(1.) The appellant has approached this Court complaining against the notice issued to him by respondent No.l that the seat allotted him in M.S. (General Surgery) in the non-service category has to be cancelled in pursuance of the orders of this Court in W.P.No.1760 of 1995, that he would be eligible for admission in the vacant seats for non-service candidates in other courses, and to show-cause within a week against the proposed action.
(2.) One Dr.B.Raj Siddartha, respondent No.4, an in-service candidate, had filed W.P.No.1760 of 1995 averring that one seat in M.S.(General Surgery) which should have been made available to Scheduled Castes in-service candidates had been actually assigned to other candidates resulting in his being deprived of for admission into that course. In deciding the writ petition the Court held mat in accordance with the Rules for admission to Tost graduate 'Medical Courses' in the Medical Colleges in University of Health Sciences, A.P. for the academic year 1994-95, hereinafter referred to as "the Rules", 15% of the total number of seats were to be reserved for in-service candidates in each of the categories, but mat eventhough the Rules were so, yet the reservation was not carried out for Scheduled Castes and Scheduled Tribes and mat respondent No.4 being a Scheduled Caste in-service candidate was deprived of the seat in the General Surgery which was to have been reserved for in-service Scheduled Caste candidate. Reaching the finding the Court declared respondent No.4 as being entitled to a seat and that he should be admitted into the M.S. (General Surgery) with immediate effect. Review WPMP No.19918 of 1995 in W,P.No.l760 of 1995 filed by respondents 1 and 2 herein was also dismissed on 1-8-1995. Thereupon the impugned notice being issued to the appellant he has preferred this appeal with the permission granted to appeal against the judgment in W.P.No. 1760 of 1995 since he was not originally a party to the writ petition but he is being purported to be adversely affected as a fall out of the direction in the judgment.
(3.) Though the appeal was listed for admission yet since the matter is urgent and all the parties have appeared the case has been admitted and with the consent of the parties heard and is being finally disposed of.