M PRATAP RAO Vs. OSMANIA UNVERSITY

JUDGEMENT

(1.) In this writ petition, the petitioner seeks the issue of a writ of mandamus directing the respondents 1 to 4 to declare the selection of respondents 5 to 16 to the course of B. E./B.Tech. in the Osmania University and in the Jawaharlal Nehru Technological University (hereinafter referred to as J.N.T.U.) for the academic year 1978-79 as illegal and to make a fresh selection for the reserved seats of N. C. C. in accordance with the relevant rules.

(2.) The facts are as follows : - For the academic year 1978-79, for admission to the B. E./B.Tech. courses in the Osmania University and in the Jawaharlal Nehru Technological University an entrance examination was held in June, 1978. The petitioner had passed the intermediate examination and was pursuing the B. Sc. degree course. He sat for the entrance examination of B E./B.Tech. courses held by the two universities in June, 1978, with Hall Ticket No. 2093. The petitioner had undergone training in N. C. C. in the Senior Division Naval Wing, and obtained the "B" certificate in July, 1977 and "C" certificate in August, 1978. He had also participated in the Republic Day Parade and was a Member of the Regatta Boat Pulling Team. Admissions to the B.E./B.Tech. courses in the Osmania University and in the J.N T.U. are governed by the rules framed by the University. According to the rules of admission to the B.E./B.Tech. courses as approved by the Osmania University, admission to the B E /B.Tech. courses will be based on the performance of the entrance test subject to the rules. Under rule 30 sub-rule (2), three per cent of the total number of seats in the first year B.E /B.Tech. courses shall be reserved for candidates who have distinguished themselves in the N. C. C. and A.C.C. games and sports in the following manner:

(3.) 4 per cent, of seats are reserved for children of ex-Servicemen and Armed Personnel who are residing in Telangana' area (or Andhra area as the case may be)