SHAIK ROSHINI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner prays for a mandamus declaring the action of respondents in not regularizing petitioner's admission No.535 for course of D.El.Ed. in 7th respondent college in spite of the petitioner being qualified in the AP DEE CET (2018) conducted by 1st respondent as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and for a consequential direction to the respondents to regularize the petitioner's admission.

(2.) The petitioner's case is thus:

(3.) The 2nd respondent filed counter opposing the writ petition.