D L MANOHAR Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) THIS writ petition has been filed by d. L. Manohar, with a prayer to issue a Writ of Mandamus or any other appropriate writ or writs, declaring the Memo dated 2. 07. 2008 issued by the Assistant Registrar (Academic), osmania University, whereby and whereunder, the request of the petitioner for admission into third year B. Tech during the year 2008-09 has been rejected.

(2.) THE petitioner joined in the 3rd respondent college in the first year B. Tech course in the year 2001-02. He fell ill during 2002-03 and thereby, discontinued his studies. After recovery from ill-health, he sought for readmission into the college in the regular course. He submitted an application on 09. 07. 2008 requesting for readmission into the third year course. His request came to be rejected on the ground that even if he is admitted in third year course, he would not be in a position to complete the course within double the duration of the course. The said memo is under challenge in this writ petition.

(3.) WHEN the writ petition came up for admission, Sri Deepak Bhattacharjee, learned standing counsel of the Osmania university, received notice on behalf of respondents 1 and 2.