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Judgment
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, declaring the action of the respondent No.2 in not allowing the petitioner to upload application for counseling for admission into BDS course under Management Quota (B-Category, C-Category/NRI), for the academic year 2021-2022 in the colleges affiliated to 2nd respondent University as being arbitrary, illegal, violative of Article 14, 21 and 300 A of the Constitution of India and consequently direct the Respondent No.2 to allow the petitioner to upload the application for counseling for admission into BDS course under Management Quota (B-Category, C-Category/NRI) in stray vacancy seats in the colleges affiliated to 2nd respondent university for the academic year 2021-2022, and pass such other order or orders as this Hon’ble Court deems fit and proper in the circumstances of the case.”
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 WP.No.8733 of 2022 dt. 17.02.2022, and hence similar order may be passed.
Sri A.Prabhakar Rao, learned Standing Counsel for 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, 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 representation, the 2nd respondent shall consider the petitioner under Management Quota – B and C/NRI category for admission into BDS course for the academic year 2021-2022, in the next round 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.