ARUVA RUSHYAKETH Vs. STATE OF A.P.

JUDGEMENT

(1.) Alleged failure on the part of the respondents in implementing the judgment of the Hon'ble Apex Court in Appeal No(s).8529 of 2018, arising out of S.L.P. (C) No.22000 of 2018, dated 24.08.2018, in the case of Dega Venkata Harsha Vardhan v. Akula Venkata Harshavardhan,2018 SCCOnline(SC) 1978, and paragraph No.5 (ii) of G.O. Rt. No.550, Higher Education (EC.2) Department, dated 30.07.2001, is the common grievance of the petitioners in these Writ Petitions.

(2.) The petitioners in these Writ Petitions appeared for National Eligibility-cum-Entrance Test(NEET), 2019 examination and got qualified in the said test. It is the complaint of the petitioners herein that in the event of implementing paragraph No.5 (ii) of G.O. Rt. No.550, Higher Education (EC.2) Department, dated 30.07.2001, in its true letter and spirit, they and other similarly situated students would get the real fruits of the said Government Order.

(3.) The following factual aspects may be relevant for adjudication of the issues involved in these Writ Petitions: