Andhra Pradesh High Court - Amravati
Chidepudi Ramakrishna Reddy vs The State Of Andhra Pradesh, on 29 August, 2025
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APHC010367422025 x-
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI I: \ \ \
i
1
(Special Original Jurisdiction)
r
I
\
FRIDAY,THE TWENTY NINETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION Nos. 18620,18917. 18949. 19060.19311.19330. 19983 J.
19986, 20032 and 21119 OF 2025
WRIT PETITION NO: 18620 OF 2025
Between;
1. Gandury Krishna Vamsi, S/o Gandury Srinivasulu.Occ - unemployee,
R/o. D.No. 3-137/2 Parvatipuram. area Ramannapeta, Vetapalem
Prakasam District, Andhra Pradesh.
2. Makke Kavya Sri, D/o Rama Krishna Makke, Occ- unemployee R/o.
D.No. H.No. 11-189, Sriramanagar, Yerrabalem, Mangalagiri Mandal,
Andhra Pradesh.
3. Syed Gul Mohammed, S/o Syed Irshad, Occ- unemployee R/o. D.No.
6/1400-c. Bhagya Nagar Guntakal, Ananthapuramu, Andhra Pradesh.
...PETITIONERS
AND
1. The Andhra Pradesh Medical Council, Rep by its Registrar, Gunadala
Vijayawada.
2. The State of Andhra Pradesh, Rep by its Principal Secretary Health
Medical and Family Welfare Dept, Secretariat, Velagapudi, Guntur
District.
3. The Director Medical Education, The State of Andhra Pradesh,
Vijayawada.
4. The National Medical Council of India, Rep by its Chairman, Pocket No.
14, Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ or order or direction, more particularly
one in the nature of a Writ of Mandamus declaring inaction of Respondent
Authorities more particularly Respondent No. 1 in issuing the Permanent
Registration certificates(PR) / Final Registration Certificates to the Petitioners
herein as per circular dated 19/06/2024 issued by National Medical
Commission as being illegal, unjust, unconstitutional and consequently direct
the Respondent No. 1
herein to issue the Permanent Registration
certificates(PR) / Final Registration Certificates to the Petitioners herein by
making it clear that the respondent no. 01 have no authority to withhold the
issuance of permanent registration number to the petitioners and force them
to undergo one more year of internship in contrary to the circular issued
by
the NMC.
lA NO: 1 OF 202.*;
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No. 1 to accept the application to issue the Permanent
Registration certificates(PR) / Final Registration Certificates of the petitioners
herein pending disposal of the Writ Petition.
Counsel for the Petitioners: SRI AMIRISETTY SAI RAGHAVA
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
3
APHC010373842025
WRIT PETITION NO: 18917 OF 209.*;
Between:
1. Godavarthi Sri Vidya Sai Charan, S/o. Godavarthi Veera Venkata
Satyanarayana, Occ Unemployee. Aged about 25 years, R/o. D.No.
10-13/1, VenkataRamana Nagar, Kakinada Rural, Indrapalem Village
East Godavari District, Andhra Pradesh.
2. Kona NavyaSree, D/o. Kona MadhavaRaju Occ unemployee. Aged
about 25,
years, R/o. D.No. 44-19-13/3, Railway New Colony,
Sivalayam Backside. Visakhapatnam (Urban), Visakhapatnam District,
Andhra Pradesh
3. Oguru Bharath Chandra, S/o. OguruJayaramulu Occ Unemployee
Aged about 26, years. R/o. D. No. 25/1/1000, NethajiNagar. Cross
Road Podalakuru Road, Opp ESI Hospital, Nellore, Nellore District,
Andhra Pradesh
4. AmbatiJahnavi Reddy. D/o.AmbatiPoliReddy. s Occ unemployee. Aged
about 24 years
R/o. D. No. 7-1-126, Teachers Colony, Allagadda
Allagadda, Kurnool District, Andhra Pradesh
...PETITIONERS
AND
1. The Andhra Pradesh Medical Council Rep by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep by its Principal Secretary, Health
Medical and Family Welfare Dept Secretariat, Velagapudi, Guntur
District.
4 •
3. The Director Medical Education, The State of Andhra Pradesh,
Vijayawada.
4. The National Medical Council of India, Rep by its Chairman, Pocket No.
14, Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue
an appropriate Writ, Order or Direction more particularly one
in the nature of
a WRIT OF MANDAMUS, declaring the inaction of the
Respondent Authorities
more particularly Respondent No. 1, in issuing the
Permanent Registration Certificates (PR)/Final Registration Certificates to the
petitioners herein, in accordance with the circular dated 19.06.2024 issued
i by
the National Medical Commission (NMC) and further action of the 1st
Respondent to insist the petitioner to undergo one more year additional
internship, as illegal, arbitrary unjust, unconstitutional, and violative of
Articles 14, 19 and 21 of the Constitution of India and consequently direct the
Respondent No. 1 to i
issue the Permanent Registration Certificates (PR)/Final
Registration Certificates to the
petitioners herein forthwith herein, in light of
the judgment dated 09.07.2025 passed in W.A. No. 603 of 2025.
lA NO: 1 OF 9n9^
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.
1 to issue Permanent Registration Certificates
(PR)/Final Registration Certificates to the petitioners by receiving applications
form the petitioners herein. pending disposal of the above Writ Petition.
Counsel for the Petitioners: SRI GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent No.1:SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
5
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
APHC010370322025
0^0
0™:
WRIT PETITION NO: 18949 OF 202fi
Between:
1. Illuri Sai Ranga Nikhil. S/o. Illuri Ramesh, Occ: unemployee, Aged
about 26, years, R/o. D.No. 4-8-69, Veeranna Bavi Street Giddaluru
Village, Giddaluru Mandal, Prakasam District, Andhra Pradesh.
2. S.S. Sai Hemanth, S/o. KS. Sankar Ganesh Occ unemployee. Aged
about 24, years,
R/o. D.No. 8-3-337, New Street, Tirupati (Urban),
Chittoor District, Andhra Pradesh - 517501
3. Palika Gayathri, D/o. Palika Durga Malleswara Rao Occ unemployee.
Aged about 24, years. R/o. Flat No. 504, Arunasadan Apartments,
0pp. Police Station, Ibrahimpatnam, Krishna District, Andhra Pradesh
4. Konda Karthik Kumar Reddy, S/o. Konda Madanamohan Reddy, Occ
unemployee. Aged about 26 years R/o. D. No. 25/136-H, Bethal
Colony, Rayachoti, Rayachoti Mandal, Kadapa District,
5. Illuri Partheep Goud, S/o. Manohar, Occ unemployee. Aged about 26,
years R/o. D.No. 6-13/133, Station Road, Giddaluru Village, Giddaluru
Mandal, PrakasamDistrict, Andhra Pradesh.
6. Akkireddy Gnana Pragathi, D/o. A.Naga Satyanarayana, Aged about
24 years, Occ Unemployee, R/o. D. No. 58-1-186/1 , Karasa Main Road
Beside Balaji Function Hall, Karasa Visakhapatnam , AP.
7. Pendem Yaswanth Sai Siddardha S/o. Mrutyum Jaya Rao, Occ
unemployee. Aged about 25
years, R/o. 2-343, Rampa Road
Rampachodavaram, Near Krishna Temple Rampachodavaram, East
Godavari District.
6 .
8. Ramireddy Gari Ranadheer Sena Reddy, S/o R. Ramabhupal Reddy
Occ unemployee Aged about 24 years, R/o. 1-94, Perayapalli,
G.Jambuladinne, Kurnool, Andhra Pradesh.
9. Dasari Sujatha, D/o. Dasari Uma Maheswara Rao, Aged about 26
years, Occ Unemployee R/o. D. No. 1-30, Jayaprakash Nagar,
Bavisetti Vari Peta, Eluru, West Godavari District.
10.
Botcha Jhansi Sri Lakshmi, D/o. Botcha Tirupathi Rao, Aged
about 26 years, Occ Unemployee, R/o. D. No. 65-1-45/16, Kodipandala
Dibba Srihari Puram, Visakhapatnam, AP.
...PETITIONERS
AND
1. The Andhra Pradesh Medical Council, Rep by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep by its Principal Secretary, Health
Medical and Family Welfare Dept, Secretariat Velagapudi, Guntur
District.
3. The Director Medical Education, The State of Andhra Pradesh,
Vijayawada.
4. The National Medical Council of India, Rep by its Chairman, Pocket No.
14, Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith the High Court may be
pleased to issue an appropriate Writ, Order or Direction, more particularly one
in the nature of a WRIT OF MANDAMUS, declaring the inaction of the
Respondent Authorities
more particularly Respondent No. 1, in issuing the
Permanent Registration Certificates (PR)/Final Registration Certificates to the
petitioners herein, in accordance with the circular dated 19.06.2024- iissued by
the National Medical Commission (NMC) and further action of the 1ST
7
Respondent to insist the petitioner to undergo one more year additional
internship, as illegal, arbitrary, unjust, unconstitutional, and violative of
Articles 14, 19 and 21 of the Constitution of India and consequently direct the
Respondent No. 1 to issue the Permanent Registration Certificates (PR)/Final
Registration Certificates to the petitioners herein forthwith herein, in light of the
judgment dated 09.07.2025 passed in W.A. No. 603 of 2025.
lA NO: 1 OF 2n?fi
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No. 1 to issue Permanent Registration Certificates
(PR)/Final Registration Certificates to the petitioners by receiving applications
form the petitioners herein, pending disposal of the above Writ Petition.
Counsel for the Petitioners; SRI GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
APHC010374392025
WM
HP
WRIT PETITION NO; 1906Q OF 2025
Between:
1. Bellam Rama Krishna Reddy, S/o Ramachandra Reddy, Aged about
25 years, Occ unemployee, R/o. D.No. 4-76A, G. Kottapalli, Racharla,
Gudimetta Post, Prakasam District, Andhra Pradesh.
8 «
2. Boppana Vimala Devi, D/o Boppana Kumara Swamy, Aged about 27
years, Occ unemployee, R/o. D.No. 2-120, Near Aditya Public School,
Ankampalem, Atreyapuram, East Godavari District,Andhra Pradesh.
3. Marumulla Azhar Vali, S/o Kasim Vali Maurumulla Aged about 26
years, Occ unemployee R/o. D.No. 18/784, Near Sharada Comity
School, Yemiganur, Kurnool, Andhra Pradesh.
4. Nimmanagari Srilatha, D/o Mallareddy Nimmanagari, Aged about 26
years, Occ unemployee, R/o. D.No. 4-114, G. Kottapalli, Kolukula
Road, Yerragondapalem, Prakasam District, Andhra Pradesh.
...PETITIONERS
AND
1. The Andhra Pradesh Medical Council, Rep by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep by its Principal Secretary, Health
Medical and Family Welfare Dept, Secretariat, Velagapudi, Guntur
District
3. The Director Medical Education, The State of Andhra Pradesh
Vijayawada.
4. The National Medical Council of India, Rep by its Chairman, Pocket No.
14, Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ or order or direction, more particularly
one in the nature of a Writ of Mandamus declaring inaction of Respondent
Authorities
more particularly Respondent No. 1 in issuing the Permanent
Registration certificates(PR) / Final Registration Certificates to the Petitioners
herein as per circular dated 19/06/2024 issued by National Medical
Commission as being illegal, unjust, unconstitutional and consequently direct
9
the Respondent No.1 herein to issue the Permanent Registration
certificates(PR) / Final Registration Certificates to the Petitioners herein by
making it clear that the respondent no. 01 have no authority to withhold the
issuance of permanent registration number to the petitioners and force them
to undergo one more year of internship in contrary to the circular issued by
the NMC.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No. 1 to accept the application to issue the Permanent
Registration certificates(PR) / Final Registration Certificates of the petitioners
herein pending disposal of the Writ Petition.
Counsel for the Petitioners: SRI AMIRISETTY SAI RAGHAVA
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
APHC010381302025
FOR NMC
0
WRIT PETITION NO: 19311 OF 20?fi
Between:
Potturi Mohan Sai, S/o.P.V.Ramana Kumar, Age 27 years. Occupation
Student,
R/o. H-No. 4-241, Maruthi Nagar, Near Veternary Hospital,
Navaluru, Mangalagiri, Guntur District - 522503
...PETITIONER
AND
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1. The Andhra Pradesh Medical Council, rep. by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep. by its- Principal Secretary, Health
Medical and Family Welfare Dept, secretariat, velagapudi, Guntur
District.
3. The Director Medical Education, State of A.P., Vijayawada.
4. National Medical Council of India, rep by its Chairman Pocket.No.14
Sector-3, Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India 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 Mandamus, by declaring the action Of the respondents herein, more
particularly to let 1
respondent in not issuing the Permanent Registration
Certificates /Final Registration Certificate to the Petitioner herein, even after
successful completion of Internship by the Petitioner, as per allotment order,
issued by the 1"* respondent by following the National Medical Commission
(Undergraduate Medical Education Board) circular No.U15024/01/2022-
UGMEB, dated 9-5-2023, as highly illegally, arbitrary and discrimination and
consequentially the Hon'ble Court
may please to declare that the petitioner
herein is entitle for
permanent Registration Certificates / Final Registration
Certificates as Per the Circular No.U15024/01/2022-UGMEB, dated 9-5- 2023
and
consequentially direct the 1 respondent to issue the Permanent
Registration to the Petitioner herein.
lA NO: 1 OF
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i
in support of the petition, the High Court may be pleased to
direct the 1
respondent to consider and issue the Permanent Registration
Certificates/Final Registration Certificates to the petitioner herein, on
completion of 1 year Internship course as Per the allotment letters followed by
11
the circular No.
U.15024/01/2022-UGMEB, dated 9-5-2023, pending disposal
of the writ petition.
Counsel for the Petitioner: SRi JOSEPH PREM KUMAR KUMMARIKUNTA
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
APHC010382842025
SMS
■ lbjLjUr:
WRIT PETITION NO: 19330 OF 2025
Between:
1. Chidepudi Ramakrishna Reddy
S/o CH.Venkata Siva Reddy, Age;25yrs,Occ: Un-empIoyee
H.no:3-1 36/2,kantheru,Tadikonda mandal,Guntur District,
2. Swathy Bommineni Sekar,
D/o Bommineni Sekhar Aged,25 yrs.Occ; Un-employee
H.NO -170/2B,2C . Oynelav ,B.N.Kandriga Mandal ,
TIRUPATHI-517541.,
3. Adapa Kiran,S/o Adapa Raghavulu ,
Aged 26 yrs , Occ; Un-employee R/o .H.No.1-24,
kapavaram , Peravali Mandalam , West Godavari District.
4. Pittam Sai Sucharitha,D/o Pittam Raja Sekhar Reddy
Aged;26; Occ; Un-employeeR/o.H.No.21/125/15A,
Farook Nagar ,Nandyal:51 8501
5. Thoti Pranavi, D/o T.Narayana Swamy,
aged 27 years, Occ: Un-employee ,R/o. H.No.2-1 85/1,
TTD Plots, M.R.Palli, Tirupati, Chittoor district,51 7502.
6. Grandhi Mounisha,D/o Ramprakash,
aged 24 years, Occ; Un-employee,
R/o.H.No.31 -2-26,Mandapeta,
Dr. B. R. Am bed kar. Kona seem a District. PI N. 533 3 08
7. Eapuri Meghana, D/o E.Chandran,
aged 25 years, Occ; Un-employee, R/o. H.No.1-194,
E B C Colony, Buchinaidu Kandriga, Chittoor District,
8. Boddu Revanthi Vasavi Mallika , D/o Boddu Seshagirirao
age 25 ,Occ; Un-employee R/o H.NO 10-413 ,
Narayanapuram, Dachepalli , Guntur District.,
9. Peruri Sai Vineela,D/o Peruri Satish Kumar,
Age 25 years ,Occ; Un-employee R/o H.No. 31-60-10/13 ,
Vuda Phase 6 , Kurmannapalem , Visakhapatnam.
10. Yekabote Harshitha,D/o Y.Krishna Rao,
Aged 25 Years, Occ: Un-employee,R/O H.No-20/378-
3,Venkannapeta,Adoni(Pin-518301), Kurnool District,
11. Asanapuram Sai Gowtham ,S/oAsanapuram Rama
Mohan,Age 25 yrs Occ: Un-empIoyee R/o H.No.8/75
Mangivandlapalli village,Talupula Mandal,
Kadiri Taluka, Sri Satyasai District
12. Seera Chandan,S/o S.Ramarao,Aged : 26 yrs .
Occ; Un-employee,H.no.:27-17-36,Peddhi Bhotia Vari
Street, Besant Road, Governorpet, Vijayawada
Krishna District,
13. Tumpera saikumar, s/o Tumpera ramanjineyulu,
aged 26 years, Occ: Un-employee, R/o H.No 6-775B
Shakthi Nagar, Narpala,Anantapur
14. Kamanur Shaikh Suhail Ahamed.S/o K Abdul Subhan
Basha. Aged : 27 Years Occ: Un-employee. H.No
10/516-4, Dcsr Colony, Proddatur, Kadapa District
15. Cheegati Chandrasekhar S/o Cheegati Tirupathi Rao
Age -26 years Occ: Un-employee D -No 4-87,Friends
Colony,Jr Puram,Ranasthalam Mandal ,Srikakulam
District.,
16. Yeddula Himaani D/o Y Jogendra, Age :24 years
Occ: Un-employee, R/o.H.No.1-70,Gootibylu,
N. P. Kunta Mandal, Sri Satya Sai District.,
17. KosanaipaHi Ganesh S/o Durga- Maheshwara,
aged 24 years, Occ; Un-employee, R/o H. No 2-151/1
Tirupathi road, pileru , Chittoor District.,
18. Busha Urekha,D/o B.Narasimhulu,aged 24years,
Occ: Un-employee,Ro.H.No.1-7/4,Nallisettipalli village,
CherlopaHi(p), Thavanampalle(M),Chittoor District.,
19. Pasumarthi Prudhvi, S/o Satish Babu, aged 25 years,
Occ; Un-employee, R/o. H.No. 15-1-14, Mandapeta,
Dr.B.R.Ambedkar Konaseema district..
20. Susanth Naidu Daggupati, S/o D. Venkata Naga Sai
Babu, Age 25, Occ; Un-employee,27-9-8/A-1 2nd lane
kannavaritotha Guntur,Guntur district.,
21. A H V Hanumanth Prasad, S/o A Koteswara rao.
Age 26years ,Occ; Un-employee, R/o 2-439
Sambasivanagar, chilakaluripet, Planadu District.
22. Dwadasi Sri Harsha,S/0 Dwadasi Bilwa Mangala
Sastry, Age-24 , Occ; Un-employee,R/0 Door No- 60-
31-184 , Janathacolony, Malkapuram Post,
Visakhapatnam District.,
23. Vuppalapatideveshkumar S/O V.Jaya Shankar naidu ,
aged 25years, Occ; Un-employee, R/O H.NO 9-28
BL kandiga(V) Ragimenipenta(P) Bangarupalyam (M)
Chittoor District.,
24. Thalamarla Arshad khan, S/o Thalamarla shamsheer
Khan, aged-26 Years, Occ; Un-employee R/O H.NO-
1/958, Haroon street,Kadiri ,Sri Satya Sai District.,
25. Talamarla Sohail Khan, S/o T Zaburulla Khan,
aged 27 years, Occ; Un-employee, R/o H.No 1-964,
Haroon street,Kadiri ,Sri Satya Sai District.,
26. B.Meghasyam Reddy S/o B Seshasai Reddy
Aged 26 years, Occ: Un-employee, R/o H.no. 22/410,
Yaadava Street Dharmavaram, Sri Satya Sai District.
(>
27. Tamma Sai Sri Lasya Priya D/oT.Venu Gopala Krishna
Rao , Age 25 Years Occ: Un-employee R/O Dccb
Colony , Madhav Motors Junction , Srikakulam
Srikakulam District.
28. Budhavarapu Naren Sai , S/o BVSRK Prasad ,
Aged 27 years, Occ: Un-employee, R/o.H.no -1-313
Muktyala road, Jaggayyapeta NTR District,
PETITIONERS
AND
1. The State of Andhra Pradesh,
Rep. by its Chief Secretary,
A.P.Secretariat, Velagapudi, Guntur District.
2. The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Ministry of Health, Family Welfare &Medical Education
A.P.Secretariat, Velagapudi, Guntur District
3. The Andhra Pradesh Medical Council,
Rep. by its Registrar, .7^^ Floor,
Dr.NTR University of Health Sciences
Vijayawada- 520 008, A.P
4. The Director Medical Education
State of A.P., Vijayawada.
5. The National Medical Commission (Formerly
National Medical Council of India),
Rep by its Chairman, Pocket.No.14, Sector-3
Dwaraka, New Delhi.
6. Dr.I.Ramesh S/o Not Known to the Petitioner,
Aged: Major, Occ: Registrar, Dr.NTR University of Health
Sciences, 7^^ Floor, Near Siddhartha Medical College
Beside New Government General Hospital Near
Ramavarappadu Vijayawada Andhra Pradesh 520008.
...Respondents
12
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
Pleased t to issue a Writ, order or direction more particularly one in the nature
Of Writ of Mandamus, by (a)declaring the action of the respondents herein,
more particularly the 3rd respondent in not registering the petitioners names
and qualifications in the Andhra Pradesh State Register and not issuing the
permanent registration
certificate and not granting licence to practise
medicine to the petitioners herein
even after completing Internship program
by the petitioners as per applicable Screening Test Regulations of 2002, FMG
Regulations of 2021 and Circulars
made thereunder as unconstitutional,
highly illegal, arbitrary and discriminatory, violatingI Articles 14, 19(1)(g) and
21 of the Constitution of India and Sections 15 and 33 of the National Medical
Commission Act 2019 and Regulations made therein and consequentially the
Hon ble court may pleased to declare that the petitioners herein are entitled
for registering their names and
qualifications in the permanent register and
grant licence to practice medicine in accordance with the Sections 15 and 33
of the National Medical
Commission Act 2019 and Screening Test
Regulations of 2002 including as per Circular No. U.15024/01/2022-UGMEB
dated 9-5-2023 and
may be pleased to direct the 3rd respondent to issue the
permanent Registration to all the petitioners herein and may pass such other
order or orders
may deem fit and proper in the circumstances of the case,
(b)To direct the respondents 2 and 4 to order enquiry into the acts and deeds
of 6th respondent who acted as the registrar of
medical council by
misapplying the regulations 2021 instead of applying regulations 2002
deliberately and destroying the future of petitioners though they have
complied with all the
requirements and also pleased to initiated the
disciplinary proceedings against him under applicable rules and regulations.
(c)To direct the respondents to pay stipend to the petitioners which remain
unpaid during the internship program period as
which they are entitled to
receive the said stipend while discharging the duties andI functions.
13
lA NO: 1 OF
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 3'" respondent to issue permanent registration forthwith in favour of
all the petitioners.
Counsel for the Petitioners: SRI PRAKASH BUDDARAPU
Counsel for the Respondent No.1: GP FOR GENERAL ADMINISTRATION
Counsel for the Respondent Nos.2 & 4: GP FOR MEDICAL, HEALTH
AND AMILY WELFARE
Counsel for the Respondent No.3: SRI V. V. ANIL KUMAR, SC FOR
APMC
Between:
APHC010389812025
0ES
WRIT PETITION NO: 19983 OF onot:
1. JADA RAJEEV, Son of Raghu, Aged 26 years, occMedical Student,
Resident of Flat No. 307, Srinidhi Residency, Tirumala Bypass Road
Siva Jyothi Nagar. Tirupati, Chittoor District, Andhra Pradesh.
2. Garikapati Sai Ram, Son of Rama Krishna
Aged 26 years, Occ.
Medical Student, Resident of Door No. 14/196-44-1, Temple Colony
Machilipatnam,Krishna District, Andhra Pradesh.
3. Talla Kodanda Rami Reddy, Son of Rama Chandra Reddy , aged 25
years. Medical Student, Resident of Door No. 8/136/8A, 8th ward.
Kothapeta, Kanigih town, Prakasam District, Andhra Pradesh
...PETITIONERS
14
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Medical
Health and Family Welfare Dept,
2. The Andhra Pradesh Medical Council, Rep. by its Registrar, Gunadala,
Vijayawad
3. The Director Medical Education, State of Andhra Pradesh, Vijayawada
4. The National Medical Council of India,
rep by its Chairman,
Pocket.No. 14,Sector-3, Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith,. the High Court may be
pleased to issue
an appropriate Writ, Order or direction more particularly one
in the nature of Writ of Mandamus declaring the action of the respondents in
rejecting to issue permanent registration certificates and further instructed to
undergo two years internship course in violation to the allotment order and
the public notice dated 19.06.2024 of National Medical commission which is in
contravention to the orders in Writ appeal vide WA. No. 603 of 2025 dated
09.07.2025 which is highly illegal and arbitrary and violation of principals of
natural justice and
consequently direct the 2nd respondent to follow the
procedure prescribed by the Hon'ble Division bench in Writ Appeal No. 603 of
2025 dated 09.07.2025.
lA NO: 1 OF 207.*^
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i
in support of the petition, the High Court may be pleased to
direct the 2'^''
respondent to issue permenent registration certificates to the
petitioners in pursuance to the orders passed by this Hon'ble Court in Writ
Appeal No. 603 of 2025 dated
09.07.2025 pending disposal of the main Writ
petition.
15
Counsel for the Petitioners: SRI PATHI SIVA PRASAD
Counsel for the Respondent Nos. 1 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.2:SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent No.4:
SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
APHC010389832025
WRIT PETITION NQ: 1998fi QF 2Q2fi
Between:
1. Tannieru Pavan Kumar S/o. Hari Narayana
Aged 27 years, Occ
Medical Student, Resident of Mallampeta Village, Donakonda Mandal
Prakasam District. Andhra Pradesh.
2. Yaparla Vannurappa, S/o.
Student,
Lali Reddy, Aged 27 years, Occ. Medical
Resident of Ramarajupalli village, Pamidi Mandal
Ananthapuram District, Andhra Pradesh.
3. Penumala Raj Wilson,
s/o. Srikanth, Aged 26 years, Occ. Medical
Student, Resident of Door No. 13-11-11, Solaman Street, Bethany
Peta, Bhimavaram, West Godavari District.
4. Avisana Rahul Reddy, S/o
Aged 27 years. Occ. Medical
student. Resident of Vallapalli Villlage, Ballikuruva Mandal Prakasam
District, Andhra Pradesh
5. Pasigoddu Sandhya Rani, D/o. Kasaiah, Aged 27 years, Occ. Medical
udent. Resident Of Near Ramalayam, Pamulapalli Village, Giddalur
Mandal, Prakasam District, Andhra Pradesh.
...PETITIONERS
AND
16
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Medical
and Health and Family Welfare Dept, Secretariat, Velagapudi, Guntur
District.
2. The Andhra Pradesh Medical Council, Rep. by its Registrar, Gunadala,
Vijayawada.
3. The Director Medical Education, State of Andhra Pradesh, Vijayawada.
4. The National Medical Council of India, rep by its Chairman,
Pocket.No. 14, Sector-3, Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ, Order or direction more particularly one
in the nature of Writ of Mandamus declaring the action of the respondents in
rejecting to issue permanent registration certificates and further instructed to
undergo two years internship course in violation to the allotment order and
the public notice dated 19.06.2024 of National Medical commission which is in
contravention to the orders in-Writ appeal vide WA. No. 603 of 2025 dated
09.07.2025 which is highly illegal and arbitrary and violation of principals of
natural justice and consequently direct the 2nd respondent to follow the
procedure prescribed by the Hon'ble Division bench in Writ Appeal No. 603 of
2025 dated 09.07.2025.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
nd
direct the 2 respondent to issue permenent registration certificates to the
petitioners in persuance to the orders passed by this Hon'ble Court in Writ
Appeal No. 603 of 2025 dated 09.07.2025 pending disposal of the main Writ
petition.
17
Counsel for the Petitioners: SRI PATHI SIVA PRASAD
Counsel for the Respondent Nos.1 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.2:SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
APHC010388652025
HP
WRIT PETITION NO: 20032 OF 2025
Between:
Sanchana Pradeep Kumar, S/o Damodara Rao Sanchana, Aged about 26
years, Occ; R/o D.No. 5-4899, Maruthi Nagar-1, Dola Peta, Rajam town
Vizianagaram
...PETITIONER
AND
1. The Andhra Pradesh Medical Council, Rep by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep by its Principal Secretary, Health
Medical and Family Welfare Dept., Secretariat, Velagapudi, Guntur
District.
3. The Director Medical Education, The State of Andhra Pradesh,
Vijayawada.
4. The National Medical Council of India, Rep by its Chairman, Pocket No.
14, Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
18
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ or order or direction, more particularly
one in the nature of a Writ of Mandamus declaring inaction of Respondent
Authorities more particularly Respondent No. 1 in issuing the Permanent
Registration certificates(PR) / Final Registration Certificates to the Petitioner
herein as per circular dated 19/06/2024 issued by National Medical
Commission as being illegal, unjust, unconstitutional and consequently direct
the Respondent No. 1 herein to issue the Permanent Registration
certificates(PR) / Final Registration Certificates to the Petitioners herein by
making it clear that the respondent no. 01 have no authority to withhold the
issuance of permanent registration number to the petitioners and force them
to undergo one more year of internship in contrary to the circular issued by
the NMC.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No. 1 to process the application to issue the Permanent
Registration certificates(PR) / Final Registration Certificatesof the petitioners
herein pending disposal of the Writ Petition.
Counsel for the Petitioner: SRI AMIRISETTY SAI RAGHAVA
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
19
APHC010411202025
WRIT PETITION NO: 21119 OF 2025
Between:
Gandikota Kesava Kumar, S/o.Krishna, Age 30 years, Occupation Student,
R/o. H-No. 2-1B, Kalidindi Mandal, Amaravathi, Krishna District - 521344.
...PETITIONER
AND
1. The Andhra Pradesh Medical Council, rep. by its Registrar, Gunadala,
Vijayawada.
2. The State of Andhra Pradesh, Rep. by its- Principal Secretary, Health
Medical and Family Welfare Dept secretariat, velagapudi, Guntur
District.
3. The Director Medical Education, State of A.P., Vijayawada.
4. National Medical Council of India, rep by its Chairman Pocket.No.14,
Sector-3 Dwaraka, New Delhi.
...RESPONDENTS
Petition under Article 226 of the Constitution of India 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 Mandamus, by declaring the action of the respondents herein, more
particularly to let 1®* respondent in not issuing the Permanent Registration
Certificates /Final Registration Certificate to the Petitioner herein, even after
successful completion of Internship by the Petitioner as per allotment order
St
issued by the 1 respondent by following the National Medical Commission
(Undergraduate Medical Education Board) circular No.UI 5024/01/2022-
UGMEB, dated 9-5- 2023, as highly illegally, arbitrary and discrimination and
20
consequentially the Hon'ble Court may please to declare that the petitioner
herein is entitle for permanent Registration Certificates/Final Registration
Certificates as Per the Circular No.U15024/01/2022-UGMEB, dated 09-05-
2023 and consequentially direct the 1®' respondent to issue the Permanent
Registration to the Petitioner herein.
lA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondent to consider and issue the Permanent Registration
Certificates/Final Registration Certificates to the petitioner herein on
completion of 1 year Internship course as Per the allotment letters followed by
the circular No. U.15024/01/2022-UGMEB, dated 9-5-2023, pending disposal
of the writ petition.
Counsel for the Petitioner: SRI JOSEPH PREM KUMAR KUMMARIKUNTA
Counsel for the Respondent No.1 :SRI V. V. ANIL KUMAR, SC for APMC
Counsel for the Respondent Nos.2 & 3:GP FOR MEDICAL, HEALTH AND
FAMILY WELFARE
Counsel for the Respondent No.4:SRI VIVEK CHANDRA SEKHAR S, SC
FOR NMC
The Court made the following: COMMON ORDER
APHC010367422025
!N THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3458]
(Special Original Jurisdiction)
THURSDAY, THE TWENTY NINETH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION Nos.18620. 18917, 18949, 19060, 19311, 19330.
19983, 19986, 20032 and 21119 of 2025
WRIT PETITION NO: 18620 OF 2025
Between:
1.GANDURY KRISHNA VAMSI, S/0 GANDURY SRINIVASULU, OCC -
UNEMPLOYEE, R/0. D.NO. 3-137/2 PARVATIPURAM. AREA,
RAMANNAPETA, VETAPALEM, PRAKASAM DISTRICT ANDHRA
PRADESH.
2.MAKKE KAVYA SRI D/O RAMA KRISHNA
MAKKE, OCC-
UNEMPLOYEE R/O. D.NO. H.NO. 11-189,
SRIRAMANAGAR,
YERRABALEM, MANGALAGIRI MANDAL, ANDHRA PRADESH.
3.SYED GUL MOHAMMED, S/O SYED IRSHAD, OCC- UNEMPLOYEE,
R/O. D.NO. 6/1400-C. BHAGYA NAGAR GUNTAKAL
ANANTHAPURAMU, ANDHRA PRADESH.
...PETITIONER(S)
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
2
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioners:
1.AMIRISETTY SAI RAGHAVA
Counsel for the Respondents:
1.VVANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 18917 OF 2025
Between:
1.GODAVARTHI SRI VIDYA SAI CHARAN, S./O. GOD.AVA.RTHl VEERA
VENKATA SATYANARAYANA, OCC UNEMPLOYEE, AGED ABOUT
25 YEARS, R/0. D.NO. 10-13/1, VENKATARAMANA NAGAR,
KAKINADA RURAL, INDRAPALEM VILLAGE, EAST GODAVARI
DISTRICT, ANDHRA PRADESH.
2. KONA NAVYASREE, D/0. KONA MADHAVARAJU, OCC
UNEMPLOYEE. AGED ABOUT 25, YEARS, R/0. D.NO. 44-19-13/3
RAILWAY NEW COLONY, SIVALAYAM BACKSIDE,
VISAKHAPATNAM (URBAN), VISAKHAPATNAM DISTRICT, ANDHRA
PRADESH
3. OGURUBHARATH CHANDRA, S/0. OGURUJAYARAMULU OCC
UNEMPLOYEE, AGED ABOUT 26, YEARS, R/0. D. NO. 25/1/1000,
NETHAJINAGAR, CROSS ROAD PODALAKURU ROAD, OPP ESI
HOSPITAL, NELLORE, NELLORE DISTRICT, ANDHRA PRADESH
4. AMBATIJAHNAVI REDDY, D/O.AMBATIPOLIREDDY, OCC
UNEMPLOYEE. AGED ABOUT 24 YEARS, R/0. D. NO. 7-1-126,
TEACHERS COLONY, ALLAGADDA ALLAGADDA, KURNOOL
DISTRICT, ANDHRA PRADESH
...PETITIONER{S)
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
3
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S);
Counsel for the Petitioner(S):
1.GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
1.VV ANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 18949 OF 2025
Between:
1. ILLURI SAI RANGA NIKHIL, S/0. ILLURI RAMESH, OCC
UNEMPLOYEE, AGED ABOUT 26, YEARS, R/0. D.NO. 4-8-69,
VEERANNA BAVI STREET, GIDDALURU VILLAGE, GIDDALURU
MANUAL, PRAKASAM DISTRICT, ANDHRA PRADESH.
2. S.S. SAI HEMANTH, , S/0. KS. SANKAR GANESH, OCC
UNEMPLOYEE. AGED ABOUT 24, YEARS, R/0. D.NO. 8-3-337,
NEW STREET, TIRUPATI (URBAN), CHITTOOR DISTRICT,
ANDHRA PRADESH - 517501
3. PALIKA GAYATHRI D/0. PALIKA DURGA MALLESWARA RAO
OCC UNEMPLOYEE. AGED ABOUT 24, YEARS, R/0. FLAT NO.
504, ARUNASADAN APARTMENTS, OPP. POLICE STATION,
IBRAHIMPATNAM, KRISHNA DISTRICT, ANDHRA PRADESH
4. KONDA KARTHIK KUMAR REDDY,, S/0. KONDA MADANAMOHAN
REDDY, OCC UNEMPLOYEE. AGED ABOUT 26 YEARS, R/0. D.
NO. 25/136-H, BETHAL COLONY, RAYACHOTI, RAYACHOTI
MANUAL, KADAPA DISTRICT,
5. ILLURI PARTHEEP GOUD, , S/0. MANOHAR, OCC UNEMPLOYEE.
AGED ABOUT 26, YEARS R/O. D.NO. 6-13/133, STATION ROAD,
GIDDALURU VILLAGE, GIDDALURU MANUAL,
PRAKASAMDISTRICT, ANDHRA PRADESH.
4
6. AKKIREDDY GNANA PRAGATHI,, D/0. A.NAGA SATYANARAYANA,
AGED ABOUT 24 YEARS. OCC UNEMPLOYEE. R/0. D. NO. 58-1-
186/1. KARASA MAIN ROAD BESIDE BALAJI FUNCTION HALL
KARASA VISAKHAPATNAM. AP.
7. PENDEM YASWANTH SAI SIDDARDHA.. S/0. MRUTYUM JAYA
RAO. OCC UNEMPLOYEE. AGED ABOUT 25 YEARS. R/O. 2-343.
RAMPA ROAD RAMPACHODAVARAM. NEAR KRISHNA TEMPLe'
RAMPACHODAVARAM. EAST GODAVARI DISTRICT.
8. RAMIREDDY GARI RANADHEER SENA REDDY.. S/0 R
RAMABHUPAL REDDY. OCC UNEMPLOYEE AGEd'aBOUT 24
YEARS. R/O. 1-94. PERAYAPALLI. G.JAMBULADINNE, KURNOOL
ANDHRA PRADESH.
9. DASARI SUJATHA.. D/0. DASARI UMA MAHESWARA RAO. AGED
ABOUT 26 YEARS, OCC UNEMPLOYEE R/O. D. NO. 1-30.
JAYAPRAKASH NAGAR, BAVISETTI VARI PETA. ELURU. WEST
GODAVARI DISTRICT.
10.BOTCHA JHANSI SRI LAKSHMI,, D/0. BOTCHA TIRUPATHI RAO
AGED ABOUT 26 YEARS, OCC UNEMPLOYEE, R/O. D. NO. 65-1-
45/16, KODIPANDALA DIBBA SRIHARI PURAM, VISAKHAPATNAM,
AP.
...PETITIONER(S)
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, HEALTH
MEDICAL AND FAMILY WELFARE DEPT, SECRETARIAT.
VELAGAPUDI, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION. THE STATE OF ANDHRA
PRADESH. VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner{S):
1.GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
5
1.VV ANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MED HEALTH AND FAMILY WELFARE
WRIT PETITION NO: 19060 OF 2025
Between:
1.BELLAM RAMA KRISHNA REDDY, S/0 RAMACHANDRA REDDY,
AGED ABOUT 25 YEARS, OCC UNEMPLOYEE, R/0. D.NO. 4-76A,
G. KOTTAPALLI, RACHARLA, GUDIMETTA POST, PRAKASAM
DISTRICT, ANDHRA PRADESH.
2.BOPPANA VIMALA DEVI, D/0 BOPPANA KUMARA SWAMY, AGED
ABOUT 27 YEARS, OCC UNEMPLOYEE, R/0. D.NO. 2-120, NEAR
ADITYA PUBLIC SCHOOL, ANKAMPALEM, ATREYAPURAM, EAST
GODAVARI DISTRICT,ANDHRA PRADESH.
3.MARUMULLA AZHAR VALI, S/0 KASIM VALI MAURUMULLA, AGED
ABOUT 26 YEARS, OCC UNEMPLOYEE, R/O. D.NO. 18/784, NEAR
SHARADA COMITY SCHOOL, YEMIGANUR, KURNOOL, ANDHRA
PRADESH.
4.NIMMANAGARI SRILATHA, D/0 MALLAREDDY NIMMANAGARI,
AGED ABOUT 26 YEARS, OCC UNEMPLOYEE, R/O. D.NO. 4-114,
G. KOTTAPALLI, KOLUKULA ROAD, YERRAGONDAPALEM,
PRAKASAM DISTRICT, ANDHRA PRADESH.
...PETITIONER(S)
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT
3.THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner(S):
6
1.AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1.V VANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3,GP FOR MED HEALTH AND FAMILY WELFARE
WRIT PETITION NO: 19311 OF 2025
Between:
1.POTTURI MOHAN SAI, S/O.P.V.RAMANA KUMAR, AGE 27 YEARS
OCCUPATION STUDENT, R/0." ^ H-NO. 4-241, MARUTHI NAGAR,
NEAR VETERNARY HOSPITAL, NAVALURU MANGALAGIRI,
GUNTUR DISTRICT - 522503
...PETITIONER
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITS- PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION, STATE OF AP
VIJAYAWADA.
4. NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS CHAIRMAN
POCKET.NO.14, SECTOR-3, DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. JOSEPH PREM KUMAR KUMMARIKUNTA
Counsel for the Respondent{S):
1,V VANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
7
WRIT PETITION NO: 19330 OF 2025
Between:
1. CHIDEPUDI RAMAKRISHNA REDDY. CHIDEPUDI RAMAKRISHNA
REDDY S/O CH.VENKATA SIVA REDDY. AGE. 25YRS,OCC UN-
EMPLOYEE H.NO, 3-1 36/2.KANTHERU,TADIKONDA
MANDAL,GUNTUR DISTRICT.
2. SWATHY BOMMINENI SEKAR., D/0 BOMMINENI SEKHAR
AGED,25 YRS.OCC UN-EMPLOYEE H.NO -170/2B,2C , OYNELAV
.B.N.KANDRIGA MANDAL. TIRUPATHI-517541.,
3. . ADAPA KIRAN, .S/O ADAPA RAGHAVULU , AGED 26 YRS , OCC
UN-EMPLOYEE R/O H.NO.1-24. KAPAVARAM , PERAVALI
MANDALAM , WEST GODAVARI DISTRICT
4. PITTAM SAI SUCHARITHA. D/0 PITTAM RAJA SEKHAR REDDY
AGED 26 OCC UN-EMPLOYEE R/0.H.N0.21/125/15A, FAROOK
NAGAR .NANDYAL. 518501
5. THOTI PRANAVI,. D/OT.NARAYANA SWAMY. AGED 27 YEARS,
OCC UN-EMPLOYEE ,R/0. H.NO.2-185/1, TTD PLOTS, M.R.PALLI,
TIRUPATI, CHITTOOR DISTRICT,517502.
6. GRANDHI MOUNISHA, ,D/0 RAMPRAKASH, AGED 24 YEARS,
OCC UN-EMPLOYEE, R/O.H.N0.31-2-26,MANDAPETA,
DR.B.R.AMBEDKAR.KONASEEMA DISTRICT.PIN.533308
7. EAPURI MEGHANA,, D/O E.CHANDRAN, AGED 25 YEARS, OCC
UN-EMPLOYEE, R/O. H.NO. 1-194, E B C COLONY, BUCHINAIDU
KANDRIGA, CHITTOOR DISTRICT,
8. BODDU REVANTHI VASAVI MALLIKA, D/O BODDU
SESHAGIRIRAO AGE 25 ,OCC UN-EMPLOYEE R/O H.NO 10-413 ,
NARAYANAPURAM, DACHEPALLI, GUNTUR DISTRICT,
9. PERURI SAI VINEELA, ,D/0 PERURI SATISH KUMAR, AGE 25
YEARS ,OCC UN-EMPLOYEE R/O H.NO. 31-60-10/13 , VUDA
PHASE 6 , KURMANNAPALEM , VISAKHAPATNAM.
10.YEKABOTE HARSHITHA,, D/O Y.KRISHNA RAO, AGED 25 YEARS,
OCC UN-EMPLOYEE,R/O H. NO-20/378- 3,
VENKANNAPETA,ADONI(PIN-518301), KURNOOL DISTRICT,
11.ASANAPURAM SAI GOWTHAM, ,S/OASANAPURAM RAMA
MOHAN.AGE 25 YRS OCC- UN-EMPLOYEE R/O H.NO.8/75
MANGIVANDLAPALLI VILLAGE.TALUPULA MANDAL, KADIRI
8
TALUKA, SRI SATYASAI DISTRICT
12.SEERA CHANDAN,, S/O S.RAMARAO.AGED - 26 YRS . OCC- UN
EMPLOYEE,H.N0.27-17-36,PEDDHI BHOTIA VARI STREET,
BESANT ROAD, GOVERNORPET, VIJAYAWADA KRISHNA
DISTRICT,
13.TUMPERA SAIKUMAR,, S/O TUMPERA RAMANJINEYULU, AGED
26 YEARS, OCC- UN-EMPLOYEE, R/0 H.NO 6-775B SHAKTHI
NAGAR, NARPALA,ANANTAPUR
14.KAMANUR SHAIKH SUHAII AHAMED., S/O K ABDUL SUBHAN
BASHA. AGED - 27 YEARS OCC- UN-EMPLOYEE.H.NO 10/516-4
DCSR COLONY, PRODDATUR, KADAPA DISTRICT
15.CHEEGATI CHANDRASEKHAR, S/O CHEEGATI TIRUPATHI RAO
AGE -26 YEARS OCC- UN-EMPLOYEE D -NO 4-87,FRIENDS
COLONY,JR PURAM,RANASTHALAM MANDAL ,SRIKAKULAM
DISTRICT.
16.YEDDULA HIMAANI, D/0 Y JOGENDRA, AGE 24 YEARS, OCC UN
EMPLOYEE, R/O.H.NO.1-70,GOOTIBYLU, N. P. KUNTA MANDAL,
SRI SATYA SAI DISTRICT.
17.KOSANAIPAHI GANESH, S/O DURGA MAHESHWARA, AGED 24
YEARS, OCC UN-EMPLOYEE, R/0 H. NO 2-151/1 TIRUPATHI
ROAD, PILERU, CHITTOOR DISTRICT.
18.BUSHA UREKHA, D/0 B.NARASIMHULU,AGED 24YEARS, OCC
UN-EMPLOYEE,RO.H.NO.1-7/4,NALLISETTIPALLI VILLAGE
CHERLOPALLI(P), THAVANAMPALLE(M),CHITTOOR DISTRICT.
19.PASUMARTHI PRUDHVI, S/O SATISH BABU, AGED 25 YEARS,
OCC UN-EMPLOYEE, R/0. H.NO. 15-1-14, MANDAPETA,
DR.B.R.AMBEDKAR KONASEEMA DISTRICT.
20.SUSANTH NAIDU DAGGUPATI,, S/O D. VENKATA NAGA SAI
BABU, AGE 25, OCC UN-EMPLOYEE,27-9-8/A-1 2ND LANE
KANNAVARITOTHA GUNTUR,GUNTUR DISTRICT..
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, REP. BY ITS CHIEF
SECRETARY A.P.SECRETARIAT, VELAGAPUDI GUNTUR
DISTRICT.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, MINISTRY OF HEALTH, FAMILY WELFARE AND
9
MEDICAL EDUCATION A.P.SECRETARIAT, VELAGAPUDI, GUNTUR
DISTRICT
3.THE ANDHRA PRADESH MEDICAL COUNCIL, REP. BY ITS
REGISTRAR, 2ND FLOOR, DR.NTR UNIVERSITY OF HEALTH
SCIENCES VIJAYAWADA- 520 008, A.P
4.THE DIRECTOR MEDICAL EDUCATION, STATE OF A.P.,
VIJAYAWADA.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1.PRAKASH BUDDARAPU
Counsel for the Respondent(S):
1.V VANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
4.GP FOR GENERAL ADMINISTRATION
WRIT PETITION NO: 19983 OF 2025
Between:
1.JADA RAJEEV, SON OF RAGHU, AGED 26 YEARS, OCCMEDICAL
STUDENT, RESIDENT OF FLAT NO. 307, SRINIDHI RESIDENCY,
TIRUMALA BYPASS ROAD, SIVA JYOTHI NAGAR, TIRUPATI,
CHITTOOR DISTRICT, ANDHRA PRADESH.
2.GARIKAPATI SAI RAM, SON OF RAMA KRISHNA, AGED 26 YEARS,
OCC. MEDICAL STUDENT, RESIDENT OF DOOR NO. 14/196-44-1,
TEMPLE COLONY, MACHILIPATNAM, KRISHNA DISTRICT, ANDHRA
PRADESH.
3.TALLA KODANDA RAMI REDDY, SON OF RAMA CHANDRA REDDY,
AGED 25 YEARS. MEDICAL STUDENT, RESIDENT OF DOOR NO.
8/136/8A, 8TH WARD, KOTHAPETA, KANIGIRI TOWN, PRAKASAM
DISTRICT, ANDHRA PRADESH
...PETITIONER(S)
AND
1.THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY
MEDICAL HEALTH AND FAMILY WELFARE DEPT,
10
2.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
FREGISTRAR, GUNADALA, VIJAYAWAD
3.THE DIRECTOR MEDICAL EDUCATION, STATE OF ANDHRA
PRADESH, VIJAYAWADA
4.THE NATIONAL MEDICAL COUNCIL OF INDIA. REP BY ITS
CHAIRMAN, POCKET.no.14, SECTOR-3, DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. PATH I SIVA PRASAD
Counsel for the Respondent(S):
1.VV ANIL KUMAR
2. VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 19986 OF 2025
Between:
1.TANNIERU PAVAN KUMAR, SON OF HARI NARAYANA, AGED 27
YEARS, OCC. MEDICAL STUDENT, RESIDENT OF MALLAMPETA
VILLAGE, DONAKONDA MANDAL, PRAKASAM DISTRICT, ANDHRA
PRADESH.
2.YAPARLA VANNURAPPA, SON OF LALI REDDY, AGED 27 YEARS,
OCC. MEDICAL STUDENT, RESIDENT OF RAMARAJUPALU
VILLAGE, PAMIDI MANDAL, ANANTHAPURAM DISTRICT, ANDHRA
PRADESH.
3.PENUMALA RAJ WILSON, SON OF SRIKANTH, AGED 26 YEARS,
OCC. MEDICAL STUDENT, RESIDENT OF DOOR NO. 13-11-1l|
SOLAMAN STREET, BETHANY PETA, BHIMAVARAM, WEST
GODAVARI DISTRICT.
4.AVISANA RAHUL REDDY, SON OF KOTI REDDY, AGED 27 YEARS,
OCC. MEDICAL STUDENT, RESIDENT OF VALLAPALLI VILLLAGe!
BALLIKURUVA MANDAL PRAKASAM DISTRICT, ANDHRA
PRADESH
5.PASIGODDU SANDHYA RANI, D/0. KASAIAH AGED 27 YEARS,
OCC. MEDICAL STUDENT RESIDENT OF NEAR RAMALAYAM,
11
PAMULAPALLI VILLAGE, GIDDALUR MANDAL, PRAKASAM
DISTRICT, ANDHRA PRADESH.
...PETITIONER(S)
AND
1.THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, MEDICAL AND HEALTH AND FAMILY WELFARE
DEPT, SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2.THE ANDHRA PRADESH MEDICAL COUNCIL, REP. BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3.THE DIRECTOR MEDICAL EDUCATION STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, P0CKET.N0.14, SECTOR-3, DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1.PATH! SIVA PRASAD
Counsel for the Respondent(S):
1.V VANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 20032 OF 2025
Between;
1.SANCHANA PRADEEP KUMAR,, S/0 DAMODARA RAO SANCHANA,
AGED ABOUT 26 YEARS, OCC R/0 D.NO. 5-4899, MARUTHI
NAGAR-1, DOLA PETA, RAJAM TOWN, VIZIANAGARAM
...PETITIONER
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
12
SECRETARIAT, VELAGAPUDl, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4.THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1.AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1.VVANIL KUMAR
t-Mz-'AI III-- AI-T-II I-IA/
or rwfA IVIEZUIIWML ncML I n rw
WRIT PETITION NO: 21119 OF 2025
Between:
1.GANDIKOTA KESAVA KUMAR,, S/O.KRISHNA, AGE 30 YEARS.
OCCUPATION STUDENT, R/0. H-NO. 2-1B, KALIDINDI MANDAL,
AMARAVATHI, KRISHNA DISTRICT - 521344.
...PETITIONER
AND
1.THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2.THE STATE OF ANDHRA PRADESH, REP. BY ITS- PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDl, GUNTUR DISTRICT.
3.THE DIRECTOR MEDICAL EDUCATION, STATE OF AP
VIJAYAWADA.
4.NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS CHAIRMAN
P0CKET.N0.14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. JOSEPH PREM KUMAR KUMMARIKUNTA
i 13
Counsel for the Respondent(S):
1.VVANIL KUMAR
2.VIVEK CHANDRA SEKHAR S
3.GP FOR MEDICAL HEALTH FW
4. Y V ANIL KUMAR (Central Government Counsel)
The Court made the following
COMMON ORDER:
Heard learned Senior Counsel Sri Satya Prasad and the learned counsels Sri Nagireddy appearing for Sri Gajjala Mallikarjuna Reddy & Sri Amirisetty Sai Raghava, for the petitioners and Sri V.V.Anil Kumar, learned counsel for the 1®' respondent, S.Vivek Chandra Sekhar for the 4'^ respondent (National Medical Commission) and learned Government Pleader for Medical Health and Family Welfare, appearing for the 2"^ & 3 rd respondents.
2. The issues raised in all the Writ Petitio ns are common.
Therefore, all the Writ Petitions are heard together and disposed of together.
3. All the petitioners have pursued their medical education in foreign universities. As the whole world suffered, the petitioners also had to return to their homeland due to the COVID-19 pandemic during their academic year. They attended online classes while in India. After that, they returned to the University in a foreign country and completed their remaining curriculum, attending classes physically. After resuming their classes after the break the practical sessions were conducted in a physical mode during the 14 remaining academic years, and they have accordingly completed the practical classes that they could not attend while in India.
4. The particulars of the courses successfully undertaken by the petitioners along with their duration of the course(s) are as under:-
WP No. 18620 of 2025Petitioners pursued 5-year MBBS course (2018-2023) from OSH State University, Kyrgyzstan. The third academic year was completed through virtual mode; the remaining years were attended physically.WP No. 19986 of 2025
Petitioners 1 to 4 were enrolled at V.l. Vernadsky Crimean Federal University Russia (2017-2023), while Petitioner 5 was enrolled from 2016-2022. All petitioners completed approximately 12 months of their course online during the pandemic and completed the remainder through physical mode.WP No. 19983 of 2025
Petitioners attended Columbus Central University School of Medicine at Belize (2018-2022) for 4.5 years. Six months in the third year were completed online, and the rest through physical mode.WP No. 18949 of 2025
Petitioners 1 to 6 studied at I.K. Akhunbaev Kyrgyz State Medical Academy and Petitioners 7 to 10 at S. Tentishev Asian Medical Institute, both in Kyrgyzstan (2018-2023). The third year was conducted online due to the pandemic, with the remaining academic years attended physically.WP No. 19311 of 2025
Petitioner pursued medical education from Zaporozhye Medical University Ukraine (2016-2022). Due to the COVID-19 pandemic and subsequent war in / 15 Ukraine, a portion of the course was attended online, which was later compensated physically.
WP Nos. 19060 & 20032 of 2025 Petitioners completed a 6-year course (2016-2022) from I.K. Akhunbaev Kyrgyz State Medical Academy and Kyrgy-Russian Slavic University, respectively. The 5'^ academic year (2020-2021) was undertaken virtually and compensated in the 6^^ year through physical classes.WP No. 21119 of 2025
Petitioner initially joined Spartan Health Science University and subsequently migrated to Mkhitar Gosh, Russian International University, Armenia.
The academic session spanned 2016-2021.WP No. 18917 of 2025
Petitioners pursued medical from I.K. Akhunbaev Kyrgyz State Medical Academy (2018-2023). Virtual classes were attended in the third academic year (2020-2021) due to the pandemic, followed by physical attendance in subsequent years.WP No.19330 of 2025
Petitioners 1 to 19, 27 and 28 have studied in International Higher School of Medicine. Petitioner 20 and 21 has studied in Osh State University. Petitioner 22 studied in Asian Medical Institute, Bishkek City. Petitioner 23 studied in Jalalabad State University, Jalalabad City. Petitioners 24 and 26 have studied studied in in S. Tentishev Asian Medical Institute, Bishkek City. Petitioner 25 I.K. Akhunbaev Kyrgyz State Medical University, Bishkek City 16 \
5. A consolidated statement of the course and the duration is as follows:
Course Online Study
W.P. Nos. Petitioner(s) University(s) Name Physical Attendance
Duration Period
Republic International Medical
Petitioners 2018-2023 Third academic Remaining years attended
18620 of 2025 Faculty of Osh State University,
1 to 3 (5 years) year (2020-2021) physically
Kyrgyzstan
Petitioners
1 to 4
V.l. Vernadsky Crimean Federal Fourth academic Remaining duration
2017-2023
University, Russia year (2020-2021) attended
19986 of 2025
Petitioner 5
V.l. Vernadsky Crimean Federal 2016-2022
Fifth academic Remaining duration
University, Russia year (2020-2021) attended physically
Petitioners Columbus Central University Third academic Remaining duration
19983 of 2025 2018-2022
1 to 3 School of Medicine, Belize year (2020-2021) attended physically
Petitioners I.K. Akhunbaev Kyrgyz State Third year (2020- Remaining years attended
2018-2023
1 to 6 Medical Academy, Kyrgyzstan 2021) online physically
18949 of 2025
Petitioners S. Tentishev Asian Medical Third year (2020- Remaining years attended
2018-2023
7 to 10 Institute, Kyrgyzstan 2021) online physically
Petitioner 1 Due to COVID
19311 of 2025
Zaporizhzhia Medical State 2016-2022 and Ukraine war
Compensated physically
University, Ukraine later
(partially online)
Petitioner
19060 of 2025
I.K. Akhunbaev Kyrgyz State 2016-2022
5th year (2020- 6th year compensated
1 to 4 Medical Academy 2021) virtual physically
Petitioner 1
20032 of 2025
Kyrgy- Russian Slavic 2016-2022
5th year (2020- 6th year compensated
University 2021) virtual physically
Petitioner 1 Spartan Flealth Science
5th year
University; later Mkhitar Gosh, 6th year compensated
21119 of 2025 2017-2023 (2020-2021)
Armenia Russian International physically
virtual
University,
Petitioner Third academic
I.K. Akhunbaev Kyrgyz State Subsequent years attended
18917 of 2025 2018-2023 year (2020-2021)
1 to 4 Medical Academy physically
virtual
Third academic Subsequent years attended Petitioners 1 to International Fligher School of 2018-2023 year (2020-2021) physically 19, 27, 28 Medicine virtual Third academic Subsequent years attended 2018-2023 year (2020-2021) physically 19330 of 2025 Petitioners 20 Osh State University virtual Fourth Year Subsequent years attended Petitioners 21 Osh State University 2017-2023 (2020-2021) physically virtual Petitioner 22 Asian Medical Institute, Bishkek Third academic Subsequent years attended 2018-2023 City year (2020-2021) L 17 r Online Study Course Physical Attendance W.P. Nos. Petitioner(s)! University(s) Name Duration Period virtual physically Third academic Subsequent years attended Jalalabad State University, 2018-2023 year (2020-2021) physically Petitioner 23 virtual Jalalabad City Fourth Year Subsequent years attended (2020-2021) [physically Petitioners 24 S. Tentishev Asian Medical 2017-2023 virtual and 26 Institute, Bishkek City Fourth Year [Subsequent years attended (2020-2021) physically l.K. Akhunbaev Kyrgyz State 2017-2023 Petitioner 25 virtual Medical University, Bishkek City
6. After completing the course, the petitioners returned to India. The National petitioners have to undergo the examinations prescribed by the Board of Examinations in Medical Sciences, va.. a mandatory screening test Medical Internship (CRMI) m and 12-month Compulsory Rotating accordance with the compulsory Rotating Medical internship Regulations, 2021 and the National Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021.
wz.. Foreign It is contended that after passing the screening test, 7. Medical Graduate Examination (FMGE), the petitioners approached the for undergoing the 1®^ respondent seeking the allotment of institutions St , the 1 Compulsory Rotating Medical Internship (CRMI). In the said process respondentissued allotment orders, allotting to them the institutions in which they are required to undergo internship. After completion of the one year the 1" respondent for prescribed internship, the petitioners have approached I 18 '.a ! issuance of Permanent Registration Numbers. However the 1 St respondent did not issue the Permanent Registration Number, the petitioners have made several representations. However, the 1 respondent has been insisting upon St completing two years internship.
8. It is contended that the National Medical Commission (hereinafter referred to as 'NMC') vide Public Notice dated 07-06-2024 has specified that the FMGs who have attended their classes online for any duration during their course completion are required to qualify the FMG Examination and subsequently undergo a Compulsory Rotating Medical Internship (CRMI) for a period of two/three years (a schedule of 12 months to be repeated) as mentioned in the Circular dated 09.05.2023 and as per the public notice uploaded on 7'^ December 2023.
9. Thereafter, the NMC vide Notice dated 19-06-2024 has clarified that all students who have sufficiently compensated classes in physical mode in lieu of the online classes and subsequently passed examination equivalent to MBBS in India, shall be eligible for one year mandatory internship as specified in the CRMI Regulations 2021. All other conditions will remain the same as mentioned in the public notice dated 07.12.2023. It is contended by the petitioners that during the subject academic curriculum, the petitioners have not missed any practical classes, those practical sessions which they could not attend during pandemic were duly compensated and the University has also certified the same.
1910. It has been argued by the learned Senior Counsel Sri Satya f Prasad and the learned counsels Sri Nagireddy appearing for Sri Gajjala Mallikarjuna Reddy and Sri Amirisetty Sai Raghava, referring to the public notice(s) of the NMC dated 09-05-2023, particularly clause (ix) of the circular, argues that the 1 respondent should not insist upon the petitioners to undergo 2'"'^ year internship. In most of the cases, it is in the 3"'^ year that the petitioners had to leave their Universities, on account of the pandemic, unlike the other cases. Therefore, after going back to the University, the petitioners had sufficient time to complete the course by attending physically to all the practical sessions, and the petitioners have not missed out any practical sessions. In the remaining cases also, the petitioners have compensatedthe classes that they have missed out. Sri Satya Prasad learned Senior Counsel further argues, placing reliance on the circular of the National Medical Council dated 04-03-2022 that the candidates who have joined their under graduate medical education in foreign institutions prior to 18th November, 2021, the Foreign Medical Graduate Regulations, 2021 would not apply. Therefore in the facts of the present cases in respect of those petitioners who have joined the Foreign Universities before 2021 FMG Regulations of 2021 would not apply.
11. The learned counsel for the 1®* respondent, Sri V.V. Anil Kumar argues that in the light of the circulars issued by the NMC, the petitioners will necessarily have to undergo two years of internship, placing reliance on the 20 decisions of the Division Bench of this Court in W.A.Nos.603 of 2025 and 842 of 2025 and prays that the same order be passed.
12. The learned counsels appearing for the petitioners would submit that the facts in the said case are different having regard to the fact that the petitioners in the said case have attended online classes during the semesters of 7, 8, 9, and 10, whereas in the present cases the petitioners have attended the online classes in 3'^'^ year and had sufficient time after going back to the University to compensate the classes that they could not attend while in virtual mode. It is further argued that the petitioners have also made several representations however the 1 respondent has not considered the representation of the petitioners.
13. Perused the record and considered the contentions advanced on behalf of the petitioners and the respondents.
14. A perusal of the public notice dated 19-06-2024 of the NMC would indicate that the same was issued clarifying its earlier public notice dated 07-06-2024, stating that the students who have sufficiently compensated the classes in physical onsite in lieu of online classes and subsequently passed examination equivalent to MBBS in India shall be "eligible" for one year internship.
15. The public notice dated 07-06-2024 specifies that candidates, who have attended online classes for any duration during their course completion, are required to undergo a 2-year internship. However, this has 21 that been clarified by the subsequent public notice dated 19-06-2024, stating students who have sufficiently compensated for olasses in physical, on-site of online classes shall be eligible" for one-year settings in lieu notice issued on internship. The word 'required" in the public 07-06-2024 and the word '^eligible" as mentioned in the public notice dated 19-06-2024 have significance.
16. The NMC vide notice dated 19-06-2024 has clarified the earlier notice/circular, stating that students are eligible" to be considered for a one-
offline classes, year i nternship who have compensated for online classes with Those students, who satisfy the stipulation mentioned in the notice/circular dated 19-06-2024, are eligible" for a one-year internship. Subject to the that the students have been stipulations mentioned therein. Which means conferred a right and are accordingly entitled to be considered for a one-year internship, subject to the compliance of the stipulations mentioned there under.
17. Where the word 'required" is used, it connotes a mandatory situation. In the 1"'circular, it has been mandated. In the 2^" circular, the word eligible" has been mentioned conferring a right on students, who fall under a specified situation to be considered for the issuance of permanent registrations. Therefore, said rights cannot be taken away by the NMC by its own interpretations. The 1 respondent is under an obligation to follow the circulars/notices issued by the NMC, which is the Apex Council; it cannot 22 supplement its own interpretations, which thwarts the intent behind the issuance of the 2"^ circular.
18. With regard to the contentions of the learned counsels for the petitioner that the FMG Regulations would not apply to those of the petitioners who had joined the MBBS course before 2021 therefore the latest notices of the NMC would not bind them, may not merit consideration in the instant situation having regard to the fact that the subject circulars have been came into effect to in order to meet the situations of COVID-19 pandemic.
19. Therefore, the 1 respondent is under an obligation to follow the circular dated 19-06-2024. If the students have met the stipulations mentioned therein, it must pass appropriate orders granting permanent registration certificates. The petitioners, therefore shall submit an application to the 1 respondent, annexing all relevant documents, to comply with the requirements of the 2 circular/notice dated 19-06-2024 • Upon filing of the same, the 1®' respondent shall pass appropriate orders in terms of the notice dated 19-06-2024.
20. Therefore, the Writ Petitions are disposed of with the observation that the petitioners shall make an application within a period often (10) days from the date of receipt of a copy of this order, enclosing the relevant documents. Upon filing of the same, the 1®' respondent shall consider and pass appropriate orders in terms of the public notice dated 19.06.2024 issued 23 by the NMC. Such orders shall be passed as expeditiously as possible as, not later than four (4) weeks from the date of receipt of the application.
21. It is also stated at the Bar that the 1®^ respondent has instructed the concerned Universities not to issue certificates in respect of the completion of the one-year internship. Therefore, the 1®' respondent is directed to withdraw such instructions, if any issued.
22. Accordingly, the Writ Petitions are disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
Sd/- K TATA RAO DEPUTY REGIS i RAR //TRUE COPY// SECTION OFFICER To, Medical Council, Gunadala,
1. The Registrar, Andhra Pradesh Vijayawada.
2. The Principal Secretary, Health Medical and Family Welfare Dept., District.
state of Andhra Pradesh. Secretariat, Velagapudi, Guntur
3. The Director Medical Education State of Andhra Pradesh, Vijayawada.
4. The Chairman, National Medical Council of India, Pocket No. 14, Sector-3, Dwaraka, New Delhi.
Pradesh, A.P. Secretariat
5. The Chief Secretary, State of Andhra Velagapudi, Guntur District. nd Floor Dr.NTR
6. The Registrar Andhra Pradesh Medical Council, 2 A.P University of Health Sciences Vijayawada- 520 008, 22
7. One CC to Sri Amirisetty Sai Raghava, Advocate [OPUC]
8. One CC to Sri Gajjala Mallikarjuna Reddy, Advocate[OPUC] /
9. One CC to Sri Joseph Prem Kumar Kummarikunta, Advocate[OPUC;
10. One CC to Sri Prakash Buddarapu, Advocate[OPUC]
11. One CC to Sri Pathi Siva Prasad, Advocate[OPUC]
12. One CC to Sri V. V. Anil Kumar, SC for APMC[OPUC]
13. One CC to Sri Vivek Chandra Sekhar S, SC for NMC[OPUO
14. Two CCs to GP for Medical, Health and Family Welfare, High Court of Andhra Pradesh [OUT]
15. Two CCs to GP for General Administration, High Court of Andhra Pradesh [OUT]
16. Two CD Copies ssb 2l HIGH COURT DATED;29/08/2025 COMMON ORDER WP Nos.18620,18917, 18949, 19060, 19311, 19330, 19983, 19986, 20032 and 21119 OF 2025 X 1 f SEP 2025 & Current Section DISPOSING OF THE WRIT PETITIONS WITHOUT COSTS