VANGALA VISHNU PRIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these petitions, the petitioners, dependents of Border Security Force ('BSF') Personnel, have called in question the constitutionality of provisions of the Andhra Pradesh/Telangana Unaided Non-minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2007, ('Rules of 2007') and the Telangana Medical and Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017 ('Rules of 2017'), which confine the reservation of 1% seats for children of ex-servicemen and service personnel of three wings of Armed Forces viz., Army, Navy and Air Force and who domiciled in the Telangana State based on the permanent address/home-town declared by them while joining in service and as recorded in their service registers.

(2.) Since the question involved in both the matters is identical, on the joint request of the parties these matters were analogously heard and are decided by way of this common order. The facts are taken from W.P.No.26246 of 2024.

(3.) The petitioner appeared in National Eligibility cum Entrance Test ('NEET') 2024 and secured 455 marks and applied for MBBS course. Respondent No.2 issued the prospectus/regulations for admission into MBBS and BDS courses under competent authority quota for the Academic Year 2024-25. Clause E of said prospectus provides horizontal reservation for special categories wherein 1% of seats were reserved for children of Armed Forces Personnel.