Andhra Pradesh High Court - Amravati
Rahul Sai Gedda vs The Andhra Pradesh Medical Council And ... on 4 February, 2026
APHC010446692025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
WEDNESDAY,THE FOURTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 22817/2025
Between:
Rahul Sai Gedda ...PETITIONER
AND
The Andhra Pradesh Medical Council and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. M/S INDUS LAW FIRM Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. VIVEK CHANDRA SEKHAR S
3. GP FOR MEDICAL HEALTH FW The Court made the following:
WRIT PETITION NO:22817 of 2025 INTERIM ORDER:
Heard both sides.
Learned counsel for the petitioner submits that in similar circumstances, this Court disposed of batch of writ petitions vide W.P.Nos.27703 of 2025 and batch by way of a common order dated 17.12.2025. In the instant case, learned counsel for the petitioner requested this Court to pass an interim direction in this writ petition in terms of the common order dated 17.12.2025. The operative portion of the order dated 17.12.2025 reads as follows:
" 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 completed the one-year internship at the institutions allotted by the APMC, within two (02) 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."
Hence, in view of the aforesaid order, this Court is inclined to pass an interim order in this writ petition.
Learned Standing Counsel for the respondents does not refute the same.
Accordingly, there shall be an interim direction, directing the respondents to issue proceedings for the grant of Permanent Registration to the petitioner herein, without insisting that the petitioner should undergo internship for one more year after verifying, ensuring that an apostilled compensatory certificate/ letter has been filed by the petitioner and after ensuring that the petitioner has completed the one-year internship at the institutions allotted by the APMC, within two (02) weeks from the date of receipt of the order. Further, if the petitioner not yet filed such compensatory letter, the petitioner is at liberty to file a set of duly apostilled compensatory letter before the APMC. Upon filing the same, the respondents are directed to pass appropriate orders as directed above For filing counters, list the matter after two (02) weeks.
________________________________ VENKATESWARLU NIMMAGADDA,J Dated: 04.02.2026 BSP