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Judgment
Order:
Mr. P.Ravi Kiran, 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 the Kaloji Narayana Rao University of Health Sciences (hereinafter referred to as “the University”), appears for respondent No.2.
With the consent of the parties, the Writ Petition is heard finally.
This Writ Petition is filed for the following relief:
::2::
“…to issue any Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents, particularly the action of the 2nd respondent-University in not considering the petitioner’s request for on-line registration for admission into MBBS/BDS course under Management Quota even though he is fully eligible and entitled under Management Quota ‘C’ (NRI) for the Academic Year 2026-2027 in the next phase of counselling as illegal, arbitrary, unjust, contrary to Right to Education Act and in violation of Articles 14, 19(1)(g) and 21 of the Constitution of India and consequently direct the respondents to consider and permit the petitioner to upload online application for admission into MBBS and BDS Courses under Management Quota ‘C’
(NRI) for the Academic Year 2026-2027 in the next phase of counselling in the interest of justice and to 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 submitted that even though the petitioner had applied for admission against management quota seats in B-category, he could not upload for C/NRI category inadvertently due to oversight. Therefore, he approached respondent No.2 to consider his request under C/NRI category, but respondent No.2 is not permitting him to seek admission against management quota seats in C/NRI category. He further submitted that the petitioner be granted liberty to submit a representation to the University and the University be directed to decide the said representation in a time bound manner.
::3::
Learned Standing Counsel for the University fairly submits that in case the petitioner submits a representation, the same shall be dealt with by the University in accordance with law.
In view of the aforesaid submission and in the peculiar facts of the case, the Writ Petition is disposed of with liberty to the petitioner to submit a representation before the University with regard to his grievance. Needless to state that in case such a representation is made, the University shall decide the same within a period of two (02) days thereafter. It is made clear that this Court has not expressed any opinion on the merits of the matter. No order as to costs.
Miscellaneous petitions, pending if any, stand closed.
____________________________ APARESH KUMAR SINGH, CJ ________________________________