SAKALA VISWANATH Vs. COMMISSIONER OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The issue to be decided being common in all these three writ petitions, they can be disposed of by a common order.

(2.) The students 11 in number, who passed Diploma in Chemical Engineering in Petro Chemicals & Plastics and Polymers at the Government Institute of Post Diploma Course in Engineering and Technologies (GETCET) filed these three writ petitions questioning the action of the 2nd respondent-Convener, ECET (FDH) 1999-2000 JNTU, in the College of Engineering, Hyderabad, in not considering their case for admission into the Chemical Engineering Course, by treating the institution in which they have prosecuted their studies as a State-wide institution.

(3.) After filing of the writ petitions, it seems two petitioners secured payment seat in private Colleges and they are prosecuting their studies in the Engineering Colleges. Hence the issue that has been cropped up in these writ petitions can be adjudicated with reference to the other petitioners.