LAWS(APH)-1982-9-29

A RAMA Vs. KATIYA UNIVERSITY

Decided On September 09, 1982
A.RAMA Appellant
V/S
KATIYA UNIVERSITY Respondents

JUDGEMENT

(1.) These three writ appeals are preferred against the order of our learned brother, Chenakesav Reddy, J., dismissing the three writ petitions viz. 2727/28, 3159/82 and 4427/82 filed by the appellants herein seeking the issue of a writ of mandamus directing the respondents to admit them in M .A. English course in the University College of Kakatiya University, Vidyaranyapuri, Warangal, for the academic year 1981-82.

(2.) The relevant facts are as follows : The notification dated 25-7-1981 of the principle , University College, Kakatiya University, Warangal, called for applications for the Entrance Examination for admission to M .A., M. Sc., M. Com. courses for the academic year 1981-82. In the application forms the eligibility rules for admission to M. A. /Telugu English course provide as follows:-

(3.) In these writ appeals, we are concerned only with the admission into post-graduate course in M. A. English. In the general instructions attached to the application form, Instruction No. (1) reads as follows: