AIR 2002 ANDHRA PRADESH 115 ::2002 A I H C 1205 ::(2002) 1 Andh LT 365 ::(2003) 1 ESC 132

Andhra Pradesh High Court

Hon'ble Judge(s): Satya Brata Sinha , C.J. AND B. Sudershan Reddy, V. V. S. Rao , JJ

(A) Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act (5 of 1983) , S.15— Andhra Pradesh Professional Educational Institutions (Regulation of Admission into Undergraduate Professional Courses Through Common Entrance Test) Rules (1993) , R.8— Admission to medical college - Rule of reservation - Candidates belonging to reserved categories including Backward Classes contemplated under R.8 - Rule should be applied by following rule of sliding down to avoid any disadvantage to more meritorious reserved candidates. The rule of reservation for the candidates belonging to reserved categories including Backward Classes as contemplated under R. 8 should be applied duly following the rule of sliding down to avoid any disadvantage to more meritorious reserved candidate. This principle applies both in respect of 85% of the seats reserved for local candidates and in respect of 15% of the seats which remain unreserved in relation to local area as well as in respect of statutory and non-statutory reserved categories. The A. P. Educational Institutions (Regulation of Admissions) Order, 1974 Presidential Order applies to all educational institutions and to all the payment seats as well as free seats and by reason of Para 10 of the Presidential Order, rule of reservation is equally applicable to all payment seats as well as....