A SHILPA Vs. CONVENOR EAMCET 99

JUDGEMENT

(1.) The petitioner filed this Writ Petition seeking a Writ in the nature of Mandamus declaring the action pf the respondents 1 to 3 in treating her candidature as falling within priority category-4 instead of priority category-3 while filling up the seats reserved for National Cadet Corps (NCC) quota in Engineering Colleges as arbitrary and unjust and also seeking consequential directions to respondents 1 to 3 to consider the candidature of the petitioner for admission to engineering course under NCC quota by treating her claim as falling under priority category-3 of the said quota.

(2.) This Court issued Notice before admission on 30-12-1999. After receiving notices, the first respondent filed a counter- affidavit. When the matter was listed before me, the learned Counsel requested that the matter be disposed of at the stage of preliminary hearing. Accordingly, the matter was heard and is being disposed of at the admission stage.

(3.) The petitioner completed her two-year Intermediate course during the academic years 1997-99. She appeared for Engineering, Agricultural and Medical Common Entrance Test-1999 (hereafter called, 'EAMCET-99') with hall ticket No.2324154. After declaration of the results of EAMCET-99 she secured rank 54291. In the usual course in open category she would not get any seat in any engineering course. Therefore, she claimed a seat reserved for NCC candidates. It is pertinent to mention here that the petitioner passed the certificate "A" examination held in 1996 under the authority of Ministry of Defence, Government of India, popularly called NCC "A" Certificate Examination.