KUMARI DONAGIRI VIMALA Vs. GOVERNMENT OF AP

JUDGEMENT

(1.) This batch of Writ Petitions raises common questions of fact and law. They are, therefore, heard and being disposed of together.

(2.) The petitioners in Writ Petition Nos.5925, 5276, 4919, 5911, 6304 and 6516 of 2010 are B.Tech students, who were admitted during the academic year 2009-10 under Category-B seats by the respective private colleges, impleaded as respondents in these Writ Petitions (for convenience they are referred to as the Colleges). Their admissions are governed by the Andhra Pradesh Un-Aided Non-Minority Professional Institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006 (for short the B.Tech Admission Rules), as amended by G.O.Ms.No.175, Higher Education (EC.2) Department, dated 19-8-2008.

(3.) The petitioners in rest of the Writ Petitions are MBA students, who were also admitted during the academic year 2009-10 under Category-B seats by the Colleges. Their admissions are governed by the Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses through Common Entrance Test Rules, 2006 (for short the MBA Admission Rules).