S S SUDHAKAR Vs. CONVENOR EAMCET

JUDGEMENT

(1.) As all these writ petitions are inter-connected, they are disposed of by this common judgment.

(2.) Entrance test for admission into Medical and Engineering colleges was held in the State of Andhra Pradesh in June, 1991 under Rule 6 of the Andhra Pradesh Engineering and Medical Common Entrance Test Rules, 1985. The above mentioned rules were issued in exercise of rule-making power under Section 3 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No.5 of 1983).

(3.) The petitioners herein sought admission to the Medical and Engineering Colleges in the State of Andhra Pradesh from the open competition - they do not belong to any of the reserved categories. The results were published on 26-6-1991. Except the petitioner in W.P.No. 10194 of 1991,none of the petitioners in other writ petitions could get admission. The petitioner in W.P.No.10194 of 1991 is prosecuting the writ petition in the hope that if he improves his rank, it will entail him for admission into electronic branch of discipline of his choice. Following are the particulars of the petitioners, ranks they obtained in the Entrance test and the marks awarded to them: <FRM>JUDGEMENT_393_ALT1_1993Html1.htm</FRM>