PARAMVEER SINGH Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) In these two writ petitions, the petitioners challenge G.O.Ms.No.27, Youth Advancement, Tourism & Culture (Sports) Department, dated 4-6-2005, as illegal, contrary to law, irrational and unconstitutional. They seek consequential directions to the respondents to conduct selections for admission into First Year of Engineering Graduate Courses against the seats reserved in favour of sports category, in accordance with G.O. Ms. No.103, Higher Education Department, dated 15-7-2000.

(2.) The petitioners appeared in the Common Entrance Examination conducted for selection of candidates for admission into the Undergraduate courses in Medicine, Engineering Courses etc. They are from the Mathematics stream, and intended to get admission into First Year of Engineering Courses. The rank secured by them did not entitle them to get admission in the ordinary course.

(3.) The Government of Andhra Pradesh issued Rules of Admission for various courses, year after year. It provided for different kinds of reservations, in the matter of admission into such courses. One such reservation is in favour of candidates, who have excelled in sports and games. 0.5% of seats are reserved for this category. In the prospectus, that was published by the A.P. State Council of High Education, in relation to the admission into Engineering Courses, it was indicated that the order of preference and method of selection for the said category of seats, would be on the basis of G.O. Ms. No.103, High Education Department, dated 15-7-2000, and two other G.Os. issued on 28-10-2000 and 3-10-2001. While the admission process is in progress, the Government issued G.O. Ms. No.27, dated 4-6-2005, in supersession of the earlier orders. A different list of recognized sports and games, and different list of priorities, were incorporated in this G.O. It was amended through G.O. Ms. No.31, dated 29-6-2005.