Telangana High Court
Tonsure Samiksha Sanjay, vs The State Of Telangana on 14 October, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SRI JUSTICE J.SREENIVAS RAO
WRIT PETITION No.28475 of 2024
ORDER:(Per the Hon'ble the Chief Justice Alok Aradhe) Mr. Abdul Kabeer, learned counsel representing Mr. L.Ram Singh, learned counsel for the petitioner.
Mr. T.Ramesh, learned Assistant Government Pleader for Health, Medical & Family Welfare Department for respondent No.1.
Mr. G.Ravi, learned counsel representing Mr. A.Prabhakar Rao, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences (hereinafter referred to as, 'the University') for respondent No.2.
2. With the consent of the parties, the writ petition is heard finally.
3. The petitioner in this writ petition has prayed for the following relief:
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"For the reasons stated above, it is prayed that this Hon'ble Court may be pleased to issue an appropriate writ, order or direction more particularly one in the nature of writ of mandamus declaring the action of the respondents particularly the 2nd respondent in not considering the petitioner request for exercising web options for admission into MBBS/BDS course under Management Quota "C/NRI" category in next phase of counselling for the academic year 2024-25 as illegal, arbitrary, unconstitutional and consequently direct the respondents to consider and permit the petitioner for exercising web options for admission into MBBS/BDS course under Management Quota "C/NRI" category for the academic year 2024-25 in next phase of counselling and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
4. Learned counsel for the petitioner submitted that even though the petitioner had applied for admission against management quota seats in B-category, she could not upload for C-Category i.e., NRI Category. Therefore, she approached the respondent No.2 to consider her request under C-Category, but the respondent No.2 is not considering her request to seek admission against Management Quota in 'C/NRI' Category seats. He further submitted that the petitioner be granted liberty to submit a ::3::
representation to the University, and the University be directed to decide the said representation in a time bound manner.
5. Learned counsel for the University submitted that the last date of registration was 23.08.2024 and thereafter, merit list has been prepared, which shall be published at the time of indicating the web option. However, it is fairly submitted by him that, in case the petitioner submits a representation, the same shall be dealt with by the University in accordance with law.
6. In view of the aforesaid submission and in the peculiar facts of the case, the Writ Petition is disposed of with liberty to the petitioner to submit a representation before the University with regard to her grievance. Needless to state that in case such a representation is made, the University shall decide the same within a period of three (03) days thereafter. It is made clear that this Court has not expressed any opinion on the merits of the matter.
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Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
_______________________________ ALOK ARADHE, CJ _______________________________ J.SREENIVAS RAO, J Date: 14.10.2024 Note: Issue C.C. today.
(B/o.) KL