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Judgment
ORDER:
Mr. L. Ram Singh, 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 respondent No.2.
This Writ Petition is filed for the following relief:
“...to issue an appropriate writ, order or direction, more particularly one in the nature of writ of Mandamus declaring the action of the Respondent No.2 in not allowing the Petitioner to upload application for counselling for admission into MBBS/BDS course under Management Quota (C/NRI-Category), for the Academic Year 2026-27 in
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the colleges affiliated to 2nd respondent-University as being arbitrary, illegal, violative of Articles 14, 21A of the Constitution of India and consequently direct the Respondent No.2 to allow the Petitioner to upload the application for counselling for admission into MBBS/BDS course under Management Quota (C/NRI-Category,) in the colleges affiliated to 2nd respondent-University for the academic year 2026-27 in ongoing/next phase of Counseling, and be pleased to 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 the petitioner could not register herself under Management Quota C/NRI category for admission into MBBS/BDS course for the academic year 2026-27, as she could not get NRI documents. He submits that the petitioner preferred a representation before respondent No.2-University on 20.09.2026 to permit her to register under Management Quota C/NRI category, 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 respondent No.2-University in accordance with law.
Accordingly, the instant Writ Petition is disposed of directing respondent No.2-University to decide the petitioner’s representation dated 20.09.2026 as per the grounds taken in it and in accordance
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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.
As a sequel, miscellaneous petitions, pending if any, stand closed.
____________________________ APARESH KUMAR SINGH, CJ ________________________________