VIGNAN EDUCATIONAL Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of the respondents in not including the names of the petitioners in the schedule of the Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016 (for short, 'The APPU Act, 2016') as arbitrary and violative of Articles 14, 16, 19 and 21 of the Constitution of India and also the provisions of the aforesaid Act and for a consequential direction to the respondent to include the names of the writ petitioners in the schedule of the said Act.

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

(3.) The 1st respondent filed counter and opposed the writ petition contending thus: