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Judgment
ORDER:
Mr. Uzair Ahmed Khan, learned counsel appears for the petitioner.
Mr. R.Nagarjuna Reddy, learned Assistant Government Pleader for Health, Medical and Family Welfare Department appears for respondent No.1.
Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, appears for respondents No.2 and 3.
This Writ Petition is filed for the following relief:
“..to issue a Writ, Order or Direction, more particularly one in the nature of Mandamus, declaring the inaction of the respondent Nos.2 and 3 in not considering the representation dated 19.09.2026, on account of a bonafide and non-deliberate error in registration, as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India, and consequently direct the Respondent Nos.2 and 3 to consider the representation of the Petitioner and permit her to exercise web-options and participate in the counselling for admission into the MBBS Course under Category-C (NRI Quota) of Management Quota for the academic year 2026-27, in the Second Phase of counselling and thereafter, including the mop-up round(s), and pass such other order or orders as this Hon’ble Court may deem fit and proper in the circumstances of the case.”
Learned counsel for the petitioner submits that due to the petitioner’s ill health during the relevant period, the online registration was made by her father at a Mee-Seva Centre and on account of inadvertence and bona fide error committed at the said centre, the option of Category-C (NRI) quota was not selected while submitting the online application, as a result of which her online application reflected “Claiming NRI: No”. However, after recovery she noticed the same and made a representation before respondent No.2-University on 19.09.2026 to permit her to register under Category-C (NRI) quota, but the same has not yet been considered. He further submitted that respondent No.2-University be directed to decide the said representation in a time bound manner.
Learned Standing Counsel for respondent No.2-University submitted that the petitioner’s representation shall be dealt with by the University in accordance with law.
Accordingly, the instant Writ Petition is disposed of directing the University to decide the petitioner’s representation dated 19.09.2026 as per the grounds taken in it and in accordance with law, by passing a reasoned order before the next counselling. It is made clear that this Court has not expressed any opinion on the merits of the case. There shall be no order as to costs.
Miscellaneous applications pending, if any, shall stand closed.
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APARESH KUMAR SINGH, CJ
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