KADURU MANOJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This batch of Writ Petitions is filed questioning the manner in which online admissions have been introduced for the Intermediate course by a press release.

(2.) The Writ Petition No. 20052 of 2020 which is filed by a group of students is taken up for final hearing with the consent of all the learned counsels in view of the urgency by the State due to the fact that admission of students are involved. The other Writ Petitions viz., W.P.Nos.20072; 20080, 20179 and 22435 of 2020 are also filed by students, who are questioning the manner and method in which this press release has been issued and online admission is introduced.

(3.) The press notification is dated 20.10.2020. It is as follows: