VIDYA RANI Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) The petitioners, who applied for admission to the professional medical/dental courses for the academic year 2018-19, under the quota reserved for NCC candidates, have come up with the above writ petitions challenging the manner in which priorities were accorded to them and the manner in which the priorities earlier accorded, were altered.

(2.) We have heard Mr. G. Vidya Sagar, learned Senior Counsel, Mr.R. Gopalakrishna, Mr.P. Sree Ramulu Naidu, Mr.C. Sai Reddy, Mr. Tarun G. Reddy, Mr.V.V.S.S. Srikanth learned counsel appearing for the petitioners, Mr. K. Lakshman, learned Assistant Solicitor General, Mr. Taddi Nageswara Rao, learned counsel appearing for Dr. N.T.R. University of Health Sciences, Mr. A. Prabhakar Rao, learned counsel appearing for Kaloji Narayana Rao University of Health Sciences, Mr. K.G. Krishna Murthy, learned Senior Counsel, Mr. K.V. Simhadri, Mr. V. Ramchander Goud, Mr. S.A.K. Mynuddin, Mr. P. Vikram, learned counsel appearing for the impleading respondents.

(3.) Like the quota for sports persons, the quota for NCC has also become a perennial problem, with zealous parents soliciting the assistance of unscrupulous employees in the NCC Directorate and getting wrong priorities accorded, so as to gain admission to MBBS Courses through shortcut methods. At least the malpractices adopted by a few officials of the Sports Authorities of both the States came to light when their houses were raided by the Anti Corruption Bureau of the State. But since NCC Directorate is under the control of the Union of India, the officials of the Directorate have been escaping from the clutches of law. The cases on hand demonstrate how the local NCC Directorate has been manipulating the records, recognising and derecognising the certificates and playing havoc in the matter of according of priorities. Brief Background to the Reservation: