KATROTHU CHAKRU Vs. UNIVERSITY OF HEALTH SCIENCES VIJAYAWADA

JUDGEMENT

(1.) The petitioner approaches this Court for issuance of Writ of Mandamus or any other appropriate directions declaring the action of the Respondents in not selecting him for admission to 1st year M.B.B.S. Course for the academic year 1996-97 and for consequential direction.

(2.) The petitioner submits that he belongs to Scheduled Tribe (Lambada). He appeared fortheEAMCET-96 Examination with Hall TicketNo.5901225.Hesecured Rank 8262. Since the petitioner acquired merit ranking so as to enable him to get admission in M.B.B.S. First Year Course under the seat reserved for S.T., he obtained the Demand Draft bearing No.610183 dated: 2-9-1996 for Rs.200/- and that the application duly filled-in was sent to the 2nd Respondent - Chairman, Under-Graduate Admissions Committee, University of Health Sciences, Vijayawada on 4-9-1996. He also enclosed the other relevant certificates which are required according to the Regulations. However, in Eenadu daily newspaper, the list was published on 25-10-1996 in which the number of the petitioner was not notified while the numbers ofthejuniorrank-holders were published as selected. He immediately approached the authorities in this regard and it was informed that they have already sent necessary communications to him and therefore, they refused to entertain any request. Since the petitioner did not receive any intimation from the 2nd Respondent and the admissions are to be completed very soon, he approached this Court for appropriate directions.

(3.) As the matter relates to the admission ofacandidate to First Year M.B.B.S. Course and that the petitioner is claimingseat reserved for S.T. Category, the Respondents were directed to file necessary papers to decide the issue. The learned Standing Counsel for the University has taken a prompt action to comply with the directions of this Court and to produce the records and also filed the Counter affidavit.