(1.) These two Writ Petitions are filed by the students who had appeared for the Engineering, Agricultural and Medical Common Entrance Test - 2001 (EAMCET-2001) and who are aspiring for admission in engineering courses challenging the order of the Government in G.O.Rt.No. 550, Higher Education (EC2) Department, dated 30-7-2001 whereby and whereunder the Government in purported implementation of the Judgment of this Court dated 23-2-2000 in W.P.No. 26404 of 1999 and W.A.No. 795 of 2000 and batch and in the light of the judgment of the Supreme Court in Ritesh R. Shah v. Dr. Y.L. Yamul issued the impugned instructions (infra) to be followed in the present EAMCET counselling started from 30-7-2001. FACTS:
(2.) The petitioners herein had appeared inEAMCET 2001 (Engineering) and secured - 021550th, 04617th, 002168th, 021624th, 013715th, 001480th, 014259th and 013355th - ranks respectively.
(3.) Admissions into various GovernmentEngineering Colleges, University Colleges, Regional Engineering Colleges and Private Engineering Colleges are governed by the rules framed by the State in exercise of the power under Sections 3 read with 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (for short 'the Act) known as A.P. Professional Educational Institutions (Regulation of Admissions into Under Graduate Professional Courses through Common Entrance Test) Rules, 1993 (for short 'the Rules') issued in G.O.Ms.No. 184, Education Department dated 20-8-1993.
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