B.SRUJANA Vs. REGISTRAR,OSMANIA UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed seeking a writ of mandamus to declare the action of the respondents in not considering the petitioner as local candidate and sending out her from the counselling centre at Nizam College, Hyderabad on 04.08.2011 without giving admission into Master of Physical Education under the local quota despite the fact that the petitioner has got 101 rank in P.G. Entrance test conducted on 15.06.2011 by the respondents University, as illegal and arbitrary. Learned counsel for the petitioner contended that in spite of the fact that the petitioner is a local candidate, her case has not been considered by the respondents for admission into Master of Physical Education Course and therefore, she may be declared as a local candidate.

(2.) On the other hand, learned Standing Counsel for the respondents, on instructions, stated that in pursuance of P.G. Entrance Test, all the candidates joined in their respective courses.

(3.) Since the academic questions need not be answered by this Court and in pursuance of the entrance test, all the candidates joined in their respective courses, the prayer in the writ petition cannot be granted. Hence, the writ petition is dismissed. No order as to costs. Miscellaneous petitions, if any, pending in this writ petition shall stand closed.