VANHYA JAYARAMUDU NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioner is that the petitioner has completed X class in Andhra Pradesh Open School Society in Govt. Higher School for Boys, B.Camp, Kurnool in the year 2012. Thereafter he got admission for intermediate in Govt. High School for Boys, B.Camp, Kurnool and completed on 24/5/2014 by attending classes in two years. Further, the petitioner also applied for an equivalency certificate with the Board of Intermediate Education, Tadepalle on 29/12/2023 and awaiting for the same.

(3.) Thereafter, the petitioner applied for A.P. Law Common Entrance Test, 2023 ("LAWCET") conducted by the Acharya Nagarjuna University, Guntur vide Hall Ticket No.3363020868 and he secured rank of 1865. He has applied for web counselling and got a seat allotment in Sri Prasunna College of Law. On 2/12/2023, the petitioner approached the college for certificate verification, upon verification of his educational certificates, the Principal of the said college noticed that the petitioner completed SSC and intermediate through open school. Again on 4/12/2023, the petitioner approached Sri Prasunna College of Law, to consider his case in accordance with Bar Council of India, Rules for Legal Education 2008.