VIGNESWAR EDUCATIONAL SOCIETY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenging the validity of Section 100 of the A.P.Education Act, 1982 in relaxing the rules i.e., Rule 4(1) of the A.P. Educational Institution (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987 issuing in G.O.Ms.No.29, Education (Rules) Department, Dated 05.02.1987 under the provisions of A.P. Education Act, 1982 (Act No.1 of 1982) as illegal, arbitrary and unconstitutional, the present writ petition is filed.

(2.) Before going into the merits of the case, it would be useful to refer to the facts in issue.

(3.) Since the issue involved in both the Writ Petitions is one and the same, both the Writ Petitions are disposed of by this Common order by taking the W.P. No.3207 of 2018 as a lead petition.