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Judgment
(per Hon'ble the Acting chief Justicc P Sam Koshy)
Heard Mr. L. Ram Singh, learned counsel for the petitioner; Mr. R. Nagarjuna Reddy, learned Assistant Government Pleader for Medical and Health appearing on behalf of respondent No.1, and Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao Health University appearing on behalf of respondent No.2.
Learned counsel for the petitioner submitted that in similar circumstances, order dated 05.10.2026 was passed by this Court in Writ Petition No.33305 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 and without expressing any merits of the case, the instant Writ Petition is disposed of directing the petitioner to furnish all the relevant documents in support of her claim for admission under the "C" category i.e. NRI Quota. Upon submission of the said documents, respondent No.2 shall scrutinize the same in accordance with the applicable guidelines notwithstanding the fact that the documents were submitted at a belated stage. If, upon such scrutiny, the petitioner is found eligible and otherwise fulfils the requisite eligibility criteria for admission under the "C" category i.e. NRI Quota, she shall be permitted to participate in the subsequent round of counselling.
As a sequel, miscellaneous petitions pending if any, shall stand closed. However, there shall be no order as to costs.