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Judgment
Aggrieved by the action of the 2nd respondent – Kaloji Narayana University of Health Sciences, Warangal represented by its Registrar, in not considering the case of the petitioner for counselling for admission into management quota seats (MQ1, MQ2 and MQ3) for the PGMED course for the academic year 2021-22, 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 orders passed by this Court in identical matters in W.P.Nos.36135 of 2021 dated 04.01.2022, 7603 of 2022 dated 14.02.2022 and 7913 of 2022 dated 15.02.2022, and hence, similar order may be passed.
Sri A. Prabhakar Rao, learned Standing Counsel for the 2nd respondent 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 passed by this Court in identical matters, which are referred to above, this Court is inclined to dispose of the Writ Petition.
The Writ Petition is disposed of with the following direction:
“The petitioner is permitted to approach the 2nd respondent and submit his application along with 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 on or before 07.03.2022.
On receipt of such application, the 2nd respondent is directed to consider the case of the petitioner in accordance with the Rules in the next phase of counselling for admission into management quota seats (MQ1, MQ2 and MQ3) for the PGMED course for the academic year 2021-22, as the case may be, and take necessary action thereon”.
No order as to costs.
Miscellaneous applications, if any pending, shall stand closed.