P RAJENDRA BABU Vs. CONVENER ICET 2001

JUDGEMENT

(1.) These writ petitions may be disposed of by common order since common questions arise for consideration and the subject matter that arises for consideration in all these writ petitions is one and the same. The submissions made by the learned Counsel appearing on behalf of the petitioners and learned standing Counsel appearing on behalf of the respondent University are common in all these cases.

(2.) The eligibility criteria prescribed by the Andhra University for admission into M.C.A. course is challenged in these writ petitions. Before we proceed further, it may be necessary to notice the Eligibility Criteria:

(3.) The petitioners herein in response to the advertisement issued by the Convenor ICET-2001, University College of Commerce and Business Management, Osmania University, Hyderabad, inviting applications for Common Entrance Test for Admission into M.B.A. and M.C.A. courses for the academic year 2001-2002 submitted their applications and accordingly appeared for the Common Entrance Text held on 25-5-2001. The first respondent-Convenor conducted the said test. Each of the petitioners secured some rank with which we are not concerned for the present in these cases.