Kommalapati Chamundeswari vs The State Of Ap
2024 Latest Caselaw 10080 AP

Andhra Pradesh High Court - Amravati

Kommalapati Chamundeswari vs The State Of Ap on 8 November, 2024

                   HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: W.P.No.25440 of 2024
                            PROCEEDING SHEET

Sl.                                                                        OFFICE
         Date                              ORDER
No.                                                                         NOTE

01    08.11.2024    TRR,J

                          The        5th   respondent        Jagarlamudi

Chandramouli College of Law, has not given admission into five years B.A., L.L.B., course on the ground that the petitioner prosecuted her 10th class in open school, as such the petitioner is not eligible for admission, and issued proceedings dated 06.11.2024, which is assailed in the present Writ Petition.

Heard learned counsel for the petitioner and learned counsels for the respondents.

Learned counsel for the petitioner would submit that the 5th respondent-College is not having any authority to cancel the admission into the five year B.A.LL.B Course granted by the 2nd respondent-Convenor, by relying upon the judgment of the Division Bench of this Court in the case of Akula Siva Rama Krishna vs. A.P.State Council of Higher Education and others in W.A.No.70 of 2024 reported in 2024 SCC Online AP 253 and also relied on G.O.Rt.No.723, dated 27.09.2008.

As seen from the G.O., a certificate issued by the Director, A.P. Open School Society is equivalent to the SSC of formal system of A.P.SSC Board and it is valid for purpose of higher education and employment.

The petitioner herein accordingly prosecuted her studies in intermediate ecuation. The petitioner also secured rank in AP LAWCET-2024 and the 2nd respondent convenor has allotted the seat in 5th respondent-College into five year B.A.LL.B Course.

However, the 5th respondent refused to give admission into five year B.A. LL.B Course, as the petitioner has prosecuted her studies in A.P. Open School.

As the impugned proceedings is contrary to G.O.Rt.no.723, dated 27.09.2008 and the order of the Division Bench referred supra, the impugned proceedings of the 5th respondent is hereby suspended.

Learned counsel for the petitioner is permitted to take out personal notice to the 5th respondent by registered post with acknowledgment due as well as to the Email shown in the cause title and file proof of service.

List the matter after ten days.

________ TRR,J SPP