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Judgment
Per the Hon'ble the Acting Chief Justice P.Sam Koshy)
Heard Mr.T.V.Kalyan Singh, learned counsel for the petitioner; Mr. T. Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences, for respondent No.1; and Mr. Tandra Ramesh, learned Assistant Government Pleader for Medical and Health, appears for respondent No.2 and Ms.B.Kavitha Yadav, learned Standing Counsel for respondent No.3. Perused the record.
The Writ Petition has been preferred with the following prayer:
"...to issue an appropriate writ, order or directions, more particularly one in the nature of Writ of Mandamus, declaring the action of the 1st respondent in not considering the petitioners request/application dated 12.10.2026 to add C-Category (NRI quota) for admission into MBBS/BDS seats allotment as per the NEET 2026 notification as arbitrary, illegal, void and violative of Art 14, 21 and 300A of Constitution of India and consequently to direct the 1st respondent and 3rd respondent to add C-Category (NRI quota) and allow the petitioner to participate in the 3rd phase counselling schedule to be held by the 1st respondent for NEET 2026 and pass order orders as deemed fit and proper in the circumstances of the case."
Learned counsel for the petitioner submits that the petitioner got registered herself for A and B Category, but could not get seat in II phase counselling. As such, the petitioner has made a representation on 12.10.2026 to add C category (NRI quota) and allow her to participate in the III phase counselling, but the same has not yet been considered. He further submitted that respondent No.1-University be directed to decide the said representation in a time bound manner.
Learned Standing Counsel for respondent No.1-University submitted that the petitioner's representation shall be dealt with by respondent No.1-University in accordance with law.
Accordingly, the Writ Petition is disposed of directing respondent No.1 to decide the petitioner's representation dated 12.10.2026 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.