MUSLIM EDUCATION SOCIAL AND CULTURAL ORGANIZATION (MESCO) AND ORS Vs. CONVENER, TELANGANA STATE EAMCET AND ORS

JUDGEMENT

(1.) Aggrieved by the refusal of the respondents to approve/ratify the spot admissions granted to 15 students to the B-Pharmacy course for the Academic Year 2017-18, the Educational Agency and the College have come up with the above writ petition. Heard Mr. Vedula Venkataramana, learned senior counsel appearing for the petitioners, Mr. A. Abhishek Reddy, learned standing counsel for the 1st respondent, Mr. K. Lakshman, learned Assistant Solicitor General, appearing for the 2nd respondent, Mr. K. Ramakanth Reddy, learned standing counsel appearing for the 4th respondent and Mr. Ch. Jagannatha Rao, learned standing counsel appearing for the 5th respondent.

(2.) The 1st petitioner is an Educational Agency and they established the 2nd petitioner College in the year 2003 for imparting education in Pharmacy.

(3.) For the Academic year 2017-18, the 2nd petitioner college was granted approval by AICTE, by proceedings dated 30.04.2017, for conducting an Under Graduate Full Time Course in Pharmacy for a permitted intake of 100 students, subject to the 2nd petitioner getting affiliation from the University. Based on the said permission, the 2nd petitioner made applications on 05-05-2017 to the Commissioner of Technical Education, Telangana State, the Osmania University and to the Convener for Telangana State EAMCET-2017.