P. RAJENDRA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging the allotment of seats under the Management Quota in Phase - II of the Counselling for admission to Post-Graduate Medical Courses.

(2.) Heard Mr. Sandeep Reddy Sama, learned counsel for the petitioner, learned Government Pleader for Health, Medical and Family Welfare Department appearing for the 1st respondent, Mr.A. Prabhaka Rao, learned counsel for the 2nd respondent-University, Mr. G. Madhusudan Reddy, learned counsel for the 9th respondent and Mrs. G.Lakshmi, learned counsel for respondent No.10.

(3.) The case of the petitioner is that he appeared for NEET - 2018- 19 for Post-Graduate Medical Courses and secured a rank of 27363. The 2nd respondent University conducted the 1st phase of counselling for admission under the Convenor Quota, during the period from 07.04.2018 to 09.04.2018. The Candidates, who secured a seat in the 1st phase of counselling, had to report to their respective colleges on or before 20.04.2018 and complete the admission process by paying the fee and submitting the original documents.