D.VAISHNAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner had got admission in Mamata Medical College, Khammam (3rd respondent) in Telangana State under the 'C' Category (Management Quota) into the I Year M.B.B.S. Course for the Academic Year 2019-20.

(2.) The petitioner alleges that at the time of admission, she submitted her academic qualification original certificates to the 3rd respondent-College; that she later attended for certificate verification and counseling conducted by Dr. N.T.R. University of Health Sciences, Vijayawada in the State of Andhra Pradesh for seats reserved for non-locals; that she approached the High Court of A.P. to give a direction to consider her candidature against left-over vacancies; accordingly she got admission into a Government Medical College under the Convenor Quota under 'Open Category' in the final phase of counseling on 30.08.2019; that her father informed the 3rd respondent-College on 30.08.2019 about the said allotment and gave a representation to give back her original certificates along with the fee paid by her, but the 3rd respondent is dodging the issue and passing on the burden to the K.N.R. University of Health Sciences, Warangal (2nd respondent).

(3.) It is alleged that the said University issued notification dt.20.08.2019 for course exit on payment of Rs.3 lakhs; it also issued another notification on 29.08.2019 for filling up stray vacancies under Management Quota (left-over) seats by the private college managements itself by way of spot admissions till 31.08.2019; that the 3rd respondent ought to have availed that opportunity and filled up the vacancy caused by the exit of the petitioner from the 3rd respondent- College by filling it with another candidate; but they did not do so and orally informed that the petitioner should pay the entire course fee and then only they will return original academic certificates of her educational qualifications.