Andhra Pradesh High Court - Amravati
Gaddam Ratna Sri vs The State Of Andhra Pradesh, on 29 December, 2020
Bench: C.Praveen Kumar, R Raghunandan Rao
[3244 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE TWENTY NINETH DAY OF DECEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 24849 OF 2020 Between: Gaddam Ratna Sri, D/o Srinivas Rao, aged 19 years, Resident of Door No.1-62, Kunchanapalli, Guntur District, Andhra Pradesh ...Petitioner AND 1. The State of Andhra Pradesh, rep by its Principal Secretary, Medical and Health Family Welfare Department, Secretariat Buildings, Velagapudi, Amaravati, Guntur District. 2. Dr NTR University of Health Sciences, NH16, Service Road, Gunadala, Vijayawada Represented by its Registrar. ...Respondents WHEREAS the Petitioner above named through her Advocate Sri CHALLA GUNARANJAN presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased o issue an appropriate writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2! respondents in not considering the petitioner for counseling and admission into MBBS Course under B and C Category for the academic year 2020-21 as illegal arbitrary unconstitutional and consequently direct the respondents to consider and include the name of the petitioner in the ongoing and upcoming phases of counseling for admission into MBBS Course under B and C Category for the academic year 2020-21. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Challa Gunaranjan, Advocate for the Petitioner and GP for Medical & Health for the Respondent No.1 and Sri G.Vijaya kumar, Standing Counsel for the Respondent No.2, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Principal Secretary, Medical and Health Family Welfare Department, Secretariat Buildings, Velagapudi, Amaravati, Guntur District, State of Andhra Pradesh. 2. The Registrar, Dr NTR University of Health Sciences, NH16, Service Road, Gunadala, Vijayawada. are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted. IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the 2" respondent to consider the request of the petitioner to make an application for participating in the ongoing and upcoming phases of counseling for admission into MBBS Course under B and C Category for the academic year 2020-21, pending disposal of WP No. 24849 of 2020, on the file of the High Court. - The Court made the following: ORDER:
"Notice before admission. Learned counsel for the respondents seeks time to file counter. In the facts and circumstances of the case, the following order is passed:
"If the petitioner appears before the counseling centre along with an application for admission under Categories B and C along with original certificates and other necessary documents, the respondent-authorities may deal with the application of the petitioner, if possible and permissible and in such event, permit the petitioner for counseling as against the available seats, in the forthcoming counseling." De Sd/-R.Karthikeyan ASSISTANT REGISTRAR '| fe For ASSISTANT REGISTRAR ITTRUE COPY// To,
4. The Principal Secretary, Medical and Health Family Welfare Department, Secretariat Buildings, Velagapudi, Amaravati, Guntur District, State of Andhra Pradesh.
2. The Registrar, Dr NTR University of Health Sciences, NH16, Service Road, Gunadala, Vijayawada. (Addresses 1 & 2 by RPAD- along with a copy of petition and affidavit) One CC to Sri. Challa Gunaranjan, Advocate [OPUC] Two CCs to GP for Medical & health, High Court of Andhra Pradesh. [OUT] One CC to Sri G.Vijaya Kumar, Standing Counsel [OUT] Two spare copies Qo hw MM HIGH COURT af rs e CPKJ RRRJ DATED:29/12/2020 NOTICE BEFORE ADMISSION WP.No.24849 of 2020 INTERIM DIRECTION 29 DEE on9 te