V SUNDARA RAO Vs. NAGARJUNA UNIVERSITY GUNTUR

JUDGEMENT

(1.) Common questions of law and fact are involved in this batch of writ petitions and therefore the writ petitions are being disposed of by a single order.

(2.) The net controversy in these petitions is, whether the regulationsintroduced from the academic year 1994-95 shall be applicable to the students who were admitted in the sessions prior to 1994-95. Certain candidates were admitted in 1993-94. They were detained in terms of the new Regulations. They came to the Court and most of the candidates filed these writ petitions each seeking directions to allow them to appear firstly in second year, then in third year and then in fourth year of B.Tech course.

(3.) I think the points raised in these writ petitions are no longer res integra.I have heard the learned Counsel for the parties at length and therefore all the petitions are disposed of by this order.