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Judgment
This Writ Petition is filed by the petitioner under Article 226 of the Constitution of India seeking a Writ of Mandamus to declare the action of 2nd respondent university in not considering the petitioner for Mop-Up Round / Stray Vacancy or Next Phase of Counselling for admission into M.B.B.S./B.D.S. Degree/Diploma courses for the Academic Year 2022-23 under “B” and “C” (N.R.I.) Category under Management Quota, as illegal, arbitrary and unconstitutional; and consequently, to direct the 2nd respondent-University to permit the petitioner for admission into “B” and “C” N.R.I. Category in the Mop-Up Round / Stray Vacancy or Next Phase of counselling for M.B.B.S./B.D.S. Course under Management Quota, or for next round of counselling for admission into M.B.B.S./B.D.S. Degree/Diploma courses under “B” and “C” N.R.I. Category for Mop Up Round/ Stray Vacancy in M.B.B.S./B.D.S. Course under Management Quota for the Academic Year 2022-23.
Heard Mr.L.Ram Singh, learned counsel for the petitioner; the learned Government Pleader for Medical and Health for the 1st respondent; and Mr. A. Prabhakar Rao, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, for the 2nd respondent-University.
Learned counsel for the petitioner contended that petitioner has appeared for the National Eligibility-cum-Entrance Test, 2022 (Under-Graduate) and secured a decent rank; but, petitioner could not get registered herself for admission under “B” & “C” Category seats in M.B.B.S. / B.D.S. Course owing to various technical issues as well as personal issues; in those set of circumstances, petitioner has submitted a detailed representation dated 20.12.2022 to the 2nd respondent-University, requesting to permit her to participate in mop-up counseling as well as stray vacancy counseling; but, so far the 2nd respondent-University has not passed any orders on the said representation; and therefore, prayed this Court to pass appropriate orders in the Writ Petition by directing the 2nd respondent-University to consider the representation dated 20.12.2022 submitted by the petitioner, and pass appropriate orders in accordance with law.
On the other hand, learned Standing Counsel for the 2nd respondent-University contended that since petitioner’s representation dated 20.12.2022 is pending with the 2nd respondent-University, the 2nd respondent-University would consider the same and pass appropriate orders in accordance with law.
This Court, having considered the rival submissions made by the parties, is of the considered view that the present Writ Petition can be disposed of by directing the 2nd respondent-University to consider the representation of the petitioner dated 20.12.2022 and pass appropriate orders thereon as expeditiously as possible in accordance with law.
With these observations, the Writ Petition is disposed of. No costs.
As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.