JULAKANTI KRANTHI SRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri G.Vijaya Kumar, learned Standing Counsel appearing for Dr. N.T.R. University of Health Sciences - respondent No.2.

(2.) The present writ petition came to be filed seeking the following relief:

(3.) At the time when the matter is taken up for hearing, learned counsel for the petitioner would submit that the petitioner herein may be allowed to participate in the counselling for the unfilled C-Category seats for Post Graduate Medical Degree Course and that there is every possibility of the petitioner getting a seat in the said category.