V RAGHURAMULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India to issue a writ of certiorari calling for the records relating to the selection of medical candidates from region No. 2 of the Telengana area and to quash the proceedings relating to the said selection and to order fresh selection.

(2.) The 1st petitioner belongs to Munnur Kapu caste declared to be a backward class and the second petitioner belongs to the Laddaf caste which is also a backward class. The 1st petitioner passed his B. Sc. examination in the year 1957 with Zoology main and Botany and Chemistry as subsidiaries. He secured 51 per cent, in his optionals.

(3.) The respondent issued an order prescribing a scheme for the selection of candidates for the Medical Colleges in the State. The whole of the former Telengana area was divided into two regions for the purpose of admission of students into Medical Colleges, namely, region 1 comprising the twin cities of Hyderabad and Secunderabad and region 2 comprising the rest of the area.