(1.) This writ appeal is from the order of a learned single Judge in Writ Petition No. 15395 of 1994 dismissing the writ petition filed by the appellant herein seeking a writ of Certiorari to call for the records relating to Memo No. 2559 / 94-A.4 dated 18-8-1994 issued by the third respondent herein - Zilla Sainik Welfare Officer and for a consequential direction to the Registrar, University of Health Sciences to receive the application No, 2732 of the appellant's daughter Miss. Anitha under Ex-servicemen children quota and if she is selected under that quota she may be permitted to continue her studies in M.B.B.S.Course.
(2.) In the rank of AC2 (Service No. 244318) the appellant was discharged from the Indian Air Force on 30-1-1964 on the ground that he was "unlikely to make an efficient Airman". For that period his general character was found to be "very good". On the basis at he was an ex-serviceman falling under a reserved category, he was selected as an Engineering Supervisor in the year 1970 in the Posts and Telegraphs Department where he is now working as an Assistant Engineer (Telephones), Guntur. The admission Rules of the University of Health Sciences provide for reservation for the children of servicemen and ex- servicemen for the academic year 1994-95. Rule 7-E deals with reservation in respect of this category. One percent of the total seats in M.B.B.S. Course are reserved for the children of Ex-servicemen and the serving service personnel of the three wings - Army, Navy and Air Force who are natives of Andhra Pradesh. Item (d) of Rule 7-E (i) speaks of reservation in favour of "Children of other Ex-servicemen and Servicemen". The note explains who are ex-servicemen. It is in the following terms:
(3.) The certificate of discharge issued by the Officer Commanding No.3, G.T.S.A.F. Jalahalli to the appellant herein mentions that he was discharged from the Indian Air Force on 30-1-1964 in the rank or grade of Aircraftsman second class. The reason for the discharge is: