POSINA SRI SATVIKI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) By G.O.Ms. No.254 Health, Medical and Family Welfare (E1) Department, dated 28-04-1993, the Government fixed priorities for selection of candidates for admission to undergraduate medical courses under the quota reserved for NCC candidates. The order of priority prescribed in G.O.Ms. No.254 underwent a change in G.O.Ms. No. 186 Health, Medical and Family Welfare (E1) Department, dated 31-05-2002.

(2.) On the basis of a communication received from the Deputy Director General, (AP and T), National Cadet Corps Directorate, Secunderabad, dated 23-04-2015, the Government issued modified orders in G.O.Ms.No.65 Health, Medical and Family Welfare (C1) Department, dated 22-07-2015 changing the priorities. But this Government Order did not adopt the same sequence of priorities as indicated by the NCC Directorate in their communication dated 23-04-2015.

(3.) Therefore, assailing G.O.Ms. No.65, dated 22-07-2015, a batch of writ petitions came to be filed, one of which is W.P.No.26478 of 2015, which is the first of the writ petitions on hand.