Andhra Pradesh High Court - Amravati
Datla Srujan Bhupati Varma vs The State Of Ap on 6 October, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010481362025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
MONDAY, THE SIXTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 24542/2025
Between:
1. DATLA SRUJAN BHUPATI VARMA, S/O. DATIA SATYANARAYANA
RAJU, AGED ABOUT 23 YEARS, OCC I YEAR MBBS (2021 BATCH),
R/O. H.NO. 1-91,
91, RAVIKAMATHAM MANDAL, GUDIWADA,
VISAKHAPATNAM, ANDHRA PRADESH
PRADESH-531025.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, HEALTH,
MEDICAL AND FAMILY WELFARE DEPARTMENT, SECRETARIAT
BUILDINGS, AMARAVATI, GUNTUR DISTRICT, ANDHRA PRADESH.
2. THE NATIONAL MEDICAL COMMISSION, REP BY ITS SECRETARY,
SATARKTA BHAWAN, G.P.O. COMPLEX, BLOCK A, INA INA, NEW
DELHI-110023.
3. DR N T R UNIVERSITY OF HEALTH SCIENCES, REP. BY ITS
REGISTRAR VIJAYAWADA, N.T.R. DISTRICT, ANDHRA PRADESH
PRADESH-
520008.
4. THE CONTROLLER OF EXAMINATION, DR. N.T.R. UNIVERSITY OF
HEALTH SCIENCES, NTR DISTRICT, ANDHRA PRADESH.
5. THEE PRINCIPAL, GUNTUR MEDICAL COLLEGE, GUNTUR, GUNTUR
DISTRICT, ANDHRA PRADESH.
...RESPONDENT(S):
2
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 particularly, one in the nature of writ of Mandamus declaring the action of the respondent no.4 in issuing the impugned letter in Ref. NO.1102/EIC/MBBS/2025, dated 25.08.2025 in rejecting the representation of the petitioner dated 13.08.2025 seeking an extra attempt in addition to four attempts to appear in the MBBS I year supplementary examinations scheduled from 16.09.2025 with a grant of additional compensatory time of 30 minutes in view of the benchmark disability as a reasonable accommodation in terms of Section 2(y) of the Right of Persons with Disabilities Act, 2016, as against the Guidelines issued regarding admission of students with Specified Disabilities under the right of persons with disability Act 2016, with respect to admission in MBBS course and the said action of the authorities is illegal, unjust, unfair, arbitrary and being in violation of the Fundamental Rights of the petitioner guaranteed under Article 14, 19, and 21 of the Constitution of India besides being in violation of the Judgment of the Hon'ble Apex Court in Vikash Kumar Vs. Union Public Service Commission and Ors, MANU/SC/0067/2021 and consequently set aside the impugned letter in Ref. No.1102/EIC/MBBS/2025, dated 25.08.2025 issued by the respondent no.4 duly directing the respondents to provide an extra attempt to appear in the MBBS I year supplementary examinations scheduled from 16.09.2025 with a grant of additional compensatory time of 30 minutes in view of the benchmark disability as a reasonable accommodation in terms of Section 2(y) of the Right of Persons with Disabilities Act, 2016 and to pass IA 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 suspend the impugned letter in Ref. No.1102/EIC/MBBS/2025, dated 25.08.2025 in terms of Section 2(y) of the Right of Persons with Disabilities Act, 2016 and the judgment of the Hon'ble Apex Court in the case of Vikash Kumar Vs. Union Public Service Commission and Ors, MANU/SC/0067/2021dulygranting an extra attempt to appear in the MBBS I year supplementary examinations scheduled from 16.09.2025 with a grant of additional compensatory time of 30 minutes pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. JADA SRAVAN KUMAR Counsel for the Respondent(S):
1. GP FOR MEDICAL HEALTH FW 3 The Court made the following order:
Sri S.Santhosh, learned counsel, representing Sri Jada Sravan Kumar, learned counsel for the petitioner, seeks permission to withdraw the Writ Petition.
Permission, as sought for, is accorded.
Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions, if any pending in the Writ Petition, shall stand closed.
_____________________________ JUSTICE K. SREENIVASA REDDY Date: 06.10.2025 MP 4 42 THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 24542 of 2025 Dated:06.10.2025 MP