D RAVIKANTH Vs. BAPATLA ENGINEERING COLLEGE

JUDGEMENT

(1.) The petitioner's son, a minor seeks admission into the first respondent college in the course of engineering.

(2.) The petitioner submits that the minor appeared for the EAMCET-1997 and obtained rank of 7,560. Obviously the minor could not secure admission into any engineering college on the basis of the above mentioned rank in the process of allotment made by the Convenor of EAMCET-1997 in accordan e with the rules governing the allotment.

(3.) In the absence of any allotment by the Convenor of EAMCET-1997, the minor seeks admission into the first respondent-college under a category of seats which are basically ear-marked for Non-Resident Indian students.