PANINEEYA LAW COLLEGE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The constitutional validity of the rules called "the Andhra Pradesh Institutions of Law (Regulation of Admissions into Courses in Law through Common Entrance Test) Rules, 1989, framed by the Government of Andhra Pradesh in G.O. Ms. No.172, Education (Rules), dated 11th May, 1989 (hereinafter referred to as 'The LAWCET Rules'), made in exercise of the powers conferred by sub- section (1) of Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983, which was upheld by a Division Bench of this Court in P. Venkateswara Rao vs. Osmania University, is again questioned in this batch of writ petitions. Incidentally, some other questions of law are raised. Also, some petitioners tried to highlight their difficulties in running the colleges.

(2.) In the present batch of writ petitions, we are concerned with admissions for the academic year 1991-92 to first year law course in the private Law Colleges, affiliated to different Universities in the State.

(3.) The petitioners in Writ Petition Nos.3895, 3456, 2678, 3847, 3823, 3889, 4278, 3748, 5799 and 4971 of 1992 are law colleges and they seek a writ of Mandamus declaring that they shall be entitled to select the candidates to the first year law course on the basis of the marks obtained by them in the qualifying examination and without reference to the LAWCET Examination held in the month of July, 1991. The petitioners in Writ Petition Nos. 5782, 7300, 7304 and 8081 of 1992 are the candidates who claim to have joined the first year law course without passing LAWCET and without obtaining any interim directions from this Court. Their plea is also the same. Writ Petition No. 7617 of 1992 is also for the same relief and the same is filed by Sankara's Law College, Kurnool and seventy-nine students who claim to have joined the first year law course in the said college. There was no interim direction in this case also.