A DIVYA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the 3rd respondent herein to admit the student in the 1st year MBBS degree course by allotting one MBBS medical 1st year seat to the student herein for the academic year 2009-10 in any of the Government Medical Colleges. Heard MR. S. Arunkumar, the learned counsel appearing for the petitioner and Ms. Dakshayani Reddy, the Government Advocate, appearing for the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation, dated 20.06.2009, after giving an opportunity of hearing to the parties concerned, on merits and in accordance with law, within a period of 2 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 20.06.2009, to the second respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of accordingly. No costs.