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Judgment
This writ petition is filed for the following relief;
“to issue an appropriate writ, order or direction, more particularly in the nature of writ of Mandamus, declaring the action of the respondents particularly 2nd respondent in not considering the petitioner for counseling and admission into MBBS/BDS course under Management Quota B&C Category for the academic year 2021-22, as illegal and arbitrary and consequently to direct respondents to consider and include the name of the petitioner for admission into MBBS/BDS course under Management Quota “B” & “C” category for the academic year 2021-22.”
Heard learned counsel for petitioner who submits that the lis in the writ petition is squarely covered by order dated 15.02.2022 passed by this Court in WP.No.8410 of 2022.
The same is not disputed by learned Assistant Government Pleader for Medical and Health appearing for 1st respondent and Sri A.Prabhakar Rao, learned Standing counsel for 2nd respondent-University.
Having regard to the facts and circumstances of the case and the orders passed by this court in the writ petition referred to above, and for the reasons alike, the present writ petition is disposed of as under:
“Petitioner is directed to approach respondent No.2 and submit her application along with necessary original certificates by paying Rs.6,300/- (Rupees six thousand three hundred only) towards registration charges and Rs.7,500/- (rupees seven thousand five hundred only) towards service provider charges within three days from today.
On receipt of such application, the 2nd respondent shall consider the petitioner under B&C Category Management Quota for the academic year 2021-2022 for admission into MBBS/BDS, in the upcoming counseling, in accordance with law and take necessary action thereon. No order as to costs.”
As a sequel thereto, miscellaneous applications, if any pending, shall stand closed.