KUCHIBHOTLA SRIVATSA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for the following reliefs:

(2.) The learned senior counsel appearing for the petitioner submits that the facts are not really in dispute. He points out that the petitioner appeared for an entrance exam called the Institute of National Importance Super Speciality Entrance Test (INI-SS) seeking admission in DM Pediatrics Critical Care course. The test was conducted by the 2nd respondent AIIMS. The test was held on 7/12/2021, the results were declared on 31/12/2021 and the courses were to commence from 1/1/2022. The petitioner secured fourth rank in the exam held on 7/12/2021.

(3.) The issue as per the learned counsel is about the nonconversion of a sponsored seat into a general seat. Learned senior counsel submits that in the 2nd respondent-institution (PGIMER, Chandigarh) there are 2 seats which are called 'sponsored seats'. No candidate was qualified for allotment of the seat. The petitioner who is otherwise a brilliant student, therefore, sought admission in this 'vacant' sponsored seat. As the respondents did not grant the seat, he filed W.P.No.370 of 2022, which was allowed on 25/1/2022 by a Division Bench of this Court. The Court permitted the petitioner to make a representation for the seat.