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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:
Learned counsel for the petitioner submitted that the petitioner could not deposit the requisite amount within the time stipulated for admission into MBBS course for the academic year 2026-27, due to financial hardship. He further submitted that the petitioner preferred a representation before respondent No.2-University on 21.09.2026, 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 21.09.2026 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.
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APARESH KUMAR SINGH, CJ
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