Syeda Hafsah vs The State Of Telangana
2025 Latest Caselaw 5696 Tel

Telangana High Court

Syeda Hafsah vs The State Of Telangana on 26 September, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

       THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                        AND
 THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO

                        W.P.No.29726 OF 2025

ORDER:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr.Chintala Srikanth, learned counsel for the petitioner;

Mr.Tandra Ramesh, learned Assistant Government Pleader for Health

and Medical and Family Welfare Department, for respondent No.1

and Ms.Ishrath Begum, learned counsel representing Mr.T.Sharath,

learned Standing Counsel for Kaloji Narayana Rao University of

Health Sciences, for respondent No.2. Perused the record.

2. Petitioner seeks consideration of her e-mail representation

dated 06.09.2025 for accepting the application under B-category seat

for the admission into MBBS course in the ongoing counselling

process for the academic year 2025-26. She is a resident of Malakpet,

Hyderabad. According to her e-mail representation dated 24.09.2025,

she registered for Category-A seats. However, due to technical

reasons she could not register for Category-B seats. But, the 2nd

respondent did not respond or has not taken any decision on her

representation till date.

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 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 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.

_________________ P.SAM KOSHY, J

_________________________________ SUDDALA CHALAPATHI RAO, J 26.09.2025 nvl