M SAMBASIVA RAO Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) These matters involving common questions of facts and law are heard together and being disposed of with this common judgment.

(2.) Notwithstanding each case seeking reliefs by the petitioners, W.P. No.19652/96 being the Public Interest Litigation (PIL) involving same important questions the determination of which having bearing on the results of the other cases, is being taken up initially. With the representation of several advocates for the parties on both the sides, the stipulated grounds in the respective cases in the form of contentions, counter-contentions, and the rejoinders were, with all learning, presented by Mr. M.V.S. Suresh Kumar, Mr. Satyanarayana Prasad, Mr. B. Sudhakar Reddy, Mr. R. Subhash Reddy and Mr. Raghunandan for the petitioners and Mr. H.S. Gururaja Rao for 1st respondent, Mr. K. Ramakantha Reddy, Mr. I. Dakshinamurthy, Mr. B. Nalini Kumar, Mr. C.Malla Reddy, Mr. A Gopal Rao, Mr. C.V. Mohan Reddy, Mr. V. Rajagopal, Mr.P. Kamalakar, Mr.M. Subramanyam Kurella, Mr, Innayya Reddy, Mr. K. Ramakanth Reddy, G.P. for Higher Education, Mr. T.S. Harinath and the learned Advocate General.

(3.) Having heard the learned Advocates above, and with the pleadings and the material papers forming the basis of these cases, we have proposed to consider and determine the following questions: