A.DURGA BHAVANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the action of the respondent Nos.3 and 4 in publishing the provisional/final merit list of petitioner as local candidate of Sri Venkateswara University, Tirupathi, A.P. in NEET qualifying examination for the year 2021-22 as illegal and arbitrary and consequently direct the respondent Nos.3 and 4 to consider the petitioner as local candidate of Osmania University, Hyderabad in NEET admissions and allot seat in Telangana State.

(2.) Heard Sri M.Saroj Reddy, learned counsel for the petitioner, Sri A.Rajeswara Rao, learned Assistant Solicitor General for the 1st respondent, the learned Government Pleader for Medical and Health appearing for respondent Nos.2 and 3 and Sri A.Prabhakar Rao, learned counsel for 4th respondent.

(3.) It has been contended by the petitioner that she is a resident of Chinna Dhanwada village, Waddepally Mandal, Karimnagar District, presently, Jogulamba Gadwal District. It has been contended by the petitioner that she has studied classes-I to IV in her village and as there is no higher schools in her village, she has studied classes V to X from St. Joseph 's English School, N.R.Peta, Kurnool District and the petitioner has studied intermediate from Sri Chaitanya Junior College at Hyderabad and the petitioner has appeared for National Eligibility -cum- Entrance Test (NEET) for admission into M.B.B.S. course and she has secured decent rank in the said examination.