Telangana High Court
Ayesha Begum vs The State Of Telangana on 23 September, 2025
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
WRIT PETITION No.28632 of 2025
ORDER:
Learned counsel Sri Alluri Divakar Reddy appears for the
petitioner.
Sri T.Ramesh, learned Assistant Government Pleader for
Medical, Health and Family Welfare Department, appears for
respondent No.1.
Sri T.Sharath, learned Standing Counsel for Kaloji
Narayana Rao University of Health Sciences (hereinafter
referred to as, 'the University') appears for respondent No.2.
2. The petitioner filed this writ petition seeking a direction
to the respondents to permit her to register online and exercise
web option for admission into MBBS/BDS course under
Management Quota "B" category for the academic year 2025-
2026 in the ongoing or next phase of counselling.
3. Learned counsel for the petitioner submits that
inadvertently the petitioner could not register for admission
under Management Quota "B" category. Therefore, the
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University is not permitting her to seek admission under
Management Quota "B" category. He further submits that the
petitioner be granted liberty to submit a representation to the
University with regard to her grievance and on such
representation being filed, the University may be directed to
consider the same 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
15.09.2025, 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 application for registration for
admission to MBBS/BDS Course under Management Quota 'B'
category. It would be a futile exercise.
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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 courses is extended, the petitioner may be granted
liberty to submit application for admission to MBBS/BDS
Course under Management Quota 'B' category and on such
application being filed, the University may be directed to
consider the same.
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8. It goes without saying that in case the date of
applications for registration to the above courses is extended,
it would be 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
23.09.2025
vs
