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Judgment
(per Han'bte the Acting chief Justrce P Sam Kashy)
Heard Mr. K.Satya Sreenivasa Rao, learned counsel representing Mr. S.Sunil Kumar, learned counsel for the petitioner on record; Mr. R.Nagarjuna Reddy, learned Assistant Government Pleader for Medical and Health appearing on behalf of respondent No.1, 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 after arguing for some time prays for disposal of the instant Writ Petition with liberty to approach the respondent-authorities by way of detailed representation seeking to consider the case of the petitioner under NRI Quota in spite of the fact that at the time of filling up of the registration form, the petitioner had not sought for an admission under the NRI Quota, under the compelling circumstances then prevailing.
On the other hand, the learned Standing Counsel for Kaloji Narayana Rao Health University submits that liberty should be left with the respondent-authorities to consider the representation strictly in accordance with the rules and regulations governing the field.
Accordingly, the instant Writ Petition is disposed of directing the petitioner to approach the respondents by way of detailed representation, which shall be considered by the respondent-authorities in accordance with the rules and regulations governing the field.
As a sequel, miscellaneous petitions pending if any, shall stand closed. However, there shall be no order as to costs.