BOMMAKU ROHITHA Vs. THE UNION OF INDIA, REP. BY ITS SECRETARY, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, GOVERNMENT OF INDIA, NEW DELHI, AND OTHERS

JUDGEMENT

(1.) The petitioners in all these writ petitions appeared for NEET-2016 after passing the Intermediate/higher secondary examination and also after passing EAMCET-III. Contending that their mere appearance in EAMCET-III is sufficient and that the respondents cannot insist on any qualifying percentile marks in NEET-2016 to secure admission to Category-C seats under the NRI quota to Private Unaided Medical and Dental Colleges, the petitioners have come up with the present writ petitions.

(2.) Though all the petitioners in these writ petitions appeared for NEET-2016, they did not admittedly get sufficiently higher rank to secure admission to Category-A and Category-B seats. They did not even get the minimum percentile marks in NEET-2016 to be eligible to secure admission even under the NRI quota. Therefore, despite their participation in NEET-2016, all of them have come up with a prayer to declare that NEET-2016 is not at all applicable for admission to Category-C seats and for a consequential direction to the respondents to direct them to be admitted to private Unaided Medical and Dental Colleges to Category-C seats.

(3.) Heard Mr. T. Lakshminarayana, learned counsel for the petitioners, Mr. A. Prabhakar Rao, learned counsel appearing for Kaloji Narayana Rao University, Mr. Taddi Nageswara Rao, learned counsel appearing for Dr. N.T.R. University of Health Sciences, and Mr. P. Venugopal, learned Senior Counsel appearing for Mediciti Institute of Medical Sciences, which is one of the respondents in these writ petitions.