J. RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India "to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the 3rd respondent in issuing sponsorship certificate to the petitioner for appearing M. Ch. (Surgical Oncology) examination courses- January, 2025 session and subsequently to join the course if selected of the petitioner being employee working under 2nd respondent Organization, is arbitrary, irrational, violative of Articles 14 and 300-A of the Constitution of India and consequently direct the 3rd respondent to consider the representation of the petitioner dtd. 14/10/2024 submitted to the 3rd respondent forthwith and also permit the petitioner for appearing M.Ch (Surgical Oncology) examination and subsequently to join the course if selection conducted by 4th respondent and pass such other and further orders".

(2.) Heard Mr. P.V.Raghuram, learned counsel for the petitioner, who appeared virtually and Mr. Shaik Rasheed Ahammed, learned Assistant Government Pleader for the respondents.

(3.) Though the petitioner made several allegations against the respondents, during the course of hearing learned counsel for the petitioner requested this Court to issue a direction to the 3rd respondent to dispose of the representation submitted by the petitioner dtd. 14/10/2024, without touching the merits of the case, in terms of G.O.Ms.No.116, dtd. 12/7/2017.