Hrishitha Agarwal vs State Of Telangana And Another

This writ petition is filed for the following relief;

“to issue any appropriate writ, order or direction, more particularly one in the nature of writ of Mandamus directing the respondents herein to allow the petitioner to upload the application for admission into management quota under B category seats in private un-aided non minority/minority medical colleges, for MBBS courses for the academic year 2021-2022 affiliated to K.N.R.UHS and consider for 2nd phase of counseling for admission for MBBS course by verifying the original certificates in pursuant to the Notification issued by the respondent No.2, dated 05.02.2022 and consequently declare the action of the respondents in not allowing the petitioner in uploading the said application for admission into management quota B category for MBBS course is illegal, arbitrary, violative of Article 14, 19 (i) (g), 21 of the Constitution of India and to pass any such other order/orders as this Honourable Court may deemed fit and proper in the circumstances of the case.”

The case of the petitioner is that the 2nd respondent issued notification for admission into Management quota B category, C category/NRI seats in private un-aided non minority/minority medical colleges; that the petitioner is eligible for applying for the admission under Management quota-B category for MBBS course; and that the last date for applying for the said course is 13.02.2022. As petitioner suffered viral fever and severe weakness, she could not apply for the said course. But, now the respondent-University is not allowing the petitioner to upload the application for the said admission into Management quota under B category for MBBS course in pursuant to the notification dt.05.02.2022. As such, present writ petition is filed.

Heard learned counsel for the petitioner and Sri A.Prabhakar Rao, learned Standing Counsel for 2nd respondent – University.

It is also not brought to our notice that in similar circumstances this Court passed interim order in WP.No.16938 of 2019, dt.07.08.2019 and the same was also implemented.

Having regard to the facts and circumstances of the case and the submissions of the learned counsel, the writ petition is disposed of permitting the petitioner to approach the 2nd respondent and submit her application along with original certificates by paying Rs.6,300/- towards registration charges and Rs.7,500/- towards Service Provider Charges within three days from today.

On receipt of such application, the 2nd respondent shall consider the petitioner under Management Quota B category in private un-aided non minority/minority medical colleges for admission into MBBS/BDS course for the academic year 2021-2022, in the second phase of 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.