OSMANIA UNIVERSITY HYD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Whether the A.P. Minorities Commission constituted under the A.P. State Minorities Commission Act, 1998 ('the Act' for brevity) has any adjudicatory role to play in the affairs of Osmania University, is the question involved in these writ appeals.

(2.) The writ appeals are directed against the interlocutory orders passed by a learned single Judge of this Court. The writ petition is also heard with the consent of the learned Counsel for the parties.

(3.) The 2nd respondent-Minorities Commission issued a letter dated 23-3-2000 directing the Registrar of the Osmania University, appellant herein to appear before the Commission with the relevant records pertaining to the selection notifications issued by the University. Contending that the Minorities Commission has no jurisdiction or control over the affairs of the University appellant, the writ petition was filed. An interim order was passed by this Court on 11-4-2000 staying all further proceedings in the matter which was later on vacated by another learned Judge of this Court by an order dated 6-2-2001. Aggrieved by the said order, the appeals are filed by the appellant-Osmania University.