D SREEDHAR Vs. KAKATIYA UNIVERSITY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and Mr. T.S. Harinath, the learned Standing Counsel for the Kakatiya University.

(2.) Both the Counsel agreed to dispose of the main writ petitions.

(3.) The only point urged before me by the learned Counsel for the petitioners is that the petitioners were admitted for first year MBA course in 3rd respondent college which is affiliated to the 1st respondent-University. The procedure for granting of admissions to the candidates, is not disputed before me. The procedure as submitted by Mr. Harinath, the teamed Standing Counsel for the Kakatiya University is that the State Council of Higher Education has appointed the Convenor from among the professors of the Osmania University for the conduct of Entrance Test for the MBA for the Academic year 1997-98. The Convenor on the merits of the Entrance test, issues rank cards to the students; thereafter, the various Universities in the State issue respective notifications and call for the applications for admissions fixing a date.