(1.) These two appeals give rise to a similar point and are, therefore, being disposed of by this common judgment.
(2.) Writ petitioner is the appellant irt W.A. 1161 of 1992. She was born In a Reddy caste family and married an Erukaia boy, Dr. Swamy. Erukaia tribe is one of the Scheduled Tribes in the State of Andhra Pradesh. The marriage took place on 3-5-1990 at Luthern Church in Hyderabad and since then she is leading family life with him and his parents at Guntur. After the marriage, she sought for admission into M.Sc., (Home Science) course in the Agricultural University at Rajendranagar, Hyderabad, under the reserved quota for Scheduled Tribes, in as much as the University Authorities were not considering her as one, entitled to the reservation available to Scheduled Tribes, she moved this Court under Art. 226 of the Constitution of India.
(3.) The writ petition was dismissed at the admission stage by the learned single Judge holding that the marriage is Anuloma for the girl and Prathiloma for the boy and that it is only the off-spring born status of the father and not the writ petitioner-wife. As regards the other Incentives offered by the State Government, the learned Judge held that they are non- statutory and that the relevant G.Os. (G.O.Ms. No. 496 dated 21-6-1975 and G.O.Ms. No. 583 dated 24-7-1974) have nothing to do with the reservation presently claimed for. Having been aggrieved of this order, the writ petitioner filed this appeal.
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