NARRA VIJAYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner under Article 226 of the Constitution of India seeking a Writ of Mandamus to declare the action of 2nd respondent university in not considering the petitioner for Mop-Up Round / Stray Vacancy or Next Phase of Counselling for admission into M.B.B.S./B.D.S. Degree/Diploma courses for the Academic Year 2022-23 under "B" and "C" (N.R.I.) Category under Management Quota, as illegal, arbitrary and unconstitutional; and consequently, to direct the 2nd respondent-University to permit the petitioner for admission into "B" and "C" N.R.I. Category in the Mop-Up Round / Stray Vacancy or Next Phase of counselling for M.B.B.S./B.D.S. Course under Management Quota, or for next round of counselling for admission into M.B.B.S./B.D.S. Degree/Diploma courses under "B" and "C" N.R.I. Category for Mop Up Round/ Stray Vacancy in M.B.B.S./B.D.S. Course under Management Quota for the Academic Year 2022-23.

(2.) Heard Mr.L.Ram Singh, learned counsel for the petitioner; the learned Government Pleader for Medical and Health for the 1st respondent; and Mr. A. Prabhakar Rao, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, for the 2nd respondent-University.

(3.) Learned counsel for the petitioner contended that petitioner has appeared for the National Eligibility-cum-Entrance Test, 2022 (Under-Graduate) and secured a decent rank; but, petitioner could not get registered herself for admission under "B" and "C" Category seats in M.B.B.S. / B.D.S. Course owing to various technical issues as well as personal issues; in those set of circumstances, petitioner has submitted a detailed representation dtd. 20/12/2022 to the 2nd respondent-University, requesting to permit her to participate in mop-up counseling as well as stray vacancy counseling; but, so far the 2nd respondent-University has not passed any orders on the said representation; and therefore, prayed this Court to pass appropriate orders in the Writ Petition by directing the 2nd respondent-University to consider the representation dtd. 20/12/2022 submitted by the petitioner, and pass appropriate orders in accordance with law.