T PAVANI Vs. VICE CHANCELLOR OS MANIA UNIVERSITY

JUDGEMENT

(1.) These writ petitions raise a common question, namely, whether the respondents 1 and 2 are bound to implement G.O.Ms. No. 172 dt. 11-5-1989 and provide 30% reservation for women candidates for admission in First Year LL.B. Course in the academic year, 1990-91, so these writ petitions are heard together and are being disposed of by a common judgment.

(2.) In exercise of the power conferred by sub-section (1) of Sec. 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (for short 'the Act'), the Governor of Andhra Pradesh issued the Andhra Pradesh Institutions of Law (Regulation of admissions into courses in Law through Common Entrance Test) Rules, 1989, (for short 'the Rules'). These rules apply to all the colleges including those established and administered by the minority communities, imparting legal education. Rule 10 of the said rules provides for reservation of seats in all institutions including private institutions. Rule 10 (4) of the Rules (numbered as 10 (3) in Gazette Publication of the Rules) provides reservation of 30% of the seats in each course in favour of women candidates.

(3.) The grievance of the petitioners in these writ petitions, who are aspiring for admission in LL.B. I Year Course, is that this rule of reservation is not given effect to by respondents 1 and 2 at the time of selection and admission of candidates in the First Year LL.B. Course in the Evening College of Law. They, therefore, seek a writ of mandamus directing the respondents to follow the rule of reservation contained in G.O.Ms. No. 172 dated 11-5-1989 and to admit the petitioners therein.