Telangana High Court
Motupalli Siddharth Manu 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.27913 of 2025
Order:
Heard Mr. I.V.Radhakrishna Murthy, 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 is a candidate for admission to MBBS/BDS
course for the academic year 2025-26. Petitioner claims to be
eligible as 'local candidate' in terms of G.O.Ms.No.150 Health,
Medical and Family Welfare (C1) Department dated
08.09.2025. The reason being that he has in the four
consecutive academic years, as required in the said GO, studied
for two years i.e., XI and XII in the State of Telangana and for
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the previous two years i.e., IX and X, he studied in Narayana
School at Kolkata, as his father, who is an IRS officer
belonging to Group-A Central Service, was transferred and
posted at Kolkata.
3. Learned counsel for the petitioner submits that in the
previous year, even under G.O.Ms.No.33 Health, Medical and
Family Welfare (C1) Department dated 19.07.2024, by virtue of
decision rendered by the learned Division Bench of this Court
in W.P.No.28024 of 2024 dated 16.10.2024, he was treated as
'local candidate' and permitted to participate in the counselling
in view of the decision rendered by the Supreme Court in
Meenakshi Malik v. University of Delhi 1. Petitioner has
now approached this Court for a declaration that his non-
inclusion as 'local candidate' for the purpose of admission to
MBBS/BDS course for the academic year 2025-26 in
respondent No.2- University by respondent No.1 is bad in law.
(1989) 3 SCC 112
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4. Learned counsel for the State and University both submit
in one voice that pursuant to the judgment rendered by the
Apex Court in Special Leave Petition (c) Nos.21536-21588 of
2024 dated 01.09.2025, the issue regarding 'local candidate' for
admission to MBBS/BDS course in the State of Telangana has
been settled. They also submit that the Apex Court has, on the
basis of submission of the learned Advocate General for the
State of Telangana, and the proposed amendment to
G.O.Ms.No.33, dated 19.07.2024, observed that the grievances
of such persons, who claim to be taken out by the State by
compulsion of the movement of their parents by reason of
employment in Government/All-India Services/Corporations
or Public Sector Undertakings constituted as an instrumentality
of the State of Telangana as also defence and paramilitary
forces, who trace their nativity to the State, have been allayed.
It is submitted that G.O.Ms.No.150 dated 08.09.2025, has been
issued in consonance with the decision of the Apex Court.
Petitioner would be required to produce the certificate of the
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employer of his father for the period for which he studied
outside the State of Telangana during the last four academic
years along with the certificate of nativity to the State of
Telangana for his claim to be considered as 'local candidate' in
the ongoing counselling process.
5. Learned counsel for the petitioner submits that the
petitioner is ready and willing to produce those certificates for
being treated as 'local candidate'.
6. In that view of the matter, the instant Writ Petition is
disposed of with a direction to the petitioner to approach the
University with the requisite certificates for being treated as
'local candidate' in terms of G.O.Ms.No.150 dated 08.09.2025,
in the ongoing counselling process for admission to
MBBS/BDS course for the academic year 2025-26.
7. Needless to say, if the petitioner satisfies the requisite
conditions laid down in G.O.Ms.No.150 dated 08.09.2025,
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his candidature should be treated as 'local candidate' in the
ongoing counselling process for admission to MBBS/BDS
course for the academic year 2025-26.
As a sequel, miscellaneous petitions, pending if any, stand
closed.
____________________________
APARESH KUMAR SINGH, CJ
___________________
G.M.MOHIUDDIN, J
Date: 16.09.2025
LUR
