NOOTENKI BHAVANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Admissions to medical courses invariably bring in their wake litigation galore. This year is no different. The petitioners in these three cases allege irregularities in the counselling process for admission to MBBS course by Kaloji Narayana Rao University of Health Sciences, Warangal (for brevity, 'the University'), during the academic year 2019-20.

(2.) In Writ Petition No.16637 of 2019, the petitioners are five in number. Two of them belong to BC-B category while two belong to BC-D category and the last is a member of the Scheduled Castes. They allege that the University and its Convenor failed to follow the procedure prescribed in G.O.Rt.No.550, Higher Education (EC.2) Department, dated 30.07.2001, and G.O.Ms.No.114, Health, Medical & Family Welfare (CI) Department, dated 05.07.2017, during the II Phase counselling for admission into MBBS course.

(3.) Writ Petition No.17285 of 2019 was filed by two candidates belonging to BC category assailing the action of the University in not considering them for admission into MBBS course under BC quota during the II Phase counselling.