Andhra Pradesh High Court - Amravati
This Writ Petition Is Filed Under ... vs Unknown on 6 February, 2026
THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No.1659 OF 2026
ORDER:
1. This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:
" to issue writ of Mandamus by declaring the action of the respondents herein more particularly to let 1st respondent in not issuing the Permanent Registration Certificates /Final Registration Certificate to the Petitioner herein even after passing the orders in WP No.19311 of 2025 and WP No.21119 of 2025 dated 29.08.2025 the 1st respondent has given lame reasons stating that the orders are not clear as highly illegally arbitrary and discrimination and consequentially the Honble Court may please to declare that the petitioners herein are entitled for permanent Registration Certificates / Final Registration Certificates as and consequentially direct the 1st respondent to issue the Permanent Registration to the Petitioners herein by accepting the Transcript record apostilled and authenticated by Ministry of Foreign Affairs of Ukraine 1st petitioner and Consultant Department of the Ministry of Armenia 2nd petitioner"
2. The issue for consideration is whether the petitioners are entitled to be granted Permanent Registration after completion of their one-year internship in the respective medical colleges/hospitals Assigned by Andhra Pradesh Medical Council (APMC).
2 NV,J WP No.1659 of 2026
3. During hearing, it is represented by the learned counsel for the petitioner that while entertaining Writ Petition No. 27703 of 2025 and batch, on 17.12.2025, this Court has passed a common order, the operative portion of which reads as under:
"The said clarification has no enforceability, having regard to the fact that the same was never published nor was made public, probably an opinion of author of the said document. It is pertinent to observe that the efforts and attempts of the NMC would have been well appreciated if it had come forward with relevant, comprehensive circulars or clarifications during the relevant period and at the threshold of the exigencies, namely the Covid-19 pandemic and the Ukraine War. The series of public notices, circulars, and clarifications on the subject, which have been issued after the students have exited from the Foreign Universities and after the screening test, would only cause confusion and mental agony for students who have come back to India to pursue their further career. They should not be left uncertain.
The impugned proceedings of the APMC rejecting the case of the petitioners for grant of Permanent Registration on the ground of its interpretation that the sufficiently compensated would imply the equal number of days or months of academic period should be extended, placing reliance on the clarifications said to be have been obtained by it from NMC, which has no legal enforceability is liable to be set aside. At this juncture, the petitioners are therefore entitled to be granted Permanent Registration subject to condition that they have produced the Compensatory Certificate before the APMC, having regard to the fact that the petitioners have already passed through the prescribed screening tests and internship of one year.
In view of the above, the order impugned is set aside. The respondents shall issue proceedings for the grant of Permanent Registration to the petitioners herein, without insisting that the petitioners should undergo internship for one more year after verifying, ensuring that an apostilled compensatory certificate has been filed by the respective students and after ensuring that the petitioners have 3 NV,J WP No.1659 of 2026 completed the one-year internship at the institutions allotted by the APMC, within two (2) weeks from the date of receipt of the order. Those petitioners who have not yet filed such compensatory letters are at liberty to file a set of duly apostilled compensatory letters before the APMC. Upon filing such letters, the respondents are directed to pass appropriate orders as directed above."
4. Let there be a similar order even in this case also.
5. The petitioners are therefore entitled to be granted Permanent Registration subject to the condition that they have produced the transcript of record issued by the university/medical institution, duly apostilled and authenticated by the Indian Embassy or High Commission in respective country, before the APMC, having regard to the fact that the petitioners have already passed through the prescribed screening tests and internship of one year.
6. The respondents shall issue proceedings for grant Permanent Registration to the petitioners herein, without insisting that the petitioners should undergo internship for one more year after verifying, ensuring that an apostilled transcript record has been filed by the respective students and after ensuring that the petitioners have completed the one-year internship at the institutions allotted by the APMC, within two (2) weeks from the date of receipt of the order. Those petitioners who have not yet filed 4 NV,J WP No.1659 of 2026 such compensatory letters are at liberty to file a set of duly apostilled transcript record before the APMC. Upon filing such letters, the respondents are directed to pass appropriate orders as directed above.
7. With the above direction, writ petition is disposed of.
8. Consequently, miscellaneous applications pending if any, shall stand dismissed.
_____________________________________ JUSTICE VENKATESWARLU NIMMAGADDA Date: 06.02.2026 SP 5 NV,J WP No.1659 of 2026 131 THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION No.1659 OF 2026 Date:06.02.2026 W SP