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Judgment
This writ petition is filed seeking the following relief:
“……to issue a writ or an order or a direction and more particularly a writ in the nature of Mandamus declaring that the action of the 2nd respondent- University in not permitting the petitioner to correct the online application submitted by him for CAT-B and CAT-C (NRI) admission into MBBS/BDS courses (management quota) in the candidate personal details against the minority caption is illegal, void, unjust and consequentially direct the 2nd respondent-University to permit the petitioner to correct the online application against the minority as Muslim in the interest of justice and pass such other or further orders as this Hon’ble Court may deem fit and proper.”
Heard Sri Ashok Reddy Kanathala, learned counsel appearing for the petitioner, learned Government Pleader for Medical, Health and Family Welfare appearing for the 1st respondent and Sri A.Prabhakar Rao, learned Standing Counsel appearing for respondent Nos.2 and 3.
Learned counsel appearing for the petitioner had contended that the petitioner has appeared for NEET Under Graduate Examination 2022 and secured decent rank and he got registered his name in pursuance of the notification issued for admission into MBBS Course, however, he could not opt for Category ‘B’ and Category ‘C’ NRT seats. Learned counsel appearing for the petitioner had further contended that the petitioner is a member belong to Muslim Minor Community, however, he has not claimed the said status in the application form. Hence, the petitioner has submitted a representation on 24.11.2022 requesting the respondent-University to make necessary corrections in the application form and permit him to participate in the admission counselling meant for Muslim Minority Educational Institutions also. But, so far, the respondent-University has not passed any orders on the said representation. Therefore, appropriate orders be passed in the writ petition by directing the respondents to consider the representation of the petitioner dated 24.11.2022 and permit him to participate in the admission counseling for Category ‘B’ and Category ‘C’ NRI quota in MBBS/BDS Course and also in the quota meant for Muslim Minority Educational Institutions.
Learned Standing Counsel appearing for the respondent-University had contended that since the representation of the petitioner is pending with the respondent-University, the respondent-University would consider the same and pass appropriate orders in accordance with Law.
Having considered the rival submissions made by the learned counsel on either side, this Court is of the view that this Writ Petition can be disposed of directing the respondent-University to consider the representation submitted by the petitioner on 24.11.2022 and pass appropriate orders in accordance with law, as expeditiously as possible.
Accordingly, the Writ Petition is disposed of. No costs.
Miscellaneous petitions, if any, pending shall stand closed.