V. Ramasubramanaian, J. - (1.) Challenging a particular portion of a Government Order in G.O.Rt.No.550, Higher Education (EC.2) Department, dated 30-07- 2001, permitting the Convenor to fill up the seats vacated by Meritorious Reserved Category Candidates, who were allotted a seat under the Open Category, with candidates belonging to the very same reserved category, the students aspiring to gain admission into Professional Medical and Dental Courses, have come up with all the above writ petitions except one. In one writ petition namely W.P.No.25108 of 2018, the petitioner has assailed the very same G.O.Rt.No.550, dated 30-07-2001, for reasons exactly opposite to the reasons for which the petitioners in all the other writ petitions have assailed the impugned order.
(2.) We have heard Mr. Ganta Rama Rao, learned senior counsel, Smt. B. Rachana, Mr. P. Jagadish Chandra Prasad, Mr. Ch. Jagannadha Rao and Mr. D. Kodanda Rami Reddy, learned counsel appearing for the petitioners. We have also heard Mr. J. Sudheer, learned counsel for the petitioner in W.P.No.25108 of 2018, which stands on a different footing as indicated in paragraph-1 above. We have also heard Mr. Dammalapati Srinivas, learned Advocate General for the State of Andhra Pradesh, learned Government Pleader for Medical, Health and Family Welfare for the State of Telangana, Mr. A. Prabhakara Rao, learned standing counsel for Kaloji Narayana Rao University, Mr. Taddi Nageswara Rao, learned standing counsel for Dr. NTR University of Health Sciences, Mr. A. Satya Prasad, learned senior counsel and Mr. K.G. Krishna Murthy, learned senior counsel appearing for the impleaded unofficial respondents.
(3.) As could be seen from all the writ petition numbers, 9 out of the present batch of 12 writ petitions were filed in the year 2017 and they related to admission to professional Medical/Dental courses for the year 2017-18. The remaining 3 writ petitions were filed in the year 2018 and they relate to admission for the current Academic Year 2018-19.;