Telangana High Court
Kodiganti Ashok 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.29637 OF 2025
ORDER:
(per Hon'ble Sri Justice P.Sam Koshy)
Heard Mr. P.Ugender Reddy, learned counsel for the
petitioner, Mr. R.Nagarjuna Reddy, learned Assistant Government
Pleader for Health, Medical and Family Welfare Department
appearing for respondent Nos.1 & 2 and Mr. T.Sharath, learned
Standing Counsel for Kaloji Narayana Rao University of Health
Sciences appearing for respondent No.3 (for short 'the
University').
2. Petitioner seeks consideration of her prayer for registration
for admission to MBBS course under SC Group-I category and
participating in the ongoing counselling process for the academic
year 2025-26. He is a native of Telangana State. According to her
representation dated 23.09.2025, he has not applied for registration.
The date of applications was also over and the website was closed
for registration. Petitioner contends that he has fair chances of
getting admission in NEET.
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 16.09.2025, passed by
this Court, in other case such as W.P.No.27838 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 on 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 course under SC Group-I category. It would be a
futile exercise.
5. Having regard to the aforesaid circumstances and upon
consideration of the submissions of learned counsel for the parties,
we are of the view that since the admission to MBBS 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 registration and participating in the ongoing
counselling for admission to MBBS course under SC Group-I
category. Therefore, we are not inclined to issue any direction to
that effect.
6. Accordingly, the instant Writ Petition is dismissed.
7. At this stage, the learned counsel for the petitioner submits
that in case the date of applications for registration to the above
course is extended, the University may be directed to consider the
application of the petitioner for registration for admission to MBBS
course under SC Group-I category.
8. It goes without saying that in case the date of applications
for registration to the above course is extended, it would open for
the petitioner to make such an application, which would be
considered by the respondent University in accordance with law.
There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand
closed.
_____________________
P.SAM KOSHY, J
_________________________________
SUDDALA CHALAPATHI RAO, J
26.09.2025
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