G NANDAKISHORE Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The dispute in the instant batch of writ petitions relates to the admissions into first year Engineering Courses under Sports quota. All the petitioners in this batch of writ petitions are claiming seats under Sports and Games quota. The legality and validity of pattern of priorities adopted for admission into Engineering courses for 1/2% seats reserved for the Games and Sports is challenged in this batch of writ petitions. The legality and validity of G.O.Ms. No. 103, dated 15-7-2000 and G.O.Ms. No. 149, dated 20-10-2000, under which the pattern of priorities are fixed, are impugned in this batch of writ petitions on various grounds.

(2.) The admission into under-graduate professional courses, viz., Engineering, Agricultural and Medical are regulated by the Rules known as

(3.) This broad view and scheme of the Rules regulating admissions into first year Engineering Courses is to be kept in view for the purpose of deciding the question relating to the validity of G. O. Ms. No. 103, dated 15-7-2000 fixing pattern of priorities to be adopted for admission into Engineering Colleges for 1/2% seats reserved for the Games and Sports from the academic year 2000-2001 onwards. There cannot be any dispute whatsover that the Government in exercise of the power conferred upon it by the Rules referred to hereinabove prescribed and laid down the pattern of priorities to be adopted for admission for 1/2% seats reserved for the Games and Sports. The power of the Government to prescribe the pattern of priorites is traceable to the Rules, which are statutory in nature, since they are framed under the said Act.