Hamda Fatima, Rep.By Guardian ... vs The Govt.Of A.P.,Rep.By ...
2022 Latest Caselaw 4359 Tel

HIGH COURT OF ANDHRA PRADESH**HYDERABAD

MAIN CASE No.WP.22413 OF 2012
                    PROCEEDING SHEET

 Sl.     DATE                                               OFFICE
 No.                              ORDER                      NOTE

 1)    23-07-2012   VE,J & NRS,J
                                                            Transferred
                                                              to Interim
                    W.P.No.22413 of 2012                    order folder.
                                                            Please verify
                         ADMIT.

                                    ________________
                                        23--07--2012

                    WPMP.No.28728 of 2012

                                Pursuant to the Division
                    Bench's Judgment of this Court in
                    W.P.No.15555 of 2006 and batch
                    dated 31-07-2007 in which one of
                    the direction was that the candidate
                    should be allowed to fill up the
                    admission form and submit the
                    same through e-mail, apart from
                    sending the same by post or courier
                    along with relevant documents, the
                    Rules relating to A.P. Un-aided
                    Minority Professional Institutions
                    (Regulations of Admissions into
                    Under Graduate Medical and Dental
                    Professional Courses) Rules 2006
                    issued in G.O.Ms.No.272, HM & FW
                    (E 1 ) Department, dated 10-7-2006
                    were amended in G.O.Ms.No.198,
                    dated
                    27-05-2008. The amended Rules to
                    fill up
                    B-Category-30% of the sanctioned
                    intake of the seats by un-aided
                    minority institution are inconformity
                    with the said Division Bench's
                    Judgment in W.P.No.15555 of 2006
 and      batch      dated       31-07-
2007.                     Contd....2


        Accordingly, the respondents

5 and 6 are directed to issue application forms to the petitioners and receive the same for being considered for B-Category M.B.B.S course for the academic year 2012- 2013, pending further orders.

________________ 23--07--2012

Grk

Note: Wire at Party's cost. b/o grk