J.VIJENDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The lis involved in these writ petitions is one and the same. Therefore, the same were heard together and decided by way of this common order.

(2.) Heard Sri P.B.Vijay Kumar, learned Senior Counsel, representing Ms.A.V.S.Laxmi, and Ms.K.V.Rajasree, learned counsel for the petitioners, Sri Ch.Jagannatha Rao, learned Standing Counsel for Osmania University, Ms. Megharani Agarwal, learned Standing Counsel appearing for the University Grants Commission and learned Asst.Govt.Pleader for Higher Education. Perused the record.

(3.) These writ petitions are filed to declare the action of Osmania University in issuing impugned Notification for Ph.D. Entrance Test-2022 under Category-II in various subjects of different Faculties dtd. 1/8/2022 and consequent notifications issued by respondent Nos.5 to 8, in respect of Category-I Notification No.472/DSS/Ph.D/JRF/OU/ 2022, dtd. 1/8/2022 in respect of the Faculty of Social Sciences; Notification No.280/DA/2022-23/JRF/Ph.D./2022 dtd. 1/8/2022 in respect of Faculty of Arts; Notification bearing No.173/DEAN/FOE/OU/2022 dtd. 1/8/2022 in respect of Faculty of Education; Notification No.1258/DFSc/OU/ 2022 dtd. 1/8/2022 in respect of Faculty of Science as illegal and set aside the same and to direct fresh notification.