Telangana High Court
Asna Nausheen 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.29957 OF 2025
ORDER:
(per Hon'ble Sri Justice P.Sam Koshy)
Heard Mr. Abdul Kabeer, learned counsel for the petitioners,
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. Petitioners seek consideration of her prayer for registration
for admission to MBBS/BDS course under Management Quota 'B
& C' category and participating in the ongoing counselling process
for the academic year 2025-26. They are residents of Hyderabad
and Latur, Maharashtra. According to their representation, they
applied for registration, but was shocked to know that a separate
registration is required for admission into the said course under
Management Quota 'B & C' 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 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 & C' category. Therefore, we are not
inclined to issue any directions to that effect.
6. Accordingly, the Writ Petition is dismissed. There shall be
no order as to costs.
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 & C x'
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.
Consequently, miscellaneous petitions pending, if any, shall
stand closed.
_____________________
P.SAM KOSHY, J
_________________________________
SUDDALA CHALAPATHI RAO, J
26.09.2025
Lrkm
