N. SAI HARISHITHA Vs. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, MEDICAL, HEALTH AND FAMILY WELFARE DEPARTMENT, A.P.SECRETARIAT, HYDERABAD

JUDGEMENT

(1.) While the relief sought in two of the present writ petitions is for a Mandamus to direct the Convener for Admissions into medical and dental courses in the State of Andhra Pradesh, to follow the reservation for local candidates, as stipulated in the Presidential Order, 1974 even for admissions to B-category seats, the prayer in one writ petition is to direct the respondents not to admit those who have not taken NEET-2016 into medical courses for the current academic year.

(2.) Heard Mr. D.V.Nagarjuna Babu and Mr. Janardhana Reddy Ponaka, learned counsel for the petitioners, learned Government Pleader for Medical, Health & Family Welfare for the State of Andhra Pradesh, Mr. Taddi Nageswara Rao, learned standing counsel appearing for Dr. NTR University of Health Sciences, and Mr. C.V.Mohan Reddy, learned senior counsel appearing for the Convener as well as the Association of Managements of Private Medical and Dental Colleges.

(3.) Insofar as W.P.No.30106 of 2016 is concerned, the same is capable of being disposed of without much debate. Therefore, we take it up first for disposal.