VIKAS TELUGU PANDIT TRAINING COLLEGE, RANGA REDDY DISTRICT Vs. STATE OF TELANGANA REP. BY IT PRL. SECRETARY TO GOVERNMENT, SCHOOL EDUCATION (TRAINING) DEPARTMENT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) - Heard counsel for the petitioner, the Government Pleader for School Education appearing for respondents 1 & 3, and Sri K. Ramakanth Reddy, Standing Counsel appearing for 5th respondent.

(2.) Petitioner is an Educational Institution which provides training for Telugu Pandit Programmes and has recognition of the 5th respondent. It challenges the inaction of the respondents 1 to 4 in conducting Language Pandit Common Entrance Test and seeks a direction to respondents 1 to 4 to such conduct of test.

(3.) Petitioner asserts that respondents 1 to 4 have to allot students to colleges such as the petitioner in convenor quota, after conducting an entrance examination and counselling pursuant to the allotment made by the 4th respondent.