(1.) Petitioner seeks a Mandamus or an appropriate direction to the second respondent to issue application forms for Part II, M.B.B.S. Examination enabling him to appear for the said examination and seeks a further direction to the second respondent to accept the said application forms and permit the petitioner to appear for Part II, M.B.B.S. Examination.
(2.) petitioner is a student of first year M.B.B.S. Course having obtained provisional admission in Osmania Medical College --second respondent herein against; a seat reserved for Scheduled Tribe Candidates. It is stated that having obtained provisional ad- mission in the first year M.B.B.S. Course the petitioner has been prosecuting his studies and has also appeared for Part I Examination in the month of November, 1994. The memorandum of marks was issued to him on 24-1-1995 by the Deputy Registrar (Examinations), University of Health Sciences, Vijaya-wada. It is stated that after one and half years course, the University of Health Sciences, Andbra Pradesh is planning to hold Part II Examination for M.B.B.S. Course. It is further stated that in order to participate in the Part II Examinations, the second respondent has, to issue necessary application forms. The petitioner approached the second respondent authorities for issuance of such forms which was refused to him on the ground that the enquiry as to the social status claim of the petitioner is pending before the third respondent and no report has been received from the third respondent clearing the social status claim of the petitioner to be a member of Schedule Tribe.
(3.) Petitioner states that he appeared before third respondent on 27-12-1994 and filed necessary certificates enabling them to make enquiry. Having obtained necessary particulars, the third respondent has hot completed the enquiry with the result the petitioner is now prevented from appearing at the Part II of M.B.B.S. Course and hence, the present Writ Petition is filed, seeking appropriate directions.