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Judgment
(per Hon'ble the Acting Chief Justice P.Sam Koshy)
Heard Mr. L. Ram Singh, learned counsel for the petitioners; and Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao Health University appearing on behalf of respondent No.2.
Learned counsel for the petitioners submitted that in similar circumstances, order dated 07.10.2026 was passed by this Court in Writ Petition No.33805 of 2026, and requested similar orders may be passed in the instant Writ Petition as well.
The said submission is not opposed by the learned Standing Counsel for Kaloji Narayana Rao Health University.
Recording the aforesaid submissions, the instant Writ Petition is disposed of directing respondent No.2 to decide the petitioners' representation as per the grounds taken in it, 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.
As a sequel, miscellaneous petitions pending if any, shall stand closed. However, there shall be no order as to costs.