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Judgment
(per the Hon'ble the Acting Chief Justice P.Sam Koshy)
Mr. Mir Mukarram Ali, learned counsel appears for the petitioner. Mr. Tandra Ramesh, learned Assistant Government Pleader for Medical and Health, appears for respondent No.1 and Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, appears for respondent No.2.
The Writ Petition has been preferred with the following prayer:
"...to issue a Writ, more particularly one in the nature of Mandamus, declaring the action of the Respondent No.2 herein in not considering the online representation dated 10.10.2026 for web registration, designed for counselling and admission into MBBS/BDS Courses under Management Quota "C" NRI Category for the academic year 2026-2027, as highly illegal, arbitrary, violation of petitioner fundamental rights in consequence direct the Respondent No.2 to consider petitioner's online representation dated 10.10.2026 for web registration, designed for counselling and admission into MBBS/BDS Courses under Management Quota "C" NRI Category for the academic year 2026-2027 in the upcoming phase of counselling including spot counselling."
Learned counsel for the petitioner submits that the petitioner got registered herself for 'C'-Category under Management Quota but could not register for NRI Quota as she had not received the sponsorship letter from her paternal aunt who is residing in USA. He submits that the petitioner preferred a representation before respondent No.2 on 10.10.2026 to permit her to register for counselling process for admission to MBBS/BDS course under NRI Quota, 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 Writ Petition is disposed of directing respondent No.2 to decide the petitioner's representation dated 10.10.2026 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. There shall be no order as to costs.
Miscellaneous applications pending, if any, shall stand closed.