R.R.Prasad,J. - (1.) I.A.No.3024 of 2014 An interlocutory application has been filed wherein prayer has been made to allow him to amend the writ petition by incorporating the prayer made in the interlocutory application to the effect that the authority be directed to allow the petitioner to appear in the 2nd professional MBBS (2011 Batch), 2014 Annual Examination.
(2.) The prayer in the facts and circumstances is hereby allowed.
(3.) Let the aforesaid I.A form part of the main application. W.P.(C) No.1814 of 2013;