Almera Fatima & Ors. vs The State Of Telangana & Anr.

Heard Mr. L. Ram Singh, learned counsel appearing for the petitioners, Mr. Tandra Ramesh, learned Assistant Government Pleader for Health, Medical and Family Welfare Department, appearing for respondent No.1 and Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, appearing for respondent No.2.

Petitioners are not being considered for admission into MBBS/BDS Course for the academic year 2026-27 under Competent Quota by respondent No.2, since their parents reside abroad, though petitioner No.1 completed Class-I to Class-X and petitioner Nos.2 to 4 completed Intermediate from an institution in Telangana and the parents of petitioner No.5 are permanent residents of Telangana.

Learned counsel for the petitioners submits that since petitioner No.1 studied from Class-I to Class-X and petitioner Nos.2 to 4 studied Intermediate first and second years in Hyderabad and the parents of petitioner No.5 are the permanent residents of Telangana, the requirement of having studied four years consecutively in the State of Telangana prior to the qualifying exam under the Telangana Medical and Dental Colleges Admission Rules, 2017 (for short 'the Rules') should be relaxed. The petitioners claim 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 petitioners 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 petitioners are permanent residents 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 petitioners.

Learned Standing Counsel for respondent No.2-University has opposed the prayer and submits that admission to MBBS/BDS Course for the academic year 2026-27 is guided by the prospectus issued by respondent No.2-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 petitioners do not come under the criteria prescribed under the said G.Os., as their 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 petitioners cannot claim parity with the other category of students.

We find substance in the submission of the learned Standing Counsel for respondent No.2-University. Therefore, we are not inclined to accede to the prayer. The petitioners have not fulfilled the criteria of having studied four years consecutively in the State of Telangana prior to the qualifying exam for admission into MBBS/BDS Course for the current academic year 2026-27, even though they may be native of Telangana and moreover, their parents are not the employees of 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.