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Judgment
(per Han'ble the acting Chief Justice P sam Koshy)
Heard Mr. Avinash Singh, learned counsel for the petitioner; 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 23.10.2026 was passed by this Court in Writ Petition No.36054 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, this Writ Petition is disposed of granting liberty to the petitioner to submit a fresh representation to respondent No.2 narrating the facts, with a request to permit him to participate in the stray vacancy conselling, to be notified. Upon receipt of such representation, respondent No.2 shall consider and dispose of the same strictly in accordance with the procedure laid down under the regulations.
As a sequel, miscellaneous petitions pending if any, shall stand closed. However, there shall be no order as to costs.