P BALA RAJU S/O P VENKATAIAH R/O THIMMAREDDYGUDA, TADLAPALLE VILLAGE SHABAD MANDAL, RANGA REDDY DISTRICT AND OTHERS Vs. THE STATE OF TELANGANA REP BY ITS SPECIAL CHIEF SECRETARY, EDUCATION DEPARTMENT, SECRETARIAT, HYDERABAD AND OTHERS

JUDGEMENT

(1.) Heard Sri S.A.K Moinuddin, learned counsel for petitioner association in W.P.No. 38553 of 2016, Sri S. Sri Ram learned counsel for petitioners in W.P.37001 of 2016, learned Government Pleader for School Education (TS) and Sri K.Ramakanth Reddy, learned standing counsel for National Council for Teacher Education-4th respondent.

(2.) Petitioners in W.P.No. 37001 of 2016 are students who have completed their intermediate education and aspiring to prosecute the course of study leading to awarding of Diploma in Elementary Education (D.El.Ed). Petitioner in W.P.No.38553 of 2016 is association representing institutions which administer the course leading to awarding D.El.Ed certificate. The Rules prescribe schedule to conduct admission process and commencement of academic session. Petitioners are aggrieved by action of the respondents 1 to 3 in not conducting entrance examination to select students for admission into D.El.Ed course for the academic year 2016-17 and declaring it as 'Zero year'.

(3.) Sri Sriram made following submissions: