LAWS(APH)-2005-9-92

KOMMURU VENKATESWARA RAO Vs. GOVT OF A P

Decided On September 08, 2005
KOMMURU VENKATESWARA RAO Appellant
V/S
GOVT. OF A.P., DEPARTMENT OF HIGHER EDUCATION Respondents

JUDGEMENT

(1.) The petitioners appeared in the ICET- 2005 examination conducted by a centralized agency in the State for the purpose of selecting candidates for admission into 1st year MCA course in various universities in the State. They secured the ranks, 46012 and 60143 respectively. On the basis of their ranks, they could not get admission in the campus colleges of universities or government institutions. They were also not found fit to be admitted against the seats in the private affiliated colleges, meant to be allotted by the Convener.

(2.) Petitioners approached the 4th respondent, a college affiliated to Acharya Nagarjuna University, the 2nd respondent, seeking admission against the management quota. The 4th respondent admitted the petitioners, subject to the approval by the 2nd respondent.

(3.) When it came to the question of approval of admissions made by the 4th respondent, the 2nd respondent took an objection in relation to petitioners on the ground that they were above 25 years of age. In view of this objection, the 4th respondent did not finalise the admissions of the petitioners. The action of the respondents is challenged by the petitioners.