POLLINENI PAVANI VENKATA HARIKA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed to declare the action of the respondents in not reserving 15% of un-reserved seats in Competent Authority Quota as per Presidential Order, 1974 and also the action of respondent No.2-university in not considering the petitioner for registration of admission into PG-Medical course for the academic year 2024-25 under Management Quota Category, as illegal, arbitrary, unconstitutional and sought consequential directions (i) to the respondents to reserve 15% of seats of Competent Authority Quota for un-reserved seats as per Presidential Order, 1974, (ii) to the respondents to consider the petitioner for admission into Postgraduate Medical course under Un-reserved seats, and (iii) to respondent No.2-university to permit the petitioner for registration for admission into PG-Medical course for the academic year 2024-25.

(2.) Shorn of unnecessary details, the case of the petitioner is that she is aggrieved by action of respondent No.2-University in rejecting her application for PG-MD/MS course under 'Competent Authority Quota' for the Academic Year 2024-25. The petitioner is native of Khammam District of Telangana State and completed her school and intermediate education in the year 2012 from the State of Telangana.

(3.) The petitioner, after completion of intermediate education, studied MBBS at NRI Medical College at Guntur District of Andhra Pradesh State and completed the said course in the year 2017. She got herself enrolled in Andhra Pradesh Medical Council on 8/5/2019. The petitioner, after completion of MBBS, attempted PG NEET-2024 examinations and secured rank of 18247 under General Category. On 8/1/2025, respondent No.2 issued notification for online registration under 'Competent Authority Quota' for PG Medical Degree/Diploma courses for 2024-25. Earlier, the cut off marks for General Category candidate were 50 percentile. However, by the order dtd. 8/1/2025, it was reduced to 15 percentile.