AI Structured Summary
Not yet generated for this judgment
Judgment
Sri L.Ram Singh, learned counsel appears for the petitioner, through video conferencing.
Sri T. Ramesh, learned Assistant Government Pleader for Health, Medical and Family Welfare Department, appears for respondent No.1.
Sri 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:
“For the reasons stated above, it is prayed that this Hon’ble Court may be pleased 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 in not considering the petitioner for counselling and admission into MBBS/BDS course under Management Quota “C” NRI Quota seat in ongoing phase or next phase of counselling for the academic year 2026-27 as illegal, arbitrary, unconstitutional and consequently direct the respondents to consider and include the name of the petitioner for admission into MBBS/BDS course under Management Quota “C” NRI Quota Seat for the academic year 2026-27 and pass such other order or orders as this Hon’ble Court may deem fit and proper in the circumstances of the case.”
Learned counsel for the petitioner submits that the petitioner had registered for ‘B’ category but could not register for ‘C’ category – NRI quota, as she could not get sponsor letter and NRI documents at the relevant time. The petitioner requested the respondent-University to consider her candidature strictly on merits under Category-‘C’, but the respondents have not taken any action in the matter. Therefore, the petitioner preferred a representation through e-mail to the respondent-University on 26.09.2026 to permit her to upload the NRI documents, but the same has not yet been considered. He further submits that the respondent-University be directed to decide the said representation in a time bound manner.
Learned Standing Counsel for the respondent-University submits that the petitioner’s representation shall be dealt with by the respondent-University in accordance with law.
Accordingly, the Writ Petition is disposed of directing the respondent-University to decide the petitioner’s representation dated 26.09.2026 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.