AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Vishnu Agarwal, learned counsel represents Mr. Srinivasa Rao Pachwa, learned counsel 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 Respondents, particularly the 2 respondent University in not disposing of the petitioner’s representation dated 30.09.2026 and not permitting the petitioner to upload documents and opt for counselling and admission into PG dental courses (MDS) under Management Quota (MQ2 and MQ3 sub-categories) for the academic session 2026-2027 as illegal, arbitrary, and unconstitutional and consequently direct the 2 Respondent University to dispose the petitioner’s representation dated 30.09.2026 and permit the Petitioner to upload relevant documents and permit the petitioner to participate in the ongoing/subsequent rounds of counselling for MDS admissions under MQ2 and MQ3 subcategories for the academic year 2026-2027 and pass such order or other orders as this Hon’ble Court deems fit and proper in the circumstances of the case.”
Learned counsel for the petitioner submits that the petitioner completed her BDS Course and declared qualified in January 2024 and also completed her Compulsory Rotary Internship on 05.04.2025. Thereafter, petitioner appeared for NEET-MDS 2026 examination and obtained an All India Rank of 9578 and applied for Management Quota (MQ-1) on 11.09.2026. However, during online registration due to bona fide technical mistake and oversight, the petitioner registered MQ1, but could not tick/opt for MQ2 and MQ3 categories. On realizing the error, the petitioner submitted a representation through email on 30.09.2026 to the respondent No.2 University to permit her to upload the documents and participate in counselling for MQ2 and MQ3 sub-categories, 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 30.09.2026 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.