K.V.L.ROHINI Vs. STATE OF TELANGANA
LAWS(TLNG)-2022-6-55
HIGH COURT OF TELANGANA
Decided on June 17,2022

K.V.L.Rohini Appellant
VERSUS
State of Telangana Respondents

JUDGEMENT

G.RADHA RANI, J. - (1.)This Writ Petition is filed by the petitioner to issue Writ of Mandamus declaring the action of the respondents in not considering the petitioner 's candidature under the non-local category for allotting seat in LL.B 3 years degree law course as illegal, arbitrary and in violation of fundamental rights and to allot seat in LL.B in TS LAWCET-2020 admissions.
(2.)Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondent Nos.2 to 4.
(3.)The learned counsel for the petitioner submitted that the petitioner appeared for Telangana State LAWCET-2020, common entrance test for 3 year LL.B course stream and got qualified with rank 5403 and applied for participation in admission process through web counselling, but her name was not included in the list of eligible candidates. She was informed by the Convener, TS LAWCET-2020 vide email dtd. 4/1/2021 that as she had pursued total study in a state other than AP and TS, she could take admission under National Integration Quota/Management Quota and advised her to contact Government College for NIQ directly. On such instructions, the petitioner applied to the Principal, University College of Law, Osmania University on 6/1/2021 and participated in admission under NIQ but could not get a seat as the available free seats were filled with candidates having higher merit than her. She was informed to approach Kakatiya University for admission under NIQ as the same was a Government College. The petitioner applied to the said University but did not receive any communication. On her enquiry, she was informed that the admission into 3 year LL.B course under NIQ could not be considered without specific directions from Vice-Chancellor or Registrar of University or through TS Higher Education Counsel, as it was a policy matter and could not be taken at college level. The petitioner appeared for spot admissions at Manair College of Law, Khammam for left over seats of convener quota and got selected, but her admission was not ratified by the 4th respondent and informed that as she had pursued her total study in a state other than AP and TS, she could take admission under National Integration Quota/Management Quota.


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