CHILUMURI SARAYA AND 4 OTHERS Vs. STATE OF ANDHRA PRADESH, REPRESENTED BY ITS PRINCIPAL SECRETARY, A.P. SECRETARIAT, HYDERABAD AND 8 OTHERS

JUDGEMENT

(1.) The petitioners have come up with the above writ petition seeking a declaration that the rule of communal reservation would apply even to Category-B seats in Un-aided Private Educational Institutions.

(2.) We have heard Mr. J. Sudheer, learned counsel for the petitioners, learned Government Pleader for Medical Health and Family Welfare (Telangana) for the respondents 1, 2 and 8, Sri Taddi Nageswara Rao, learned Standing Counsel for the 3rd respondent-Dr. NTR University, Sri P.Srinivasa Rao, learned counsel for the respondents 5 and 9, Smt. A.Chaya Devi, learned counsel for the 6th respondent and Sri S.V. Chandrasekhar, learned counsel for the 7th respondent.

(3.) The petitioners passed the Intermediate examination and also qualified in NEET, 2016. The petitioners belong either to the Backward Classes or to the Scheduled Castes. The grievance of the petitioners in this writ petition is that the Association of Managements of Un-aided Private Medical and Dental Colleges and the Convenor for Admissions follow the rule of communal reservation only insofar as Category-A sears are concerned, but do not follow the rule of reservation insofar as Category-B seats are concerned.