ANLTHA CH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The only question that arises for our consideration and decision in these Writ Appeals and Writ Petitions is whether cancellation of admission of the petitioners/ appellants to B.Ed. course during the Academic year 1999-2000 by the Principal, Government Institute of Advanced Study in Education (for short 'IASE'), Masab Tank, Hyderabad, the common 4th respondent in these writ appeals and writ petitions, is legal and justified in the facts and circumstances of the case.

(2.) Writ Appeal No.19 of 2000 is directed against the interim order dated 29-12-2000 passed by the learned Single Judge of this Court in WPMP No.33525 of 2000 filed in W.P. No.26348 of 2000 refusing to suspend the proceedings of the 4th respondent dated 23-12-2000, whereby and whereunder the admissions of the petitioners/appellants are cancelled. Writ Appeal No.6 of 2000 is directed against the interim order passed by the learned Single Judge dated 29-12-2000 in WPMP No.33620 of 2000 filed in W.P.No.26432 of 2000 declining to suspend the above proceedings of the 4th respondent. In W.P. No.26348 of 2000 and W.P. No.26432 of 2000, the validity and legality of the proceedings of the 4th respondent issued in Rc.No.522/310/IASE- WC-Hyd/2000, dated 23-12-2000 cancelling the admission of the petitioners to the B.Ed, course is assailed while praying for consequential direction to the respondents to permit the petitioners to complete the B.Ed. course and take examination.

(3.) Since the issue that arises for our consideration and decision relates to the validity of admission of the petitioners-students to the B.Ed. course and cancellation thereof and since there is urgency to decide the main writ petitions expeditiously, we thought it appropriate to hear and dispose of the main writ petitions themselves. Accordingly, with the consent of the learned Counsel appearing for all the parties in these writ petitions and writ appeals, the main writ petitions were heard together alongwith the writ appeals and all of them are being disposed of by this common order.