K NAMRATHA SEN Vs. UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The writ appeal and the writ petition are inter-linked and so we are inclined to dispose of them by this common order. Writ Appeal No.205/95 was preferred against the order in W.P. No.1887/95, dated 24-2-1995, by which a learned single Judge of this Court directed that the petitioner, Miss Maliha Iqbal, be admitted to the I year of the M.B.B.S. Course under the sports and games quota.

(2.) The brief facts leading to the present writ appeal and the writ petition are as follows: Admissions to Medical and Engineering Colleges in the State are on the basis of the rank secured in the EAMCET examination. In respect of the academic year 1994-95, the petitioner in W.P. No.996/95, Miss Namratha Sen, appeared for the entrance test and secured rank No.13,963. She represented the State of Andhra Pradesh in Volley Ball and her team secured II place in the national championship events conducted by the Volley Ball Federation of India.

(3.) Under Rule 7-E(ii) of the Rules for admission into first year M.B.B.S. Course for the academic year 1994-95, 0.25% of the available seats in the M.B.B.S. Course are reserved in favour of games and sports personnel and this reservation works out to three seats -one in each of the three regions of the State (Osmania University Area, Andhra University Area and Sri Venkateswara University Area). The State Government, by G.O.Ms. No.254, Health, Medical & Family Welfare (E.1) Department, dated 28-4-1993, in consequence of a judgment of this Court in Writ Petition No.12953/92 and batch, dated 12-2-1993, and after obtaining the opinion of expert bodies and in consultation with the University of Health Sciences, issued guidelines in respect of priorities to be followed for selection of candidates for admission to the seats reserved for NCC quota, Army quota and Games and Sports quota. We are now concerned with the order of priorities in respect of two categories - categories 17 and 23. Category 17 reads as follows: