Andhra Pradesh High Court - Amravati
Vislavath Vinay Pawar vs The University Grants Commission on 18 September, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION) /'^l`n
THURSDAY, THE EIGHTEENTH DAY OF SEPTEMBER ;I;::;:
TWO THOUSAND AND TWENTY FIVE q
:PRESENT:
THE HONOURABLE SMT. JUSTICE SUIVIATHI JAGADAM
WRIT PETITION NO: 17336 OF 2025
Betwee n :
1) Vislavath Vinay Pawar, S/o. VIsalavath Shankar,
Aged about 19Years, Occ:-ll Year MBBS,
AI]MS Managalagiri, R/o. 4-22,
Vaddena Cheruvu Tanda, Ankilla,
Koilkonda, Mahabubanagar, Telanagana -509371.
2) Vikram Simha Reddy Al.lampati, S/a Venakateswarlu,
Aged about 21 yeaRSI Occ.-Ill Year MBBS,
R/o .D.No.3424, Dhanalakshmipuram, NeIIore-524001.
3) GreeshmanthNarra, S/o Uma Maheswara Rao,
Aged about 22 years, Occ.-Ill Year MBBS,
FVo. 2+0-8, Danaboyinavari street]
Gandhi Nagar, Tenali, Guntur District-522201.
4) Pallerla Anudeep, S/o. Pallerla Rajasekhar,
Aged about 19Years, Occ:-II Year MBBS,
AIIMS Managalagiri,R/o. 7-7-204/4,
Mahalaxmi Nagar, Jagtial, Telangana -505327.
5) JawajiR!-shikesh Reddy, S/o. MareddyJawaji,
Aged about 20 Years, Occ:-ll Year MBBS,
AllMS Managaladiri, R/o. P-1602,
Rainbow Vistas Rock Garden Hyderabad.
6) Vontela Ritesh Reddy, S/o. V. Satish Reddy,
Aged about 20Years, Occ.--ll Year MBBS,
AIIMS Managalagiri, R/o.15-151/A!
Miralaguda, Malkajgiri -500047.
7) Sirigineedi Hemanth Datta Anirudh, S/a. Sirigineedi
Veers Venka{a Srinivasara Rao,
Aged about 19 Years, Occ:-II Year MBBS,
AIIMS Managalagiri,
F3/o-. 4-3-9/ D, E-4, Sri Ram Residency,
YSR Gardens, Pitha Puram.
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8) Madasu Sumanth, S/o. Madasu Sarath Kumar,
Aged about 20 Years,
occ:-Ill Year MBBS, AIIMS Managalagiri,
R/o. F.No.409, Avls Aakruthi, Puppalaguda,
Manikonda, Hyderabad, Telangana -50oO8g.
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9) Vaigandla Venkata Sai Sanjay,
S/o. Vaigandla Thirumala Rao,
Aged about20 Years, Occ:-II Year MBBS,
AllMS Managalagiri, R/o.1/1976 -A Plot No. 404,
:; Shilpa Pride Apartment]
Gandhi Nagar, Yemmiganur, KurnooI District.
10) Kura Sricharan, S/o Ramachabdra,
Aged bout 20 years, Occ:II Year MBBS;
R/o. D-604, My Home Bhooja,
Near Biodiversity Park, Knowledg6 city,
Hyderabad, Raidurg.
ll) Sandeepan Dash, C/o Shreemanta Kumar Dash,
Aged about 22 years, Occ:Ill Year MBBS,
R/o. FIat No.305, Kailash Block, Midvally City,
Mangalagiri, Guntur District, A.P.
12) Kanumuri Sri Ram Varma, S/o. Kanumuri Srinivasa Varma,
`': Aged about 20Years, Occ:-Ill Ye-ar MBBS,
AllMS Managalagiri, R/o. 5-8-30, Bank Co'lony,
Kothapeta, T.uni -533401.
...Petitioners
AND I
1 ) The University Grants Commission,
Ministry of Education,
Government of India,
Represented by its secretary,
Bahadur Shah Zafar Marg,
New Delhi-110002
2) The All India ln'sti{ute of Medical Sciences,
; F{ep. by its Director,
Ansarinagar, New Delhi -110029.
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3. The All IndI'a Institute of MedI',Gal Sciences, Rep. by its Executive
Director and CEO, AIIMS, Mangalagiri, Andhra Pradesh.
4. The Executive Director, All lndI|a Institute of MedI'Cal Sciences,
MangalagI'ri, Andh'ra pradesh.
5. The Anti Ragging 'committee (ARC), All lndia| Institute of MedI'Cal
Sciences, Mangalagirj, Andhra Pradesh.
6. Gunthati Devavrath, s/o Lingeswara Rao Aged about 20 years, R/o
D.No. 6-10-357, SI'ngalagunta, Chittoor-517501.
u.Respondents
petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewI'th, the High Court may
be pleased to issue a wrl-I, order tor direction more par{I'Cularly one I'n the
nature of Writ of Certiorari, calling for F.No.AIIMS/MG/Registrar/2025TreCOrdS
pertaining to order vide 26/MISC/ARC/86 dated 01/07/2025 passed by
Respondent No.3 arid quash the sanle after declaring and declare them as
illegal, arbitrary, vl-olation of principles of Natural Justice and violatI-On Of
Articles 14 and 21 of the constitution of India and consequently direct the
official Respondents to permit the petI-tiOnerS {O Pursue their respective MBBS
courses in Respondent Nos.2 and 3 I'nStI'tutiOnS.
!ANO:2 OF 2025
petition under section 151 of CPC is filed prayI-ng that in the
circumstances stated in the affidavit filed in support of the petitl'on, the High
court may be pleased to direct the respondents to permit the petitioners to
Pursue their MBBS col[rse by attending classes and prac{ica] examinatl-ons€
scheduled from 23-07-2025 ti" 30-08-2025 by suspending the operation of
office order dated o1/07/2025, vide proceedings I'ri
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 he?ring, upon perusing the petition and
affI'daVit filed in Support thereof and the earlier order of the HI|gh Court dated
14.07.2025 & 13.08.2025 made hereI'n and upon hearing the arguments of
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SRI P S P SURESH KUMAR Advocate for the petitioners, and
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2. P.PONNA RAO, Standing Counsel for the Respondent No.1, and
RI JUPUDI V K YAGNADUTH, StandI'ng Counsel for the Respondent Nos.2'
5 and the Court made the following order
£fAwait service of notice.
List the matter on 25.09.2025.
Interim order, granted earlier, stands extended till the next date of
rlearing."
sD/-u. SRIDEVI
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//TRUE COPY//
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1. One CC to SRI. P S P SURESH KUMAR, Advocate [OPUC]
2. One CC to SRI P.PONNA RAO, Standing Counsel [OPUC]
3. One CC to SRI JUPUDI V K YAGNADUTT, Standing Counsel [OPUC]
4. Onesparecopy
AJ
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HIGH COURT
JS,J
DATED: 18/09/2025
LIST THE MATTER ON 25.09.2025
ORDER
WP.No.17336 of 2025
lNTERIM ORDER EXTENDED +,