SANJOTHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri P.S.Raja Sekhar, learned counsel appearing for the petitioner, learned Special Government Pleader appearing for the 1st respondent, Sri A.Prabhakar Rao, learned Standing Counsel appearing for the 2nd respondent, Smt Pranati Reddy, learned Standing Counsel appearing for the 3rd respondent and Sri P.Kamalakar, learned counsel appearing for the 4th respondent.

(3.) It is the case of the petitioner that she has appeared for NEET Under Graduate Entrance Examination 2022 and she has secured decent rank in the entrance examination. She has responded to the admission notification issued by the respondent-University. She is claiming reservation under NCC Quota as she has participated in NCC coupled with National Sailing Competition conducted by the 4th respondent and as per the priorities fixed by the State Government vide G.O.Ms.No.75, dtd. 8/9/2015, her case has to be considered under category Priority II (f).