Y SRINIVAS Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) These two writ petitions give rise to a common question and therefore are disposed of by this common order.

(2.) In these two writ petitions, the petitioners-students who were trained in the 3rd respondent-minority institutes, seek for issue of a mandamus directing the Osmania University to permit them to appear for the B.Ed, Examinations for the academic year 1990-91.

(3.) The facts alleged in both the writ petitions are almost similar with the basic difference that the minority institutes in W.P. No. 11719/91 is of Christians while in the other writ petition it is of Muslims. The petitioners in both the writ petitions had their admissions into the B.Ed. Course pursuant to an understanding given by the institute that the Inspection Committee of the Osmania University had a visit during the 3rd week of August, 1989 to their institutes and submitted a feasibility report to the University recommending grant of necessary affiliation. Subsequent thereto also, number of letters were addressed by the institutes to the University authorities for grant of affiliation apprising them of the admission of the petitioners commencement of the training etc. However, the fact remains that so far no affiliation has been accorded by the University. In as much as the petitioners have completed their course in the institutes, they have come up with these writ petitions seeking mandamus to the University as stated supra.