CHANDA NARENDER Vs. REGISTRAR, OSMANIA UNIVERSITY

JUDGEMENT

(1.) The short issue that arises for consideration in this Writ Petition is whether the petitioner is a "local candidate" within the meaning of Clause I(B) of Annexure-I to the Rules of Admission in accordance with the A.P. Educational Institutions (Regulation of Admission) Order, 1974 (for short "the Order").

(2.) I have heard Sri M.V. Raj Kumar, learned counsel for the petitioner and Smt. G. Jaya Reddy, learned Standing Counsel for the Osmania University representing the respondents.

(3.) The petitioner appeared in the entrance test conducted by respondent No.2 for admission into the Master of Physical Education (M.P.Ed.). The petitioner averred that he obtained 15th rank with total aggregate of 67 marks and was called for the counselling held at the Nizam College on 4-8-2012. He further averred that the respondents have allotted 28 seats to the local candidates and the last candidate admitted in the M.P.Ed. course in the open category (Local Quota) was the one with 17th rank. Though the petitioner got 15th rank, he was not given admission as he was treated as a non-local candidate. It is the pleaded case of the petitioner that even though he has studied Bachelor of Physical Education (B.P.Ed.) course, which is the qualifying course for the M.P.Ed. course during the academic year 2011-12 in the Amaravathi University in Maharashtra, prior to commencement of the said course he has lived for more than seven consecutive years by pursuing his education in Nalgonda, which falls within the "local area" of the respondents-University.