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Judgment
Assailing the action of 2nd respondent-Kaloji Narayana Rao University of Health Sciences, Warangal, represented by its Registrar, in not considering the case of the petitioner for counselling and admission into Post Graduate Medical Degree courses for the academic year 2021-22 under the Management Quota – (MQ1, MQ2 & MQ3), the present writ petition is filed.
Learned counsel for the petitioner submits that the lis in the present writ petition is squarely covered by the order passed by this Court in W.P.No.15051 of 2022 dated 23.03.2022 and hence similar order may be passed.
Sri A.Prabhakar Rao, learned Standing Counsel appearing for the 2nd respondent-University does not dispute the same, and seeks to dispose of the writ petition.
Heard learned Government Pleader for Medical and Health, and Family Welfare for the 1st respondent.
Having regard to the facts and circumstances of the case and the submissions of the learned counsel, and the orders of this Court, which are referred to above, the present writ petition is disposed of as under:
“The petitioner is permitted to approach the 2nd respondent and submit her application along with original certificates by paying Rs.5,000/-(Rupees Five thousand only) towards registration charges and Rs.7,500/- (Rupees Seven thousand five hundred only) towards service provider charges within a period of three days from today.
On receipt of such application, the 2nd respondent shall consider the petitioner under the Management Quota – (MQ1, MQ2 & MQ3), for admission into Post Graduate Medical Degree Courses for the academic year 2021-22 in the upcoming counselling for stray vacancies, in accordance with law, and take necessary action thereon.”
Miscellaneous petitions, if any, pending shall stand closed. There shall be no order as to costs.