YA FATIMA EDUCATIONAL SOCIETY Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) W.P. No. 6053 of 2002 is filed by Ya Fatima Educational Sotiety, the 1st petitioner represented by its Chairman and Correspondent Syed Askari Hassan praying for a Mandamus declaring the action of the respondent University in issuing proceedings dated 22-3-2002 as illegal, arbitrary and unconstitutional and to setaside the same, and for a consequential direction not to interfere with the functioning of New India Institute of Computer Science, the 2nd petitioner College.

(2.) W.P. No. 7207 of 2002 is filed by the students of New India Institute of Computer Science, seeking the Writ of Mandamus declaring the action of the Osmania University and the Controller of Examinations, Osmania University, respondents 1 and 2 in the writ petition in not issuing the Hall Tickets and not permitting them to appear for 1st semester examination of MCA Course as illegal, null and void and contrary to the judgments of the Supreme Court and for a consequential direction to respondents 1 and 2 to permit them to complete 3 years MCA Course.

(3.) Since both the writ petitions are connected, they are clubbed together and are being disposed of by this common order.