GOPAL CHEVURU Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner completed his Post Graduation in M.D.(General Medicine), from the Nizam Institute of Medical Sciences in December 2003. The NTR University of Health Sciences, second respondent herein, for short "the University", conducts Super Speciality Courses in several subjects. Admission to such courses is processed, by conducting an entrance examination. The petitioner intended to get admission into a Super Speciality Course, viz. D.M. (Neurology).

(2.) According to the prospectus issued by the University, there is one seat in D.M. (Neurology), in Osmania Medical College, Hyderabad, and one seat in Andhra Medical College, Visakhapatnam. The seat in Osmania Medical College is treated as State-wide course, whereas the one in Andhra Medical College is treated as Non- State-wide, for the purpose of the Presidential Order, issued under Article 371-D of the Constitution of India. The petitioner appeared in the entrance examination conducted on 29-5-2005, and secured 2nd rank. He is a local candidate of Osmania University Area. The seat in Osmania Medical College was allotted to the 1st ranker and the seat in Andhra Medical College was allotted to the 3rd ranker, who was incidentally the candidate of Andhra University local area.

(3.) The candidate who was admitted in the Osmania Medical College, vacated the seat on 30-9-2005. Petitioner states that he was not intimated of the same, and as soon as he received the information, he approached the University for allotment of the seat. He contends that the University is refusing to admit him in lone seat of the entire course, on the ground that the date, notified for closure of admissions had expired.