MURIKI MURALI KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The application I.A.No.2 of 2020 is filed by K.N.R.University of Health Sciences and its Vice Chancellor to vacate the interim order dt.13.05.2020 in IA.No.1 of 2020 in WP.No.6796 of 2020.

(2.) In the said order, this Court had directed the respondents in the writ petition to consider the case of the petitioner for admission into PG Medical Course in the next round of counseling for the academic year 2020-21 as a service candidate and to accord to the petitioner weightage of marks for one year of service rendered by the petitioner.

(3.) It is the contention of the vacate stay petitioners that as per G.O.Ms.No.21 Health, Medical & Family Welfare(C1) Department, dt.20.03.2018, there was an amendment made to G.O.Ms.NO.27, HM & FW(C1) Department, dt.10.04.2017 containing the Telangana Medical Colleges (Admission into Postgraduate Medical Courses) Rules, 2017; that the period of minimum service for in-service candidates to be given weightage marks was fixed at minimum of 3 years of service in tribal areas and also in rural areas; that the petitioner in WP.No.6762 of 2020 had been appointed in the service of the State of Telangana on 29.07.2018; and the petitioner did not have the prescribed minimum service. So he could not have been considered for admission into PG Medical Course for the academic year 2020-21 in the service candidate quota.