Aaditya Andhe vs Kaloji Narayana Rao University of Health Sciences & Anr.

Petitioner is not being considered for admission into MBBS Course under ‘B’ category for the academic year 2026-27 since his mother resides abroad, though he was born on 28.03.2009 at Hyderabad and has completed intermediate from an institution in Telangana. The petitioner got 371 marks out of 720, corresponding to 82.3940757 percentile under the OBC-NCL category.

Learned counsel for the petitioner submits that since the petitioner studied from L.K.G. to Class V in Hyderabad District and also studied intermediate first and second years in Hyderabad, the requirement of having studied four years consecutively prior to the qualifying exam under the Telangana Medical and Dental Colleges Admission Rules, 2017 (for short ‘the Rules’) should be relaxed. The petitioner claims parity with the wards of the employees of All India Services, in whose case a concession had been made vide G.O.Ms. No.150, Health, Medical and Family Welfare (C1) Department, dated 08.09.2025. Learned counsel for the petitioner has also placed reliance upon a judgment of the Division Bench of this Court in Kalluri Naga Narasimha Abhiram and others v. State of Telangana^{11.2024 LawSuit (TS) 238} to submit that if the petitioner is a permanent resident of Telangana, the prescription of having studied for a consecutive period of four years prior to the qualifying exam, should be relaxed in favour of the petitioner.

Learned Standing Counsel for the respondent University has opposed the prayer and submits that the admission to MBBS/BDS Course for the academic year 2026-27 is guided by the prospectus issued by the University, which clearly prescribes that admissions will be in accordance with the procedure notified and Rules of Admission, G.O.Ms. No.114, dated 05.07.2017 and such other G.Os., including G.O.Ms. No.150, dated 08.09.2025 issued by the Health, Medical and Family Welfare (C1) Department. Since the petitioner does not come under the criteria prescribed under the said G.Os., as his parents are not the employees of Telangana State Government or the All India Services, who have served outside the State for the years corresponding to the period of study of four years required under the Rules, the petitioner cannot claim parity with the other category of students.

We find substance in the submission of the learned Standing Counsel for the respondent University. Therefore, we are not inclined to accede to the prayer. The petitioner has not fulfilled the criteria of having studied four years consecutively prior to the qualifying exam for admission to the MBBS/BDS Course for the current academic year 2026-27, even though he may be a native of Telangana and moreover his parents are not the employees of the State Government or All India Services for whom concession has been made in G.O.Ms.No.150, dated 08.09.2025. Therefore, no case of interference is made out.

The Writ Petition is accordingly dismissed. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand closed.