Andhra Pradesh High Court - Amravati
Potturi Mohan Sai vs The Andhra Pradesh Medical Council on 6 February, 2026
APHC010023712026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
FRIDAY,THE SIXTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 1935 OF 2026
Between:
1. 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
2. GANDIKOTA KESAVA KUMAR,, S/O.G. KRISHNA, AGE. 30 YEARS.
OCCUPATION. STUDENT, R/O. H-NO. 2-1B, KALIDINDI MANDAL,
AMARAVATHI, KRISHNA DISTRICT - 521344.
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP. BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA, NTR DISTRICT -520004.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS- PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT - 522238.
3. THE DIRECTOR OF MEDICAL EDUCATION, VIJAYAWADA, NTR
DISTRICT, AP- 520003.
4. NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS CHAIRMAN
POCKET.NO.14, SECTOR-3, DWARAKA, NEW DELHI - 110023.
5. THE ANDHRA PRADESH MEDICAL COUNCIL, REP. BY ITS
CHAIRMAN, GUNADALA, VIJAYAWADA, NTR DISTRICT -520004.
...RESPONDENT(S):
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 topleased 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 1st respondent in not issuing the Permanent
Registration Certificates /Final Registration Certificate to the Petitioner herein,
even after passing the orders in WP.No.19311/2025 and WP.No.
21119/2025, 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) and pass
IA NO: 1 OF 2026
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
pleased to direct the 1st respondent to consider and issue the Permanent
Registration Certificates / Final Registration Certificates to the petitioners
herein on completion of 1year Internship course by both the petitioners as Per
the allotment letters followed by the circular No. U.15024/01/2022-U GMEB,
dated 9-5-2023, pending disposal of the writ petition and pass
Counsel for the Petitioner(S):
1. JOSEPH PREM KUMAR KUMMARIKUNTA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
The Court made the following ORAL ORDER:
Sri V.Ch. Naidu, Ld. Counsel for the Writ Petitioners, on instructions, seeks to withdraw this Writ Petition with liberty to the Writ Petitioners to avail remedies as available under law.
2. Request granted.
3. Accordingly, this Writ Petition is dismissed as withdrawn with liberty granted above. No order as to costs.
4. Interlocutory Applications, if any, stand closed in terms of this order.
_________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J Dt: 06.02.2026 Mnr 128 HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD WRIT PETITION NO: 1935 OF 2026 Dt: 06.02.2026 Mnr