Andhra Pradesh High Court - Amravati
Dr. Alluri Charan Chand And Others vs The State Of Andhra Pradesh And Others on 4 October, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
APHC010446232024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3488]
(Special Original Jurisdiction)
FRIDAY ,THE FOURTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 22764/2024
Between:
Dr. Alluri Charan Chand and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. TAGORE YADAV YARAGORLA
Counsel for the Respondent(S):
1. GP FOR MED HEALTH AND FAMILY WELFARE
The Court made the following:
The petitioners, who are in-service candidates, and had applied for
admission to P.G Medical Courses for the academic year 2024-25, have
approached this Court with the complaint that the 4th respondent, who was out
of the zone of consideration, as he had not completed his required medical
service, by 16.04.2024, which was the cutoff date, has now entered the fray
on account of a judgment of this Court permitting him to participate in the
counseling process, despite the fact that he had not completed required
medical service by the cutoff date of 16.04.2024.
The petitioners contend that similar orders, as passed in favor of the 4th
respondent, had been given for the academic year 2023-2024.However, all
the said orders were qualified with the direction that persons who had not
completed their required service but were being permitted to participate in
counseling by virtue of the orders of this Court, would be considered only after
all the persons, who were eligible by the cutoff date, are considered.
The 4th respondent had approached this Court contending that he was
completing his required service by 26.04.2024 and the fixation of the cutoff
date of 16.04.2024 was arbitrary. In that view of the matter, this Court had
permitted the 4th respondent to participate in the counseling process without
being asked to show that he had completed his required medical service by
16.04.2024.
This Court, in similar situations in W.P.No.26833 of 2023 and
W.P.No.25781 and 25843 of 2023 as well as the order in the review
application in I.A.No.2 of 2023 and I.A.No.3 of 2023 in W.P.No.20919 of 2023,
had directed that consideration of candidates who were brought within
counseling process, on account of extension of the cutoff date, by virtue of the
orders of this Court, would be considered only after the candidates who were
eligible as per the original cutoff date are considered.
In such circumstances, there shall be an interim direction directing the
convener to consider the cases of the petitioners herein and all such other
persons who were eligible, as in service candidates, on or before 16.04.2024
before the 4th respondent is considered.
Post on 14.10.2024.
R RAGHUNANDAN RAO,J
HARINATH.N,J
RJS
