K NIRISHA Vs. CONVENOR NEHRU TECHNOLOGICAL UNIVERSITY HYD

JUDGEMENT

(1.) These writ petitions raise some common legal issues, which have been answered time and again by this Court and the Apex Court in various decisions to my mind what is required is to apply the said principles to the facts of these cases.

(2.) The substantial issue in these batch of writ petitions is the correctness of some of the key answers provided by the respondent-Convenor, EAMCET, 1999

(3.) In each of the writ petitions, the petitioners challenged the correctness of the answers to some of the questions. On an analysis of all the writ petitions, the learned Counsel appearing for the writ petitioners and the learned Counsel appearing for the Convenor, EAMCET, 1999 agreed that the total number of the disputed questions are '20' though all the 20 questions are not in dispute in each of the writ petitions.