtained interim orders to that effect. As per the interim orders of this Court, the case of the petitioner was considered and he secured admission in the University college of Commerce and Business Management, Osmania University. As the relief sought for in the said writ petition was given by the University pursuant to the directions issued by this Court, no further orders are required to be passed in the said W.P. No. 26700/98.