M SANJEEVA REDDY Vs. STATE CONVENOR CET 1995

JUDGEMENT

(1.) The relief sought in this batch of writ petitions depends on the validity of the Special Entrance Test conducted on 24-12-1995 exclusively for all the students who studied in unrecognized private Teacher Training Institutes during the years 1983-84 and 1984-85 to permit those successful in the said test to undergo a six month crash course in Government Teacher Training Institutes as per the decision taken by the Government of Andhra Pradesh in G.O.Ms. No. 170, Education (S.S.E.) Department dated 9-5-1989.

(2.) The validity of this test and the decision taken by the Government under that G.O. has to be tested on the basis of the Andhra Pradesh Educational Institutions ((Regulation of Admissions into Teacher Training Course through Common Entrance Test) Rules, 1990 (for short 'the 1990 Rules) and the earlier Andhra Pradesh Educational Institutions (Admission of Students into Teacher Training Institutions) Rules, 1986 (for short 'the 1986 Rules'), both made under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (for short 'the Act') - the 1986 Rules were made in exercise of the powers under Section 3 read with Sec. 15 of the Act, and the 1990 Rules were made in exercise of powers under Sections 3 and 4 read with Section 15 of the Act in supersession of the 1986 Rules.

(3.) We have to mention in brief the background for the issuance of G.O.Ms. No. 170. Paragraph 2 of that G.O. itself gives the background, in part, as follows: