CHEMUDUGUNTA NEEHARIKA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Regard being had to the similitude of the questions involved, these matters were analogously heard and decided by this common order.

(2.) The facts are taken from W.P.No.1255 of 2025. The petitioner has challenged the legality, validity and constitutionality of Clause 4.2 of the prospectus which according to her has an adverse impact on the prospects of the petitioner. The petitioner studied from 1st standard to 12th standard in the State of Andhra Pradesh and completed 12th standard in the year 2016. She appeared for NEET UG 2016 and secured admission through 'B' category on merit basis and allotted to Mallareddy Medical College for Women's, Hyderabad, Telangana, for academic year 2016-17.

(3.) The National Board of Examination in Medical Science (NBEMS) has issued Notification for Admission to Post Graduate courses NEET PG 2024 on 16/4/2024, exam was conducted on 11/8/2024 and results were declared on 23/8/2024. The petitioner appeared for the said examination with registration number PG24086163 and secured All India Rank of 51285. The petitioner belongs to Schedule Caste (SC) (Mala) Community and holds caste certificate issued by the State of Andhra Pradesh dtd. 24/4/2024, which certifies that she belongs to Mala (SC) Community, which is recognized as Scheduled Community/Caste under the Constitution (Scheduled Tribes) Order, 1950, Schedule Caste and Schedule Tribe List (Modification) Order, 1956 and the Schedule Caste and Schedule Tribe (Amendment) Act, 1976 as amended from time to time.