SAYED MASTAN VALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioners seek writ of mandamus declaring the action of the respondents in not returning the tuition fee of Rs.11,55,000.00 and the original certificates of the 2nd petitioner and their communication dtd. 11/11/2016 stating that admissions were closed on 30/9/2016 and the certificates were sent to respective college along with the original certificates as illegal, arbitrary and contrary to the Regulations of Andhra Pradesh Private Medical and Dental Colleges Management's Association, Vijayawada (for short "APMDCMA") Revised Regulations, 2016-17 and for consequential direction to return the tuition fee and original certificates.

(2.) The petitioners' case succinctly is thus:

(3.) Respondent No. 4 filed counter and opposing the writ petition contending thus: