A NAGESWARA RAO Vs. ANDHRA PRADESH AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) These two writ petitions raise common questions and so they could be disposed of by a common judgment.

(2.) This case concerns the cancellation of admission to the four-year B. Sc. (Agriculture) Degree Course, at a time when the course is almost completed by the petitioner. Cases of such such nature have invariably called for the compassion of the Court as is clear from a catena of decisions ; and in my judgment, this case is no exception. W. P. No. 3948 of 1981.

(3.) The petitioner prayed for the issue of a writ of mandamus declaring the action of the respondents refusing to give him the course completion certificates for the B. Sc. (Agriculture Course and thereby refusing to give him the hall ticket for the M. Sc. (Agriculture Entrance Examinations for the current academic year (1981-82), as arbitrary and illegal, and further directing the respondents to permit him to appear for the Entrance Examination and award hima seat in the M. Sc. (Agriculture) course of the 1st respondent-University. W. P. No. 4328 of 1981.