LAVETI SURESH BABU Vs. CONVENOR MCACET 98

JUDGEMENT

(1.) The petitioner is a graduate having passed B.Sc., Examination. He belongs to BC-D Category. He appeared for MCACET-98 examination conducted by the first respondent in September, 1999 (sic. 1998). He got a rank of 2629. After obtaining the rank card he applied to Sri Venkateswara University, Nagarjuna University and Andhra University, Visakhapatnam. As he is a local candidate with reference to Andhra University area, though he received call letters from Sri Venkateswara University and Nagarjuna University, he could not get a seat. The Andhra University conducted first counselling and second counselling by sending personal call letters to candidates who got a rank between 1-2000. He did not receive any call letter for obvious reasons.

(2.) On 9-1-1999, the Andhra University issued a paper notification in Vaartha and Eenadu newspapers inviting candidates to be present for third counselling for the purpose of admission to additional seats which were created in two new private colleges and also for some seats which fell vacant due to the admitted candidates joining some other courses. Pursuant to notification dated 9-1-1999 third counselling was conducted by Andhra University on 11-1-1999 and 12-1-1999. In connection with the second counselling when the petitioner went to Tirupati on 18-1-1999, he came to know that Andhra University conducted third counselling by issuing a paper notification.

(3.) The petitioner states that he comes from a remote village in West Godavari District and no newspaper is available and as such he could not go to Visakhapatnam, the seat of the University and be present during the third counselling. According to him, the University committed gross irregularity in not sending individual call letters to respective rank holders for third counselling also. Be that as it may, he submitted a representation to the second respondent on 22-1-1999 and as he did not receive any reply, he approached this Court. He contends that the action of the Andhra University is illegal and arbitrary.