B HARSHITHA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The petitioners in these three writ petitions seek Writs of Mandamus declaring the action ot the respondents, particularly N.T.R. University of Health Sciences (for short 'the University'), and the Sports Authority of Andhra Pradesh, in not following the scheme and procedure contained in G.O.Ms.No.27, dated 04-06-2005, in the matter of selection of candidates against the seats reserved for sports category.

(2.) The admissions into the First Year of M.B.B.S. and B.D.S., in the Government and Private Medical Colleges in the State of A.P., are made through a process of centralized counselling, by the University. Candidates are selected on the basis of their performance in the common entrance examination held for this purpose.

(3.) Apart from providing reservations for socially backward classes, physically handicapped candidates, children of ex-servicemen, etc., the University provided for reservation of 0.5% of seats in favour of candidates, who have excelled in the games and sports. Counselling for this category is undertaken separately.