Telangana High Court
Sahana Meenige vs The State Of Telangana on 7 November, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
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HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
W.P.No.40791 OF 2022
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) This writ petition is filed seeking the following relief:
"...to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondents authorities, particularly the respondent No.2 in issuing the intimation Notification for NCC candidates for admissions into MBBS/BDS courses on 05.11.2022 informing that unless the University receives the NCC priority list before the II-Phase of counseling i.e., on 12.11.2022, it is not feasible for the University to provide for NCC quota in MBBS/BDS admissions for the academic year 2022-23 and the NCC quota seats shall be added to respective categories (OC/SC/ST/BC) in the MOP up phase of counseling as illegal, arbitrary and against the principles of natural justice and in contrary to the Notification for admissions into MBBS/BDS courses under competent authority quota for the academic year 2022-23 and direct the 2nd respondent to kept vacant one seat for petitioner for admission into MBBS/BDS course for the year 2022-23 and direct the 2nd respondent to kept vacant one seat for petitioner for 2 admission into MBBS/BDS course for the year 2022-2023 academic year till the receipt of NCC Directorate priority list. Consequently to direct the respondent authorities No.3 and 4 to send the NCC students priority list to the 2nd respondent university immediately on or before 2nd phase of counseling i.e., 12.11.2022, pending disposal of the writ petition and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
Heard Sri Chilakani Venkat Yadav, learned counsel appearing for the petitioner, learned Government Pleader for Medical Health and Family Welfare appearing for the 1st respondent, Sri A.Prabhakar Rao, learned Standing Counsel appearing for the 2nd respondent and Smt Pranati Reddy, learned Standing Counsel for Central Government appearing for respondents 3 and 4.
It is the case of the petitioner that she has appeared for NEET under Graduate Entrance Examination-2022 and she has secured decent marks. She has participated in NCC and received the certificate also. The State has 3 ear-marked certain percentage of seats in respect of NCC students. The petitioner has responded to the notification issued by the 2nd respondent for admission into NEET examination and she is also claiming reservation under NCC quota. Her grievance is that respondents 3 and 4 including the University are not verifying the NCC certificate of the petitioner and the respondent-University has also issued a notification on 05.11.2022 wherein it was stated that unless the University receives priority list from respondents 3 and 4 by 12.11.2022, it cannot be feasible for the University to proceed admission into MBBS and BDS under NCC quota for the academic year 2022-23.
Learned counsel appearing for the petitioner had contended that when the State has taken a policy decision to extend reservation in respect of NCC candidates, the 4 University cannot proceed wilth the admissions and allocate the seats even if the NCC priority list is not yet received by the respondent-University from the respondent Nos.3 and 4. Therefore, appropriate orders be passed in the writ petition by directing the 2nd respondent to forward the certificates uploaded by the petitioner by 8.11.2022 to the respondent Nos.3 and 4 and thereafter, direct the respondents 3 and 4 to verify the certificates of the petitioners and submit NCC priority list in the physical form to the 2nd respondent- University on or before 12.11.2022 without fail.
Learned Standing Counsel appearing for the 2nd respondent-University had submitted that the certificates uploaded by the candidates would be forwarded to the 3rd and 4th respondents in the form of E-Mail by 8.11.2022.
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Learned Standing Counsel appearing for respondents 3 and 4, on instructions, had submitted that if the certificates are received from the 2nd respondent- University, respondents 3 and 4 will verify the same and submit the NCC priority list in the written form to the 2nd respondent-University on or before 12.11.2022.
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 2nd respondent university to upload the certificates submitted by the petitioner and other NCC candidates in the form of E-Mail to respondents 3 and 4 by 08.11.2022. On receipt of such certificates, respondents 3 and 4 shall verify the certificates and submit the same in written form of NCC priority list to the 2nd respondent- 6 University on or before 12.11.2022, so as to enable the University to process the applications under NCC quota.
Accordingly, the Writ Petition is disposed of. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
__________________________________ JUSTICE ABHINAND KUMAR SHAVILI ____________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO Date: 07.11.2022 rkk