TUMMURI JALANDHARI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Preface:

(2.) The learned single Judge, inter alia, directed all the private medical colleges (1) to arrange the names of the candidates from whom they have received valid applications up to 5-00 p.m. on 25.07.2013 in the descending order of the merit, and (2) to grant provisional admission on the basis of the said order of merit. Insofar as the University of Health Sciences is concerned, it was directed to approve the admissions of all such candidates, whose applications are received by the colleges concern, which are found to be in order and grant them and convey the necessary approval immediately and that the said approval shall be communicated to each of the colleges latest by 30.07.2013 so that the selected and approved candidates shall report and join the respective colleges latest by 12 noon on 31.07.2013. The order dated 26.07.2013 further directs the University of Health Sciences to communicate the approval of a waiting list of the next 15 meritorious candidates to the respective colleges concerned by 12 noon on 31.07.2013, so that the candidates in the descending order of the merit in the wait list can be offered the seats.

(3.) The private medical colleges have undertaken the admission process for the academic year 2012-13, essentially based the directions given by the learned single Judge in the order dated 26.07.2013 passed in W.P.No.20657 of 2013 and the batch, by way of disposal of miscellaneous petitions therein, as well as the guidelines contained in G.O.Ms.No.136 Health, Medical, Family Welfare (E1) Department, dated 30.04.2007 and G.O.Ms.No.97 Health, Medical and Family Welfare (E1) Department, dated 06.07.2013, through which the Government has effected certain modifications to G.O.Ms.No.136 dated 30.04.2007.