Telangana High Court
Done Himani Dilip, vs The State Of Telangana on 16 September, 2025
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
Writ Petition No.27838 of 2025
Order:
Heard Mr. Abdul Kabeer, learned counsel for the
petitioner; Mr. R.Nagarjuna Reddy, learned Assistant
Government Pleader for Health, Medical and Family Welfare
Department appearing for respondent No.1 and Mr. T.Sharath,
learned Standing Counsel for Kaloji Narayana Rao University of
Health Sciences appearing for respondent No.2 (for short 'the
University').
2. Petitioner seeks consideration of her prayer for registration
for admission to MBBS/BDS course under Management Quota
'B' category and participating in the ongoing counselling process
for the academic year 2025-26. She is a resident of Maharashtra.
According to her representation dated 03.09.2025, she applied
on 20.08.2025 for registration, but was shocked to know that a
separate registration is required for admission into the said
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course under Management Quota 'B' category. The date of
applications was also over and the website was closed for
registration. Petitioner contends that she was under an
impression that only a single application for registration is
enough.
3. Learned counsel for the petitioner submits that the
respondents may be directed to consider the representation of
the petitioner in line with similar order dated 21.08.2025, passed
by this Court, in other case such as W.P.No.24560 of 2025.
4. Learned Standing Counsel for the University submits that
the last date of applications for registration has been closed and
the University cannot extend the date. He submits that the
counselling process has commenced since yesterday, after the
issue of 'local candidate' was decided by the Hon'ble Supreme
Court vide judgment dated 01.09.2025 in Special Leave
Petition (C) Nos.21536-21588 of 2024. Therefore, the
University would not be in a position to entertain the petitioner's
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application for registration for admission to MBBS/BDS Course
under Management Quota 'B' category. It would be a futile
exercise.
5. Having regard to the aforesaid circumstances and upon
consideration of the submission of learned counsel for the
parties, we are of the view that since the admission to
MBBS/BDS course has a definite timeline required to be
adhered to by the University and the cut off dates for application
or counselling are sacrosanct, there is no point in asking the
University to consider the petitioner's application for fresh
registration and participating in the ongoing counselling for
admission to MBBS/BDS course under Management Quota 'B'
category. Therefore, we are not inclined to issue any directions
to that effect.
6. Accordingly, the Writ Petition is dismissed.
7. At this stage, learned counsel for the petitioner submits
that in case the date of applications for registration to the above
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courses is extended, the University may be directed to consider
the application of the petitioner for registration for admission to
MBBS/BDS Course under Management Quota 'B' category.
8. It goes without saying that in case the date of applications
for registration to the above courses is extended, it would open
for the petitioner to make such an application, which would be
considered by the respondents in accordance with law.
As a sequel, miscellaneous petitions, pending if any, stand
closed. There shall be no order as to costs.
____________________________
APARESH KUMAR SINGH, CJ
___________________
G.M.MOHIUDDIN, J
Date: 16.09.2025
LUR
