M.NAVEEN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ appeal and writ petitions were analogously heard and by this Common Judgment, they are being disposed of by this Court.

(2.) The writ appeal No.597 of 2020 is arising out of an order dated 22.01.2020 passed in W.P.No.23603 of 2019 by the learned Single Judge.

(3.) The facts of W.P.No.23603 of 2019 reveals that the appellant before this Court passed his 10th Standard Examinations in 1983 through regular school study and passed his Intermediate Examinations (Senior Secondary School) in 1986 again through regular college study. The petitioner has obtained BA (external) from the Osmania University in 1999. The Osmania University issued Notification - TS LAWCET - 2019, for the purpose of admission into Law Degree course and the petitioner applied for the same, he was given hall-ticket and the Common Entrance Test (CET) took place on 20.05.2019. The petitioner was called for verification of certificates on 10.10.2019. However, he was not allotted a seat and in those circumstances, he came up before this Court by filing a writ petition for issuance of a writ of mandamus directing the respondents therein to allot a seat in 3 year LLB course. Interim orders were passed in the matter initially and the petitioner/appellant has undergone the entire course.