Aditi V.S vs Union Of India
2026 Latest Caselaw 102 Tel

Telangana High Court

Aditi V.S vs Union Of India on 26 March, 2026

         IN THE HIGH COURT FOR THE STATE OF TELANGANA
                                AT HYDERABAD

     THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                                        AND
               THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


                    WRIT PETITION No.6340 of 2026

                               Dated: 26.03.2026
Between:
Aditi V.S.
                                                                      ...Petitioner
                                        and
Union of India,
Through the Secretary,
Ministry of Health and Family Welfare,
Nirman Bhawan, Maulana Azad Road,
New Delhi - 110011
and 5 others.
                                                                   ...Respondents


ORDER:

Learned counsel Sri Mastan Valli Shaik appears for the

petitioner.

2. The writ petition is filed seeking the following relief:

For the reasons stated in the accompanying affidavit filed in support of the writ petition, it is therefore, prayed that this Hon'ble Court may be pleased to

a) Issue a Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the inaction of the Respondents in not further lowering the qualifying percentile for NEET-PG 2025 despite persistent and substantial vacancies as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India;

b) Consequently direct the Respondents to further lower the minimum qualifying percentile for NEET-PG 2025 in terms of Regulation 9 of PGMER, 2000 as amended and permit me to participate in counselling and be considered for admission against vacant PG Medical seats for the Academic Year 2025-26;

c) Pending disposal of the Writ Petition, direct the Respondents to permit me to provisionally participate in counselling and secure admission in a vacant PG Medical (Management Quota) seat for Academic Year 2025-26, subject to the result of the Writ Petition;

d) Pass such other order or orders as this Hon'ble Court may deem fit and proper in the interests of justice."

3. Learned counsel for the petitioner seeks permission to withdraw

the writ petition with liberty to the petitioner to pursue the other

remedies available in law.

4. The writ petition is accordingly dismissed as withdrawn with the

aforesaid liberty. There shall be no order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

26.03.2026 vs