PASUPULETI KOTESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue involved in all the Writ Petitions being the same, they are disposed of by this common judgment.

(2.) The issue that stems out for consideration is, whether the petitioners in all these cases can be treated as local candidates for admission into MBBS/BDS course for the academic year 2020-2021.

(3.) The petitioner in W.P.No.22553 of 2020 and W.P.No.10319 of 2019 being one and the same, as W.P.No.10319 of 2019 came to be filed for a similar declaration in the previous academic year.