SHAIK SHOYAB ALI, S/O SHAIK RAHAMATH ALI, AGED 19 YEARS, OCC: STUDENT, RESIDENT OF H.NO.43/167?1?1, PRAKASH NAGAR, KADAPA TOWN AND DISTRICT Vs. STATE OF TELANGANA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HEALTH, MEDICAL & FAMILY WELFARE (E1), TELANGANA SECRETARIAT, HYDERABAD AND 3 OTHERS

JUDGEMENT

(1.) The petitioner appeared in TS EAMCET-III for admission to the Medical Courses for the Academic year 2016-2017 and secured the 27625th rank. On 19-09-2016 he was called for certificate verification and he participated in the counselling held on 20-09- 2016.

(2.) It is relevant to note that the petitioner applied under the quota reserved for physically challenged persons, claiming that he had 62% loco motor disability. But he was not selected, after the Medical Board constituted by the 3rd respondent University found his disability to be of the extent of 81%. Therefore, the petitioner has come up with the above writ petition seeking a mandamus to direct the 3rd respondent University to grant admission to him under the quota reserved for physically handicapped.

(3.) The above writ petition came up for orders as to admission on 30-09-2016. On the said date, we passed an interim order to the following effect, while directing the learned counsel for the 3rd respondent University to take notice: