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Judgment
Heard Ms. Dornala Sai Mahitha, learned counsel representing Sri R. Anurag, learned counsel for the petitioner, Sri Tandra Ramesh, learned Assistant Government Pleader for Health, Medical and Family Welfare Department, appearing for respondent No.1 and Sri T. Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, appearing for respondent Nos.2 and 3.
The limited prayer the petitioner has sought for in the present Writ Petition is for a direction to the respondents to consider the representations, which she has made seeking permission firstly to participate in the on-going counselling and also to upload her Secondary School Certificate along with the application for admission into B.Sc. (Nursing) four years Degree Course starting from the Academic Year 2026-27.
Learned Standing Counsel for respondent Nos.2 and 3 submits that the petitioner's representations are still under consideration and the same shall be considered in accordance with the guidelines governing the field.
Considering the fact that the petitioner had made a genuine attempt to apply for admission into B.Sc. (Nursing) four years Degree Course and on account of technical glitch could not scan the Secondary School Certificate and only on that ground, the petitioner has not been permitted to participate in the counselling, the respondents are directed to permit the petitioner to first upload the scanned Secondary School Certificate by opening the required portal to the aforesaid extent and in addition, the petitioner is also permitted to participate in the remaining part of counselling, under which the case of the petitioner shall be considered in accordance with the merit she has secured. In the event, if respondent Nos.2 and 3 have any technical difficulty in permitting the petitioner to upload the Secondary School Certificate, she may be permitted to submit the same physically as well to respondent Nos.2 and 3.
With the aforesaid directions, the Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand closed.