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Andhra Pradesh High Court - Amravati

Vislavath Vinay Pawar vs The University Grants Commission on 9 December, 2025

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     IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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                   (SPECIAL ORIGINAL JURISDICTION)
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               TUESDAY, THE NINETH DAY OF DECEMBER,                                               i




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                   TWO THOUSAND AND TWENTY FIVE
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                                rPRESENT:
        THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                   WRIT PETITION NO: 17336 OF 2025
Between:

  1. Vislavath Vinay Pawar, S/o. Visalavath Shankar, Aged about 19 Years                      1




     Occ-         Year      MBBS,      AIIMS     Managalagiri,       R/o.   4-22              >




     VaddenaCheruvuTanda,           Ankilla,    Koilkonda,     Mahabubanagar                  1




     Telanagana - 509371.
  2. VikramSimha Reddy Allampati, S/o Venakateswarlu, Aged about 21
     years, Occ III Year MBBS, R/o .D.No.3424, Dhanalakshmipuram,
     Nellore-524001.

  3. GreeshmanthNarra, S/o Uma MaheswaraRao, Aged about 22 years                             j




     Occ III Year MBBS, R/o. 2-40-8, Danaboyinavari Street, Gandhi Nagar,
     Tenali, Guntur District-522201.

  4. PallerlaAnudeep, S/o. PallerlaRajasekhar, Aged about 19Years, Occ II
    Year MBBS, AIIMS Managalagiri,R/o. 7-7-204/4, Mahalaxmi Nagar,
    Jagtial, Telangana - 505327.
  5. JavvajiRishikesh Reddy, S/o. MareddyJavvaji, Aged about 20 Years                        »




     Occ- II Year MBBS, AIIMS Managalagiri, R/o. P-1602, Rainbow Vistas
     Rock Garden Hyderabad.
  6. VontelaRitesh Reddy, S/o. V. Satish Reddy, Aged about 20Years, Occ-
     II Year   MBBS, AIIMS      Managalagiri,     R/o.   15-151/A,    Miralaguda             1




     Malkajgiri - 500047.
  7. SirigineediHemanthDattaAnirudh     i
                                                                                S/o.

    SirigineediVeeraVenkataSrinivasaraRao, Aged about 19 Years, Occ-ll
       Year   MBBS, AIIMS        Managalagiri,        R/o.   4-3-9/ D,     E-4.    Sri   Ram

      Residency, YSR Gardens, PithaPuram.
8. MadasuSumanth, S/o. MadasuSarath Kumar, Aged about 20''Years,
      Occ- III Year MBBS, AIIMS Managalagiri, R/o. F.No.409, Avis Aakruthi,
      Puppalaguda, Manikonda, Hyderabad, Telangana - 500089.
9. VaigandiaVenkataSai           Sanjay,      S/o.   VaigandiaThirumalaRao,             Aged
      about20 Years, Occ II Year MBBS, AIIMS Managalagiri, R/o. 1/1976 - A
      Plot No. 404, Shilpa Pride Apartment, Gandhi Nagar, Yemmiganur,
      Kurnool District.

10.          Kura Sricharan, S/o Ramachabdra, Aged bout 20 years, Occll
      Year MBBS, R/o. D-604, My Home Bhooja, Near Biodiversity Park,
      Knowledge City, Hyderabad, Raidurg.
11.          Sandeepan Dash., C/o Shreemanta Kumar Dash, Aged about 22
      years, Occ III Year MBBS, R/o. Flat No.305, Kailash Block, Midvally
      City, Mangalagiri, Guntur District, A.P.
12.          Kanumuri Sri Ram Varma, S/o. KanumuriSrinivasaVarma Aged
      about 20Years, Occ- III Year MBBS, AIIMS Managalagiri, R/o. 5-8-30,
      Bank Colony, Kothapeta, Tuni - 533401
                                                                           ...Petitioners

                                            AND

1. The University Grants Commission, Ministry of Education, Government
      of India, Represented by its Secretary, Bahadur Shah ZafarMarg, New
      Delhi - 110002

2. The All India Institute of Medical Sciences, Rep. by its Director,
      Ansarinagar, New Delhi - 110029.
3. The All India Institute of Medical Sciences, Rep. by its Executive
      Director and CEO, AIIMS, Mangalagiri, Andhra Pradesh.
4. The       Executive    Director,   All    India   Institute   of   Medical     Sciences,
      Mangalagiri, Andhra Pradesh.
5. The Anti Ragging Committee (ARC), All India Institute                         of Medical

      Sciences, Mangalagiri, Andhra Pradesh.
    6. GunthatiDevavrath, S/o LingeswaraRao, Aged about 20 years, R/o
         D.No. 6-10-357, Singalagunta, Chittoor-517501.
                                                                    ...Respondents


         Petition under Article 226 of the Constitution of India is filed praying that

in the circumstances stated in the affidavit filed therewith, the High Court may

be pleased to issue a Writ, order or direction more particularly one in the
nature of Writ of Certiorari, calling for F.No.AIIMS/MG/Registra r/2025-records
pertaining to Order vide 26/M I SC/ARC/86 dated 01/07/2025 passed by
Respondent No.3 and quash the same after declaring and declare them as
illegal, arbitrary, violation of Principles of Natural Justice and violation of
Articles 14 and 21 of the Constitution of India and consequently direct the

Official Respondents to permit the Petitioners to pursue their respective MBBS
courses in Respondent Nos.2 and 3 institutions.
lA NO: 2 OF 2025

         Petition under Section 151 of CPC is filed praying             that   in   the

circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents to permit the Petitioners to
pursue their MBBS course by attending classes and practical examinations
sched uJ ed fro m 23^07=2025^1111 30-08=2025 by^uspending 4be operatiorv of
Office       Order       dated      01/07/2025,        vide      proceedings         in


F.No.AIIMS/MG/Registrar/2025-26/MISC/ARC/86, Pending disposal of WP
17336 of 2025, on the file of the High Court.
         The petition coming on for hearing, upon perusing the petition and
affidavit filed in support thereof and the earlier order of the High Court dated
14.07.2025, 13.08.2025, 18.09.2025, 25.09.2025, 07.10.2025, 05.11.2025,
19.11.2025, 21.11.2025 & 01.12.2025 made herein and upon hearing the
arguments of Sri P.S.P.Suresh Kumar, Advocate for the Petitioners, and of Sri
P.Ponna Rao, Standing Counsel for the Respondent No.1,                   and   of   Sri

Jupudi.V.K.Yagnaduth, Standing Counsel for the Respondent Nos.2 to 5 and
the Court made the following;
 ORDER:

Learned counsel for the petitioner requests time. Learned counsel appearing for the respondents has expressed urgency in the matter.

Post the matter on 11.12.2025.

Interim order granted earlier is extended till then. However, it is made clear that no further extension will be granted.



                                                             SD/-U.SRI OKVl
                                                                    E    trar
                                                          deputy
                                   //TRUE COPY//



To

1. One CC to SRI. PSP SURESH KUMAR, Advocate [OPUC]

2. One CC to SRI. K SATYA SAI KUMAR, Advocate [OPUC]

3. One CC to SRI P.PONNA RAO, Standing Counsel, High Court of Andhra Pradesh. [OPUC]

4. One CC to SRI JUPUDI V K YAGNADUTT, Standing Counsel, High Court of Andhra Pradesh. [OPUC]

5. One spare copy HIGH COURT 'r-

JS,J DATED: 09/12/2025 POST THE MATER ON 11.12.2025 ORDER WP.No.17336 of 2025 INTERIM ORDER EXTENDED