B.LAKSHMA REDDY Vs. SECRETARY HIGHER EDUCATION

JUDGEMENT

(1.) Smt. B.Rachna Reddy, learned senior counsel appearing on behalf of the petitioner. Sri Imran Khan, learned Additional Advocate General appearing on behalf of respondent Nos.1 to 3. Sri Abdul Quddoos, learned counsel for respondent No.4. Brief facts of the case:

(2.) In this writ petition filed as Public Interest Litigation, the petitioner has sought declaration that G.O.Ms.No.13, Higher Education(TE/A2) Department, dtd. 14/8/2014, issued by the respondent No.1 which is an amendment to the Admission process through the Andhra Pradesh Unaided Non-Minority Professional Institutions (Regulation of Admissions into under-graduate and Pharm-D Professional Course) through Common Entrance Test Rules, 2011, is in violation of the judgment of Hon'ble Supreme Court in P.A. Inamdar and Others Vs. State of Maharashtra and others,(2005) 6 SCC 537 and also as illegal, arbitrary and violation of the principles of natural justice, the Right to Education Act and to consequently set-aside the G.O.Ms.No.13 of Higher Education(TE/A2) Department, dtd. 14/8/2014, of respondent No.1 as being excessive.

(3.) Smt. B.Rachana, learned senior counsel contended that the impugned G.O.Ms.No.13, Higher Education (TE/A2) Department, dtd. 14/8/2014, is in gross violation of the judgment of the Hon'ble Supreme Court and the very purpose of issuing G.O.Ms.No.66, dtd. 3/9/2012, pursuant to the directions of Hon'ble Supreme Court, is to ensure transparency, fairness and easy accessibility for the students and further contended that the amendment to clause (xvi) in G.O.Ms.No.74, dtd. 28/7/2011 allowing college management to call upon selected candidates for an interview to verify their credibility and financial capacity, facilitate unfair practices.