Darussalam Hyderabad And Amp 1 ... vs The Union Of India, New Delhi And 4 ...
2023 Latest Caselaw 3365 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                        AND
     THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

                WRIT PETITION No.31618 of 2017

ORDER: (per the Hon'ble the Chief Justice Alok Aradhe)


        Mr. P. Pandu Ranga Reddy, learned counsel appears for

the petitioners.


        Mr. N. Praveen Kumar, learned Government Pleader for

Medical, Health & Family Welfare appears for the State of

Telangana.


        Mr. A. Prabhakar Rao, learned Standing Counsel

appears for the respondent University.

Ms. Gorantla Sri Ranga Pujitha, learned Standing

Counsel for Medical Council of India appears for respondent

No.4.

2. In this Writ Petition, the petitioners inter alia have

prayed for the following relief:

"....declaring the action of the 3rd respondent in allotting Non- Minority students to the petitioner minority institution ignoring the minority status of the petitioner institution as being illegal, CJ & NVSK, J

arbitrary, unconstitutional and contrary to the judgments of the Hon'ble Supreme Court of India and consequently direct the respondent to recall and reallot the Non-Minority students allotted to the petitioner institution and further direct the respondents to allot only Minority Students to the petitioner institution in Super Speciality Courses being run by the petitioner institution."

3. Petitioner No.1 is a registered trust which has been

established to impart education to the minority students in the

State of Telangana. When the process of admission to Post

Graduate Medical Courses for the academic year 2017-18 was

about to commence, a notification was issued by Medical

Council of India by which common counselling for admission

to Under Graduate and Post Graduate Medical Courses was

introduced. Thereupon, the petitioners have filed this petition

seeking the relief as aforesaid.

4. From perusal of the averments made in the petition, it is

evident that the grievance of the petitioners was confined to

the academic year 2017-18. It is further clarified that the issue

involved in this petition is kept open to be agitated in an

appropriate proceeding.

CJ & NVSK, J

5. With the aforesaid liberty, the petition is disposed of.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

___________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J 20th OCTOBER, 2023.

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