Konda Tejaswini vs The Ap State Council Of Higher Education ...
2024 Latest Caselaw 10559 AP

Andhra Pradesh High Court - Amravati

Konda Tejaswini vs The Ap State Council Of Higher Education ... on 21 November, 2024

                   HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: W.P.No.26724 of 2024
                              PROCEEDING SHEET
Sl.      Date                                ORDER                                    OFFICE
No.                                                                                    NOTE

01.   21.11.2024    TRR,J

                           The grievance of the petitioner is that the 5th
                    respondent is not allotted the seat to the petitioner

herein under the management quota on the ground that she has prosecuted 10th class in the Andhra Pradesh Open School Society.

The Division Bench of this Court in W.A.No.70 of 2024 held that the applicant is not ineligible on account of having cleared his SSC examination through the open system. In view of the judgment of this Court in the above said Writ Appeal, there shall be a direction to the respondents to consider the case of the petitioner for admission into the 5 years Law Course, if she otherwise makes up the merit, subject to the result of the writ petition.

List the matter after two weeks.

In the meanwhile, learned counsel for the petitioner is permitted to take out personal notice to the 5th respondent by registered post with acknowledgment due and file proof of service in the Registry.

________ TRR,J SPP