Andhra Pradesh High Court - Amravati
Badam Pradeepa vs Online Classes on 17 December, 2025
APHC010535612025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3458]
(Special Original Jurisdiction)
WEDNESDAY,THE SEVENTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 27703/2025
Between:
1. BADAM PRADEEPA, D/O. BADAM VIJAYA BHASKAR REDDY, AGED
ABOUT 26 YEARS, R/O.D.NO. 11-3-2-1-5-2,OPP PETROL BUNK
VISWANATHAPURAM, BANK COLONY, PODILI, PRAKASAM
DISTRICT-523240.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE DIRECTOR MEDICAL EDUCATION, , THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS CHAIRMAN,
POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. V V ANIL KUMAR(SC FOR AP MEDICAL COUNCIL)
3. VIVEK CHANDRA SEKHAR S
2
4. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 28069/2025
Between:
1. CHUKKA DIVYA KEERTHANA REDDY, D/O CHUKKA SRIDHAR,
AGED 25 YEARS, OCC- UN-EMPLOYEE, R/O 58-21-47, NAD,
BUTCHIRAJUPALEM, VISAKHAPATNAM.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 28162/2025
Between:
1. REPATI MEGHANA, D/O RAMANJANEYULU, AGED ABOUT 25
YEARS, R/O. D.NO. G-3, BLOCK-2, GOVERNMENT MEDICAL
QUATERS, JESUS NAGAR, ANANTHAPUR.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
3
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, , REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 30675/2025
Between:
1. GANDURY KRISHNA VAMSI, S/O. GANDURY SRINIVASULU, OCC
UNEMPLOYEE, R/O. D.NO. 3-137/2 PARVATIPURAM AREA,
RAMANNAPETA, VETAPALEM, PRAKASAM DISTRICT, ANDHRA
PRADESH.
2. MAKKE KAVYA SRI,, D/O RAMA KRISHNA MAKKE OCC
UNEMPLOYEE, R/O. D.NO. H.NO. 11-189, SRIRAMANAGAR,
YERRABALEM, MANGALAGIRI MANDAL, ANDHRA PRADESH.
3. SYED GUL MOHAMMED,, S/O SYED IRSHAD OCC UNEMPLOYEE,
R/O. D.NO. 6/1400-C, BHAGYA NAGAR, GUNTAKAL,
ANANTHAPURAMU, ANDHRA PRADESH.
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
4
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
5. THE CHAIRMAN, THE ANDHRA PRADESH MEDICAL COUNCIL
GUNADALA, VIJAYAWADA.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 30677/2025
Between:
1. LLLURI SAI RANGA NIKHIL,, S/O. ILLURI RAMESH, OCC -
UNEMPLOYEE, AGED ABOUT 26, YEARS R/O. D.NO. 4-8-69,
VEERANNA BAVI STREET, GIDDALURU VILLAGE, GIDDALURU
MANDAL, PRAKASAM DISTRICT, ANDHRA PRADESH.
2. S.S. SAI HEMANTH,, S/O. KS. SANKAR GANESH, OCC -
UNEMPLOYEE. AGED ABOUT 24, YEARS, R/O. D.NO. 8-3-337,
NEW STREET, TIRUPATI (URBAN) CHITTOOR DISTRICT, ANDHRA
PRADESH - 517501
3. PALIKA GAYATHRI,, D/O. PALIKA DURGA MALLESWARA RAO, OCC
- UNEMPLOYEE. AGED ABOUT 24, YEARS, R/O. FLAT NO. 504,
ARUNASADAN APARTMENTS, 0PP. POLICE STATION,
IBRAHIMPATNAM, KRISHNA DISTRICT, ANDHRA PRADESH
4. KONDA KARTHIK KUMAR REDDY,, S/O. KONDA MADANAMOHAN
REDDY, OCC - UNEMPLOYEE. AGED ABOUT 26 YEARS, R/O. D.
NO. 25/136-H, BETHAL COLONY, RAYACHOTI, RAYACHOTI
MANDAL, KADAPA DISTRICT,
5. LLLURI PARTHEEP GOUD, , S/O. MANOHAR, OCC -
UNEMPLOYEE. AGED ABOUT 26, YEARS, R/O. D.NO. 6-13/133,
STATION ROAD, GIDDALURU VILLAGE, GIDDALURU MANDAL,
PRAKASAM DISTRICT, ANDHRA PRADESH.
6. AKKIREDDY GNANA PRAGATHI,, D/O. A.NAGA SATYANARAYANA,
AGED ABOUT 24 YEARS, OCC- UNEMPLOYEE, R/O. D. NO. 58-1-
5
186/1, KARASA MAIN ROAD BESIDE BALAJI FUNCTION HALL,
KARASA VISAKHAPATNAM, AP.
7. PENDEM YASWANTH SAI SIDDARDHA,, S/O. MRUTYUM JAYA
RAO, OCC- UNEMPLOYEE, AGED ABOUT 25 YEARS, R/O. 2-343,
RAMPA ROAD, RAMPACHODAVARAM, NEAR KRISHNA TEMPLE,
RAMPACHODAVARAM, EAST GODAVARI DISTRICT.
8. RAMIREDDY GARI RANADHEER SENA REDDY,, S/O R.
RAMABHUPAL REDDY, OCC - UNEMPLOYEE. AGED ABOUT 24
YEARS, R/O. 1-94, PERAYAPALLI, G.JAMBULADINNE, KURNOOL,
ANDHRA PRADESH.
9. DASARI SUJATHA,, D/O. DASARI UMA MAHESWARA RAO, AGED
ABOUT 26 YEARS, OCC- UNEMPLOYEE, R/O. D. NO. 1-30,
JAYAPRAKASH NAGAR, BAVISETTI VARI PETA, ELURU, WEST
GODAVARI DISTRICT.
10. BOTCHA JHANSI SRI LAKSHMI,, D/O. BOTCHA TIRUPATHI RAO,
AGED ABOUT 26 YEARS, OCC- UNEMPLOYEE, R/O. D. NO. 65-1-
45/16, KODIPANDALA DIBBA SRIHARI PURAM, VISAKHAPATNAM,
AP.
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
5. THE CHAIRMAN, THE ANDHRA PRADESH MEDICAL COUNCIL,
GUNADALA, VIJAYAWADA.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
6
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 30679/2025
Between:
1. GODAVARTHI SRI VIDYA SAI CHARAN,, S/O. GODAVARTHI VEERA
VENKATA SATYANARAYANA, OCC UNEMPLOYEE, AGED ABOUT
25 YEARS, R/O. D.NO. 10-13/1, VENKATA RAMANA NAGAR,
KAKINADA RURAL, INDRAPALEM VILLAGE, EAST GODAVARI
DISTRICT, ANDHRA PRADESH.
2. KONA NAVYA SREE,, D/O. KONA MADHAVA RAJU, OCC
UNEMPLOYEE. AGED ABOUT 25, YEARS, R/O. D.NO. 44-19-13/3,
RAILWAY NEW COLONY, SIVALAYAM BACKSIDE, VISAKHAPATNAM
(URBAN), VISAKHAPATNAM DISTRICT, ANDHRA PRADESH
3. OGURU BHARATH CHANDRA,, S/O. OGURU JAYARAMULU OCC
UNEMPLOYEE, AGED ABOUT 26, YEARS, R/O. D. NO. 25/1/1000,
NETHAJINAGAR, 6TH CROSS ROAD PODALAKURU ROAD, OPP
ESI HOSPITAL, NELLORE, NELLORE DISTRICT, ANDHRA PRADESH
4. AMBATI JAHNAVI REDDY,, D/O. AMBATI POLI REDDY, S OCC
UNEMPLOYEE, AGED ABOUT 24 YEARS, R/O. D. NO. 7-1-126,
TEACHERS COLONY, ALLAGADDA, ALLAGADDA, KURNOOL
DISTRICT, ANDHRA PRADESH
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
5. THE CHAIRMAN, THE ANDHRA PRADESH MEDICAL COUNCIL,
GUNADALA, VIJAYAWADA.
...RESPONDENT(S):
7
Counsel for the Petitioner(S):
1. GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 31228/2025
Between:
1. MARUMULLA AZHAR VALI, S/O KHASIM VALI MAURUMULLA, AGED
ABOUT 26 YEARS, OCC UNEMPLOYEE, R/O. D.NO. 18/784, NEAR
SHARADA COMMITTEE SCHOOL YEMIGANUR, KURNOOL, ANDHRA
PRADESH.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT. 02.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA. 03.
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
CHAIRMAN, GUNADALA, VIJAYAWADA. 04.
4. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA. 05.
5. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 31229/2025
Between:
8
1. BOPPANA VIMALA DEVI,, D/O BOPPANA KUMARA SWAMY, AGED
ABOUT 27 YEARS, OCC UNEMPLOYEE, R/O. D.NO. 2-120,
NEARADITYA PUBLIC SCHOOL, ANKAMPALEM, ATREYAPURAM,
EAST GODAVARI DISTRICT, ANDHRA PRADESH.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
CHAIRMAN, GUNADALA, VIJAYAWADA.
4. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
5. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 31247/2025
Between:
1. SANCHANA PRADEEP KUMAR, S/O DAMODARA RAO SANCHANA,
AGED ABOUT 26 YEARS, OCC R/O D.NO. 5-4899, MARUTHI
NAGAR-1, DOLA PETA, RAJAM TOWN, VIZIANAGARAM
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, HEALTH
MEDICAL AND FAMILY WELFARE DEPT, SECRETARIAT,
VELAGAPUDI, GUNTUR DISTRICT.
9
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
CHAIRMAN, GUNADALA, VIJAYAWADA.
4. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
5. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 31248/2025
Between:
1. CHIDEPUDI RAMAKRISHNA REDDY, S/O CH.VENKATA SIVA
REDDY, AGE 25YRS,OCC UN-EMPLOYEE H.NO 3-
136/2,KANTHERU,TADIKONDA MANDAL,GUNTUR DISTRICT,
2. SWATHY BOMMINENI SEKAR,, D/O BOMMINENI SEKHAR AGED,25
YRS.OCC UN-EMPLOYEE H.NO -170/2B,2C , OYNELAV
,B.N.KANDRIGA MANDAL , TIRUPATHI-517541.,
3. ADAPA KIRAN,, S/O ADAPA RAGHAVULU , AGED 26 YRS , OCC
UN-EMPLOYEE R/O .H.NO.1-24, KAPAVARAM , PERAVALI
MANDALAM , WEST GODAVARI DISTRICT.
4. PITTAM SAI SUCHARITHA, ,D/O PITTAM RAJA SEKHAR REDDY
AGED 26 OCC UN-EMPLOYEE R/O.H.NO.21/125/15A, FAROOK
NAGAR ,NANDYAL 518501
5. THOTI PRANAVI,, D/O T.NARAYANA SWAMY, AGED 27 YEARS,
OCC UN-EMPLOYEE ,R/O. H.NO.2-185/1, TTD PLOTS, M.R.PALLI,
TIRUPATI, CHITTOOR DISTRICT,517502.
6. GRANDHI MOUNISHA, ,D/O RAMPRAKASH, AGED 24 YEARS, OCC
UN-EMPLOYEE, R/O.H.NO.31-2-26,MANDAPETA,
DR.B.R.AMBEDKAR.KONASEEMA DISTRICT.PIN.533308
10
7. EAPURI MEGHANA,, D/O E.CHANDRAN, AGED 25 YEARS, OCC
UN-EMPLOYEE, R/O. H.NO.1-194, E B C COLONY, BUCHINAIDU
KANDRIGA, CHITTOOR DISTRICT
8. BODDU REVANTHI VASAVI MALLIKA,, D/O BODDU
SESHAGIRIRAO AGE 25 ,OCC UN-EMPLOYEE R/O H.NO 10-413 ,
NARAYANAPURAM, DACHEPALLI , GUNTUR DISTRICT.,
9. PERURI SAI VINEELA,, D/O PERURI SATISH KUMAR, AGE 25
YEARS ,OCC UN-EMPLOYEE R/O H.NO. 31-60-10/13 , VUDA
PHASE 6 , KURMANNAPALEM , VISAKHAPATNAM .
10. YEKABOTE HARSHITHA, , D/O Y.KRISHNA RAO, AGED 25 YEARS,
OCC UN-EMPLOYEE,R/O H.NO-20/37
3,VENKANNAPETA,ADONI(PIN-518301), KURNOOL DISTRICT.
11. ASANAPURAM SAI GOWTHAM, ,S/O ASANAPURAM RAMA
MOHAN, AGE 25 YRS OCC- UN-EMPLOYEE R/O H.NO.8/75
MANGIVANDLAPALLI VILLAGE,TALUPULA MANDAL, KADIRI
TALUKA, SRI SATYASAI DISTRICT
12. SEERA CHANDAN, ,S/O S.RAMARAO,AGED - 26 YRS . OCC UN-
EMPLOYEE,H.NO.27-17-36,PEDDHI BHOTIA VARI STREET,
KRISHNA DISTRICT, BESANT ROAD, GOVERNORPET,
VIJAYAWADA
13. TUMPERA SAI KUMAR, ,S/O TUMPERA RAMANJINEYULU, AGED
26 YEARS, OCC UN-EMPLOYEE, R/O H.NO 6-775B SHAKTHI
NAGAR, NARPALA.ANANTAPUR
14. KAMANUR SHAIKH SUHAIL AHAMED, ,S/O K ABDUL SUBHAN
BASHA. AGED - 27 YEARS OCC- UN-EMPLOYEE. H.NO 10/516-4
DCSR COLONY, PRODDATUR, KADAPA DISTRICT
15. CHEEGATI CHANDRASEKHAR, ,S/O CHEEGATI TIRUPATHI RAO
AGE -26 YEARS OCC- UN-EMPLOYEE D -NO 4-87,FRIENDS
COLONY,JR PURAM,RANASTHALAM MANDAL ,SRIKAKULAM
DISTRICT.,
16. YEDDULA HIMAANI, D/O Y JOGENDRA, AGE .24 YEARS OCC. UN-
EMPLOYEE, R/O.H.NO.1-70,GOOTIBYLU, N. P. KUNTA MANDAL,
SRI SATYA SAI DISTRICT.,
17. KOSANAIPALLI GANESH, S/O DURGA MAHESHWARA, AGED 24
YEARS, OCC. UN-EMPLOYEE, R/O H. NO 2-151/1 TIRUPATHI
ROAD,PILERU , CHITTOOR DISTRICT.,
18. PASUMARTHI PRUDHVI, S/O SATISH BABU, AGED 25 YEARS,
11
OCC. UN-EMPLOYEE, R/O. H.NO. 15-1-14, MANDAPETA,
DR.B.R.AMBEDKAR KONASEEMA DISTRICT.
19. SUSANTH NAIDU DAGGUPATI, S/O D. VENKATA NAGA SAI BABU ,
AGE 25, OCC. UN-EMPLOYEE,27-9-8/A-1 2ND LANE
KANNAVARITOTHA GUNTUR,GUNTUR DISTRICT..
20. DWADASI SRI HARSHA, S/O DWADASI BILWA MANGALA SASTRY,
AGE-24 , OCC. UN-EMPLOYEE,R/0 DOOR NO- 60-31-184 ,
JANATHACOLONY, MALKAPURAM POST, VISAKHAPATNAM
DISTRICT.
21. VUPPALAPATI DEVESH KUMAR, S/0 V.JAYA SHANKAR NAIDU
AGED 25YEARS, OCC UN-EMPLOYEE, R/0 H.NO 9-28 BL
KANDIGA(V) RAGIMENIPENTA(P) BANGARUPALYAM (M)
CHITTOOR DISTRICT., 22.
22. THALAMARLA ARSHAD KHAN, S/O THALAMARLA SHAMSHEER
KHAN, AGED-26 YEARS, OCC UN-EMPLOYEE R/0 H.NO- 1/958,
HAROON STREET,KADIRI ,SRI SATYA SAI DISTRICT., 23.
23. TALAMARLA SOHAIL KHAN,, S/O T ZABURULLA KHAN, AGED 27
YEARS, OCCUN-EMPLOYEE, R/O H.NO 1-964 HAROON
STREET,KADIRI ,SRI SATYA SAI DISTRICT., 24.
24. B.MEGHASYAM REDDY, S/O B SESHASAI REDDY AGED 26
YEARS, OCC UN-EMPLOYEE, R/O H.NO. 22/410, YAADAVA
STREET DHARMAVARAM, SRI SATYA SAI DISTRICT.
25. TAMMA SAI SRI LASYA PRIYA, D/OT.VENU GOPALA KRISHNA RAO
, AGE 25 YEARS OCCUN-EMPLOYEE R/O DCCB COLONY ,
MADHAV MOTORS JUNCTION , SRIKAKULAM SRIKAKULAM
DISTRICT.,
26. BUDHAVARAPU NAREN SAI,, S/O BVSRK PRASAD , AGED 27
YEARS, OCC- UN-EMPLOYEE, R/O.H.NO -1-313 MUKTYALA ROAD,
JAGGAYYAPETA NTR DISTRICT,
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS CHIEF SECRETARY,
A.P.SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, MINISTRY OF HEALTH, FAMILY WELFARE AND
MEDICAL EDUCATION, A.P.SECRETARIAT, VELAGAPUDI, GUNTUR
12
DISTRICT
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP. BY ITS
REGISTRAR, 2ND FLOOR, DR.NTR UNIVERSITY OF HEALTH
SCIENCES VIJAYAWADA- 520 008, A.P
4. THE CHAIRMAN, ANDHRA PRADESH MEDICAL COUNCIL 2ND
FLOOR, DR.NTR UNIVERSITY OF HEALTH SCIENCES
VIJAYAWADA- 520008
5. THE NATIONAL MEDICAL COMMISSION FORMERLY NATIONAL
MEDICAL COUNCIL OF INDIA, REP BY ITS CHAIRMAN,
POCKET.NO.14, SECTOR-3, DWARAKA, NEW DELHI.
6. THE DIRECTOR FOR MEDICAL EDUCATION, STATE OF ANDHRA
PRADESH VIJAYAWADA.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. PRAKASH BUDDARAPU
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
3. GP FOR GENERAL ADMINISTRATION
WRIT PETITION NO: 31364/2025
Between:
1. BELLAM RAMA KRISHNA REDDY, S/O RAMACHANDRA REDDY,
AGED ABOUT 25 YEARS, OCC . UNEMPLOYEE, R/O. D.NO. 4-76A,
G. KOTTAPALLI, RACHARLA, GUDIMETTA POST, PRAKASAM
DISTRICT, ANDHRA PRADESH.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
13
CHAIRMAN, GUNADALA, VIJAYAWADA.
4. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
5. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 31424/2025
Between:
1. NIMMANAGARI SRILATHA, D/O MALLAREDDY NIMMANAGARI,
AGED ABOUT 26 YEARS, OCC - UNEMPLOYEE R/O. D.NO. 4-114, G.
KOTTAPALLI, KOLUKULA ROAD, YERRAGONDAPALEM, PRAKASAM
DISTRICT, ANDHRA PRADESH
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, HEALTH
MEDICAL AND FAMILY WELFARE DEPT SECRETARIAT,
VELAGAPUDI, GUNTUR DISTRICT
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
CHAIRMAN, GUNADALA, VIJAYAWADA.
4. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
5. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
14
1. AMIRISETTY SAI RAGHAVA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 32012/2025
Between:
1. SYED MAHABOOB SHAREEF, S/O. SYED MOULALI, OCC
UNEMPLOYEE, AGED ABOUT 27, YEARS, R/O. D.NO.10/878-P1,
PASAM VARI STREET, MARKAPURAM, MARKAPURAM MANDAL,
PRAKASAM DISTRICT, ANDHRA PRADESH.
...PETITIONER
AND
1. THE AP MEDCIAL COUNCIL, REP BY ITS REGISTRAR, GUNADALA,
VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
5. THE CHAIRMAN, THE ANDHRA PRADESH MEDICAL COUNCIL
GUNADALA, VIJAYAWADA.
...RESPONDENT(S):
Counsel for the Petitioner:
1. GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 22629/2025
Between:
15
1. NADIGANTTI SONIA, D/O. N. BALA SUBRAMANYAM, AGED ABOUT
25 YEARS, OCC UNEMPLOYEE, R/O. 7-130-1, VIJAYANAGAR
COLONY, MADANAPALLE, PONNETIPALEM (RURAL), CHITTOOR
DISTRICT, ANDHRA PRADESH - 517325.
2. JAGGUMANTRI LAXMI NIHARIKA,, D/O. JAGGUMANTRI RAMA
KRISHNA DURGA PRASAD AGED ABOUT 25 YEARS, OCC
UNEMPLOYEE, R/O. H.NO. 9-11-12/1, KARANALA STREET,
ANAKAPALLI, VISAKHAPATNAM DISTRICT, ANDHRA PRADESH -
531001.
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. GAJJALA MALLIKARJUNA REDDY
Counsel for the Respondent(S):
1. V V ANIL KUMAR
WRIT PETITION NO: 29043/2025
Between:
1. DODDI ASHRITHA, D/O PREMCHANDAR, AGED ABOUT 28 YEARS,
R/O D.NO.3B BALAJI MANOR, MAGUNTA LAY OUT. BEHIND SRK
SCHOOL, ANDHRAKESARI NAGAR, NELLORE, ANDHRA PRADESH.
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, HEALTH,
MEDICAL AND FAMILY WELFARE DEPT, SECRETARIAT,
16
VELAGAPUDI, GUNTUR DISTRICT.
2. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
3. THE DIRECTOR OF MEDICAL EDUCATION, STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner:
1. VIVEKANANDA VIRUPAKSHA
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
WRIT PETITION NO: 34338/2025
Between:
1. MS.GIRI DIVYA,, D/O.GITI BUTCHI, RANGANADH, AGED ABOUT 25
YEARS, STUDENT, H.NO.2-13, RAJA VEEDHI, ARTHAMURU,
GARIVIDI MANDAL, VIZIANAGARAM DISTRICT - 533501
...PETITIONER
AND
1. THE ANDHRA PRADESH MEDICAL COUNCIL, REP BY ITS
REGISTRAR, GUNADALA, VIJAYAWADA.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR MEDICAL EDUCATION, THE STATE OF ANDHRA
PRADESH, VIJAYAWADA.
4. THE NATIONAL MEDICAL COUNCIL OF INDIA, REP BY ITS
CHAIRMAN, POCKET NO. 14, SECTOR-3 DWARAKA, NEW DELHI.
5. THE CHAIRMAN, THE ANDHRA PRADESH MEDICAL COUNCIL,
GUNADALA, VIJAYAWADA.
...RESPONDENT(S):
17
Counsel for the Petitioner:
1. B S MANI KUMAR
Counsel for the Respondent(S):
1. V V ANIL KUMAR
WRIT PETITION NO: 34470/2025
Between:
1. CHANDAKA SAI MANOGNA, D/O VENKATA SURYA MAHESH, AGED
27 YEARS, OCC. UN-EMPLOYEE, R/O H.NO.45-57-13/2 GF-I, HARI
TOWERS, NARASIMHANAGAR, SALAGRAMAPURAM
2. GONAM CHAITANYA,, S/O SATYANARAYANA, AGED 26 YEARS,
OCC. UN-EMPLOYEE, R/O H.NO.2-1-12/A GBC MAIN ROAD,
PONNURU, GUNTUR DISTRICT.,
3. METTA PRAGATHI,, D/O PREMA RAO, AGED 25 YEARS, OCC. UN-
EMPLOYEE, R/O SRI SURYA VIHAR APARTMENTS, T2, SANA
STREET, DCCBE COLONY, SRIKAKULAM.
4. KINTALI TEJESH,, S/O SURYANARAYNA, AGED 26 YEARS, OCC.UN-
EMPLOYEE, R/O.H.NO. 19-23-5, NELLIMUKKU GONDESIVEEDHI,
PEDAGANTYADA, VISAKHAPATNAM.
5. SAYED IMRAN,, S/O. SAYEDIBRAHIM, AGED 25 YEARS, OCC. UN-
EMPLOYEE, R/O. H.N0.5-9M-21/2, HAZINAGAR, NANDIKOTKUR,
KURNOOL DISTRICT.
6. BODDETI HARSHA VARDHAN,, S/O. HANUMANTHU RAO, AGED 26
YEARS, OCC. UN-EMPLOYEE, R/O.H.NO.163, RAJEEV NAGAR
COLONY, DASANNAPETA, VIZIANAGARAM.
7. GARA SRAVYA SRI,, D/O SATYANARAYANA, AGED 25 YEARS, OCC.
UN-EMPLOYEE, R/O.H.NO. 14127, GODU STREET, NELLIMARLA
VILLAGE NELLIMARLA (M), VIZIANAGARAM DISTRICT
8. CHODE EVANGELIN VIJAY KUMAR,, D/O CHODE VIJAYA KUMAR,
AGED 26 YEARS, OCC.UN-EMPLOYEE, R/O. C-60KPTCOLONY,
GOPALPURI, GANDHIDHAM, KUTCH DISTRICT
...PETITIONER(S)
AND
1. THE ANDHRA PRADESH MEDICAL COUNSIL, REP. BY ITS
REGISTRAR,GUNADALA VIJAYAWADA.
18
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HEALTH MEDICAL AND FAMILY WELFARE DEPT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
3. THE DIRECTOR, MEDICAL EDUCATION STATE OF A.P.,
VIJAYAWADA.
4. NATIONAL MEDICAL COMMISSION, ( FORMERLY NATIONAL
MEDICAL COUNCIL OF INDIA) REP BY ITS CHAIRMAN,
POCKET.NO.14, SECTOR-3, DWARAKA, NEW DELHI.
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. PRAKASH BUDDARAPU
Counsel for the Respondent(S):
1. V V ANIL KUMAR
2. GP FOR MEDICAL HEALTH FW
The Court made the following:
COMMON ORDER:
The issue in all these writ petitions is common, therefore, writ petitions are being disposed of by way of a common order.
2. Heard Sri Amirisetty Sai Raghava, learned counsel for the petitioner(s) in W.P.Nos.27703, 28069, 28162, 31228, 31229, 31247, 31364 & 31424 of 2025, Sri A.Satya Prasad, learned Senior Counsel assisted by Sri Prakash Buddarapu, learned counsel for the petitioner(s) in W.P.No.31248, 34470 of 2025, Sri Y.Nagireddy, learned counsel appearing for Sri G.Mallikarjuna Reddy, learned counsel for the petitioner(s) in W.P.Nos.30675, 30677, 30679, 32012 & 22629 of 2025, Sri Vivekananda Virupaksha, learned counsel for the petitioner(s) in W.P.No.29043 of 2025, 19 Sri B.S.Mani Kumar, learned counsel for the petitioner(s) in W.P.No.34338 of 2024, Sri V.V.Anil Kumar, learned Standing Counsel for Andhra Pradesh Medical Council (APMC) and Sri S.Vivek Chandra Sekhar, learned Standing Counsel for National Medical Council (NMC) appearing for the respondents.
3. 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).
4. In the previous round of litigation, this Court observed that the APMC is under an obligation to follow the Circular dated 19.06.2024 issued by the National Medical Council (NMC). In terms of the said Circular, the petitioners were granted liberty to file an application before APMC. Upon filing of the same, the APMC was directed to pass appropriate orders in terms of the Circular dated 19.06.2024.
5. The petitioners are Foreign Medical Graduates who enrolled in a medical course for the academic periods, 2016-2022, 2017-2023 and 2018- 2023, 2019-2013 etc., respectively. On account of the Covid-19 pandemic and Ukraine War respectively, they have returned to India and attended classes in online mode or in virtual mode, during the following periods:
Course duration:- 2016-2021 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Chandaka Sai 34470 Not available Available 13/09/2023 Manogna 20 Course duration:- 2016-2022 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Syed Mahaboob 09-10-2020 to Available 32012 08/04/2023 Shareef 07-06-2021 Marumulla Azhar 15-02-2021 to Available 31228 23/03/2023 Vali 31-05-2021 Boppana Vimala 10-09-2020 to Available 31229 10/04/2023 Devi 30-06-2021 Sanchana Pradeep 09-10-2020 to Available 31247 05/04/2023 Kumar 07-06-2021 Bellam Rama 10-09-2020 to Available 31364 21/09/2023 Krishna Reddy 30-06-2021 Nimmanagari 10-09-2020 to Available 31424 08/04/2023 Srilatha 30-06-2021 Course duration:- 2017-2022 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate 01-09-2020 to Available 27703 Badam Pradeepa 01/04/2023 25-05-2021 01-09-2020 to Available 28162 Repati Meghana 14/04/2023 25-05-2021 Chukka Divya 01-09-2020 to Available 28069 24/03/2023 Keerthana Reddy 25-05-2021 Not available Available 34470 Gonam Chaitanya 31/03/2023 Not available Available 34470 Metta Pragathi 16/03/2023 Not available Available 34470 Kintali Tejesh 18/03/2023 Boddeti Harsha Not available Available 34470 21/03/2023 Vardhan Chode Evangelin Not available Available 34470 25/03/2023 Vijay Kumar 21 Course duration:- 2017-2023 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Thalamarla Arshad Fourth Year Available 31248 13/03/2024 Khan (2020-2021) Fourth Year Available 31248 Talamarla Sohail Khan 05/03/2024 (2020-2021) Balareddygaru Fourth Year Available 31248 13/03/2024 Meghasyam Reddy (2020-2021) Course duration:- 2018-2023 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Chidepudi Available Third Year 31248 Ramakrishna 08/03/2024 (2020-2021) Reddy Swathy Third Year Available 31248 08/03/2024 Bommineni Sekar (2020-2021) Third Year Available 31248 Adapa Kiran 08/03/2024 (2020-2021) Pittam Sai Third Year Available 31248 08/03/2024 Sucharitha (2020-2021) Third Year Available 31248 Thoti Pranavi 06/03/2024 (2020-2021) Third Year Available 31248 Grandhi Mounisha 08/03/2024 (2020-2021) Third Year Available 31248 Eapuri Meghana 07/03/2024 (2020-2021) Boddu Revanthi Third Year Available 31248 06/03/2024 Vasavi Mallika (2020-2021) Third Year Available 31248 Peruri Sai Vineela 06/03/2024 (2020-2021) Yekabote Third Year Available 31248 06/03/2024 Harshitha (2020-2021) Asanapuram Sai Third Year Available 31248 08/03/2024 Gowtham (2020-2021) Third Year Available 31248 Seera Chandan 06/03/2024 (2020-2021) Tumpera Sai Third Year Available 31248 08/03/2024 Kumar (2020-2021) 22 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Kamanur Shaikh Third Year Available 31248 08/03/2024 Suhail Ahamed (2020-2021) Cheegati Third Year Available 31248 08/03/2024 Chandrasekhar (2020-2021) Third Year Available 31248 Yeddula Himaani 08/03/2024 (2020-2021) Kosanaipalli Third Year Available 31248 06/03/2024 Ganesh (2020-2021) Pasumarthi Third Year Available 31248 08/03/2024 Prudhvi (2020-2021) Susanth Naidu Third Year Available 31248 11/03/2024 Daggupati (2020-2021) Dwadasi Sri Third Year Available 31248 13/03/2024 Harsha (2020-2021) Vuppalapati Third Year Available 31248 09/03/2024 Devesh Kumar (2020-2021) Tamma Sai Sri Third Year Available 31248 09/03/2024 Lasya Priya (2020-2021) Budhavarapu Third Year Available 31248 08/03/2024 Naren Sai (2020-2021) Gandury Krishna 21-09-2020 to Available 30675 12/03/2024 Vamsi 03-07-2021 21-09-2020 to Available 30675 Makke Kavya Sri 12/03/2024 03-07-2021 Syed Gul 21-09-2020 to Available 30675 12/03/2024 Mohammed 03-07-2021 Illuri Sai Ranga 10-09-2020 to Available 30677 05/03/2024 Nikhil 30-06-2021 10-09-2020 to Available 30677 S S Sai Hemanth 05/03/2024 30-06-2021 10-09-2020 to Available 30677 Palika Gayathri 05/03/2024 30-06-2021 Konda Karthik 10-09-2020 to Available 30677 05/03/2024 Kumar Reddy 30-06-2021 Illuri Partheep 10-09-2020 to Available 30677 05/03/2024 Goud 30-06-2021 Gnana Pragathi 10-09-2020 to Available 30677 05/03/2024 Akkireddi 30-06-2021 Pendem Available 01-10-2020 to 30677 Yaswanth Sai 13/03/2024 15-06-2021 Siddardha 23 WP of Online Study Compensation Screening Petitioner Name 2025 Period Letter Certificate Ramireddygari Available 01-10-2020 to 30677 Ranadheer Sena 13/03/2024 15-06-2021 Reddy 01-10-2020 to Available 30677 Dasari Sujatha 13/03/2024 15-06-2021 Botcha Jhansi Sri 01-10-2020 to Available 30677 13/03/2024 Lakshmi 15-06-2021 Godavarthi Sri 10-09-2020 to Available 30679 05/03/2024 Vidya Sai Charan 30-06-2021 10-09-2020 to Available 30679 Kona Navya Sree 05/03/2024 30-06-2021 Oguru Bharath 10-09-2020 to Available 30679 05/03/2024 Chandra 30-06-2021 Ambati Jahnavi 10-09-2020 to Available 30679 05/03/2024 Reddy 30-06-2021 34338 Giri Divya 2020-2021 Not available 13/03/2024 Not available Doddi Ashritha 2020-2021 27/02/2024 29043 34470 Sayed Imran Not available Available 25/09/2023 34470 Gara Sravya Sri Not available Available 25/09/2023 Course duration:- 2019-2023 Petitioner Online Study Compensation Screening WP No. Name Period Letter Certificate Nadigantti Not Available 22629 2020-2022 16/03/2024 Sonia Jaggumantri Not Available 22629 2020-2022 16/03/2024 Laxmi Niharika
6. The 3rd/4th year course was conducted in virtual mode due to the pandemic. It is contended that the theory classes were attended in virtual mode, whereas the practical classes were attended in physical mode, with additional classes parallel to the academic year. It is stated that between and after the regular classes, the petitioners have attended practical classes and clinical 24 training. Upon completion of the course, the petitioners obtained a Doctor of Medicine (MD) Degree.
7. After obtaining the certificate in graduation, they came down to India to practice medicine. In the said pursuit, the petitioners had appeared in the Foreign Medical Graduate Examination (FMGE), conducted by National Board of Examinations in Medical Sciences (an autonomous body under the Ministry of Health and Family Welfare, Government of India), a screening test meant to allow students who studied medicine abroad to practice in India. After qualifying in the screening test, the petitioners had underwent a 12 month Compulsory Rotating Medical Internship (CRMI) in accordance with the Compulsory Rotating Medical Internship Regulations, 2021 and the National Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021 clinical internship as per Regulation 11 of the Screening Testing Regulations, 2002, at the respective institutions allotted APMC.
8. Thereafter, the petitioners have approached the APMC for the issuance of a Permanent Registration Certificate. However, the same has not been issued, stating that the petitioners should undergo one more year of internship.
9. Challenging the action of the respondents in not issuing Permanent Registration, and insisting that the petitioners should undergo one more year of internship, the petitioners had approached this Court earlier by way of writ petition. The said writ petitions were disposed of observing that the petitioners should approach the APMC by way of an application enclosing 25 all the relevant documents. Pursuant to the same, the petitioners approached the APMC and submitted the application. The said application was rejected by APMC, vide the impugned proceedings. While rejecting the application, the Medical Council relied on the clarification issued by the Government of India. The order of the Court was dated 29.08.2025; the said clarification appears to have been sought vide D.O. letter of the Special Chief Secretary to the Government dated 05.08.2025. Challenging the proceedings of rejection to grant Permanent Registration, the instant writ petitions are filed.
10. The primary contention of the learned counsel for the petitioners is that the FMG Regulations, 2021, particularly Regulation 5 (1) (b) of the Regulations, 2022, will not apply to any of these petitioners since they have already been pursuing their Foreign Medical Course by the date of coming into force of the regulations. The same has been clarified by the Circular of the NMC dated 04.03.2022, in its clarification in the following manner:
"6. Taking into the consideration all the relevant provisions of NMC's Regulations and circumstances, the Commission decided to issue the detailed guidelines/process which is required to be followed by State Medical Councils for grant of registration of FMGs till further instructions from the Commission or implementation of NExT Exam, whichever occurs earlier. State Medical Councils should ensure the following conditions/criteria while processing, the case for grant of registration of FMGS:
(i) The medical qualification/degree must be registerable to practice medicine in their respective jurisdiction of the country in which the medical degree is awarded and at par with the license to practice medicine given to citizen of that country.26
(ii) Documentary evidence certifying successful completion of physical training or internship during the medical qualification equivalent to MBBS, if conducted in foreign institute.
(iii) Copy of passport with VISA and immigration details.
(iv) Foreign Medical Graduate Examination (FMGE) conducted by National Board of Examination (NBE) should be cleared by the candidates seeking registration in India.
(v) If the candidate is found fulfilling, all the above mentioned criteria, provisional registration may be granted by State Medical Councils for 12 month internship or balance period, as the case may be.
(vi) Internship shall be permissible in medical college hospital or hospital attached to medical colleges, permitted by the Commission.
(vii) The maximum quota for allocation of internship to FMGs must be restricted to additional 7.5% of total permitted seats in a medical college.
(vii) State Medical Councils should obtain an undertaking from the medical college that no amount/fee is charged by the medical college from the FMGs for permitting them to do their internship. The stipend & other facilities to FMGs should be extended equivalent to Indian Medical Graduates being trained at Government Medical Colleges as fixed by the appropriate authority applicable to the institution/University or State."
11. It is further contended that the case of the petitioners would squarely fall within the clarification Circular dated 19.06.20204, which clarifies that students who have adequately compensated for their online classes with physical, offline classes and subsequently passed an examination equivalent to MBBS in India shall be eligible for a year of mandatory internship. It is contended that the petitioners have sufficiently compensated for their online classes with offline classes during the 4th and 5th year of the course, and 27 during their respective completion of the academic course in the Foreign Medical Institution.
12. The further argument of the learned counsel for the petitioners is that the respondents have placed reliance on the Government of India clarification dated 07.08.2025, despite the directions of this Court in the previous round of litigation to issue Permanent Registration Certificate in terms of the public notice dated 19.06.2024 of the NMC of India.
13. It is contended that, having passed the other tests, such as the screening test and the one-year internship, and having compensated for the online classes with offline classes, the APMC's finding that the petitioners have not sufficiently compensated for the online classes is unsustainable.
14. It is argued that all Indian Citizens and Overseas Citizens of India who enrolled in a Foreign Medical Institution before 18.11.2021 are subject to the MCI Screening Test Regulations, 2002. The NMC, FMGL Regulations, 2021, including requirements for minimum course duration, internships abroad, and internships in India, do not apply to these students. They must qualify the Screening Test (FMGE) under the 2002 Regulations to obtain Provisional or Permanent Registration in India. Eligibility is determined by the 2002 Regulations, which require a recognized primary medical qualification and compliance with the requirements in effect at the time, such as obtaining an Eligibility Certificate from the Medical Council of India (for admissions from 15.03.2002 to before May, 2018). The NMC FMGL Regulations, 2021, apply 28 only to candidates who enrolled in a Foreign Medical Institution on or after 18.11.2021.
15. On the other hand, the APMC in the impugned orders specific reference has been made to clarification of the NMC, dated 19.06.2024, interprets the said Circular as if the entire portion of online course should be repeated again while attending physical classes/internship. The contention of the petitioners is that the Foreign Medical Graduation Regulations FMGL, 2021 would not apply to their case. It is contended that the NMC also vide Circular dated 04.03.2022 had clarified that FMGL Regulations, 2021 would not apply to the candidates who have joined their undergraduate medical education in foreign institutions prior to 18.11.2021 and shall be governed by provisions previously applicable regulations namely ("the Screening Regulations 2002" and "the eligibility requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002").
16. To have a bird's eye view of the case, it is relevant to discuss each of the Notifications/Circulars issued from time to time on the subject issue, after 2021.
(A) The National Medical Commission(Compulsory Rotating Medical Internship) Regulations, 2021.
(B) National Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021.
(C) Circular Dated 04.03.2022.
29
(D) National Medical Commission's Notification dated 09.05.2023.
(E) Public Notice dated 07.12.2023.
(F) Circular Dated 09.05.2023.
(G) Public notice dated 07.06.2024.
It has to be examined if the above regulations/circulars/notices would apply to the case of the petitioners in the subject writ petitions.
(A)The National Medical Commission (Compulsory Rotating Medical Internship) Regulations, 2021, would not apply to the case of the petitioners, as provided under Clause 2 (b) of Schedule II of the said CRMI Regulations, 2021.
(B)National Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021, would not apply to the case of the petitioners in the light of Regulation No.5 of the said Regulations and the Clause (b) of the Circular of NMC dated 04.03.2022. (C)Circular Dated 04.03.2022, provides that "The Commission hereby reiterates that the provisions contained in FMGL Regulations, 2021 are not applicable in the following cases:
a. Foreign medical graduates who have acquired a foreign medical degree or primary qualification, as the case may be, prior to 18th November, 2021;
b. Candidates who have joined their undergraduate medical education in foreign institutions prior to 18th November, 2021; and c. Such foreign medical graduates who are specifically exempted by the Central Government, by notification."
(D)National Medical Commission's Notification dated 09.05.2023, Whether the notification dated 09.05.2023 would apply to the fact situation? Particularly, Clause X of the notification.30
If it is determined that this clause would not apply to the case of the petitioners, inasmuch as, as observed above, Compulsory Rotating Medical Internship (CRMI), 2021, would not apply to the case of the petitioners, the rest of the circulars, which are in continuation of this notification, also would not apply.
However, I'm of the view that having regard to the Covid situation, the case of the petitioners would at best would fall under Clause (X) of the notification dated 09.05.2023, which provides for completion in offline mode or to supplement the online theory subjects/classes by offline practical and clinical training, and after obtaining a medical qualification registerable in that country where it is being acquired. After qualifying in the FMG Examination, the FMGs shall undergo a one-year internship. (E) Public notice dated 07.12.2023, deals with (a) Internship of FMGs who had returned to India in their final year owing to pandemic and war and completed the course through online, including the examination, have to undergo two year internship {1 year Clinical internship in lieu of their deficiency in training in the foreign country from the parent college + 1 year CRMI},
(b) FMGs who had break in the penultimate year of study and completed course through online mode including the examination {2 years Clinical internship in lieu of their deficiency in training in the foreign country from the parent college + 1 year CRMI}. This circular has no application to the facts of the present case, since all the petitioners had online classes in their third year of the course (except W.P.No.32012 of 2025 and W.P.No.31228 of 2025) 31 (F) Public notice dated 07.06.2024, This Public notice, has been issued in continuation of the circular 09.05.2023 to prevent false and malicious compensatory certificates being submitted by FMGs falling under Clause (X) of the Circular dated 09.05.2023, from their parent universities to comply with the conditions stipulated therein, thus the NMC has taken a decision that all FMGs who have attended online classes for any duration during their course completion were required to qualify the FMG examination and undergo two years of CRMI as mentioned under circular dated 09.05.2023.
(G)Public Notice dated 19.06.2024, The stipulation of 2 years of CRMI as provided under public notice dated 07.06.2024 has been dispensed with and it has been clarified that all the FMGS who have sufficiently compensated classes in physical onsite in lieu of the online classes and subsequently passed examination equivalent to MBBS in India shall be eligible for one year mandatory internship as specified under CRMI Regulations, 2021. The Circular that would be applicable to the case of the petitioners is 19.06.2024.
The respondents have allowed the petitioners to sit for the Screening test conducted by National Board of Examinations in Medical Sciences after being satisfied regarding the academic curriculum of the petitioners and allowed them to attend for one year internship, having done so refusing to issue Permanent Registration on the basis of some clarification that they have got from the NMC is unsustainable.
17. The petitioners, in support of their claim, are relying on the compensatory certificates issued by the respective Universities. However, the APMC considers the said certificates as not sufficiently being compensated in 32 equivalence to the online classes. In my considered view, the observation of the APMC is misconceived.
18. The APMC should have borne in mind that it is not necessary that the equivalent portion of the course attended online should be extended. In other words, to be more precise, the words used in the Circular are to the effect that students who have "sufficiently compensated the classes in physical on-site in lieu of online classes". The same would not amount to mean that the period of academic curriculum or academic year should be proportionally stretched or extended. The purport of the stand taken by the APMC is that the equivalent number of classes which have been attended in online mode should be attended separately by extending the equivalent period of academic period by extending their period of stay in foreign country, such an interpretation is an absurd interpretation and the said contention of the APMC is not sustainable.
19. In any event, having regard to the fact that, after being satisfied with the offline classes vs. online classes, the petitioner was allowed to write the FMG screening test, the Provisional Registration was issued, and the petitioner was asked to attend a one-year CRMI. In light of the tests having been passed and passing through the different stages, in light of the Circular dated 19.06.2024, they are entitled to be granted Permanent Registration. Vide the Circular dated 19.06.2024, it has been clarified that those students who have compensated for the online classes and offline classes are eligible to be considered for only a one-year internship. In the facts of the present 33 case, all the petitioners have been granted a Provisional Registration Certificate and have completed their one-year internship, which is not specified under FMGL, 2002, the applicable regulations in the facts of the case, and although the petitioners are governed by the provisions of Section 13 of the National Medical Council Act, 1959. The NMC has clarified that the FMGL, 2021 would not apply to students who have already been in foreign countries for pursuing the medical course by the date of coming into force of the regulations of 2021. The subsequent Circulars which have emanated from the same in the form of clarifications, the petitioners herein who have all entered the medical course before coming into force of FMGL, 2021 were governed by NMC Act,1959 particularly Section 13 of the NMC Act, 1959. However, having regard to the COVID-19 situation during the relevant period of time, in lieu of the missing classes and practical classes in their institute in the foreign country, applying and assuming that the stipulations mentioned under Clause (X) of the notification dated 09.05.2023 should be met with, the petitioners were required to undergo a mandatory screening test, and 12-month CRMI. Having the said requirements been met by the petitioners, the APMC is not obligated under law to scrutinize the nature, structure, and schedule of the curriculum of the foreign university under the pretext of verifying the compensatory certificates submitted by the petitioner. The same was tested in the screening test and the internship and at the time of granting provisional registration. Further, the impugned order of the APMC is based on clarification issued by NMC pursuant to the clarification sought by APMC 34 itself. 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.
20. 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.
21. In view of the above, the order impugned is set aside. The respondents shall issue proceedings for the grant of Permanent Registration 35 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 (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.
22. With the above directions, the writ petitions are disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
______________________________ JUSTICE KIRANMAYEE MANDAVA Dated:17.12.2025 ANI 36 THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA Writ Petition Nos.27703, 28069, 28162, 30675, 30677, 30679, 31228, 31229, 31247, 31248, 31364, 31424, 32012, 22629, 29043, 34338 & 34470 of 2025 Dated: 17.12.2025 ANI