A KAVITHA Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners seek for issuance of a writ of mandamus with the following reliefs:

(2.) The factual matrix is as under: The petitioners have successfully completed the Postgraduation Medical Degree (for short "the P.O. Degree") and appeared for the entrance test conducted by the 2nd respondent-N.T.R. University of Health Sciences (for short "the University") and secured the ranks by which they became eligible to get admission into Super Speciality Course (n P.G. Degree).

(3.) The selection to the Super Speciality Course is governed by the Rules called "A.P. Rules of Admission to super Specialities in Medical Colleges Rules, 1983" (for short "the Rules") under which, the entrance test was conducted. As per the schedule, a notification was issued on 3-5-2003. The last date for submission of application forms was fixed as 29-5-2003, the date of entrance test being 18-6-2003. Results were announced on 27-7-2003 and the date and venue of selections was fixed as 10-7-2003. The date of commencement of classes was fixed as 21-7-2003.