Sk.Khamruddin vs T. Venkata Reddy T In The on 13 August, 2025

[Cites 7, Cited by 0]

Andhra Pradesh High Court - Amravati

Sk.Khamruddin vs T. Venkata Reddy T In The on 13 August, 2025

m
APHC010387292025

IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY,THE THIRTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT

HON'BLE SRI JUSTICE DHIRAJ SINGH THAKUR, THE CHIEF JUSTICE
AND

the HON'BLE SRI JUSTICE R RAGHUNANDAN RAO
j^lT PETITION NOS- iqS79, 19640. 197«i>, iq«77
^iMMg:mW79;2oii6;2oi^
_0916, 20968, 20976, 20996. 21031. 21138 AND ?1fiRn qf 2n?<i '
WRIT PETITION NO: 19579 OF 707^
Between:

Sk.Khamruddin, S/o Mastan Vali, aged about 18 years, Occ; Student,
Rep. by Natural Guardian,
aged about 46 years,
Sk. Mastan Vali, S/o Sk. Rannu Hussain,
R/o D.No. 11-189, Prathipadu Village and
Mandal, Guntur District.

...Petitioner
AND

1 The State of Andhra Pradesh, Rep. by its PrI. Secreta^ to Govt
Medical, Health and Family Welfare Department, Secretariat Buildings,
Velagapudi, Amaravati, Guntur District.
2. Dr NTR University Health Sciences Andhra Pradesh, Vijayawada -
520008 Rep. its Registrar.

...Respondents
Petition under Article 226 of the
Constitution of India praying that in the
circumstances stated i
in the affidavit filed therewith, the High Court may be
pleased to issue a writ, order, or direction more particularly in the nature of
writ of Mandamus by declaring the notification, dt.22-07- 2025 issued by the
^2nd Respondent for admission into MBBS/BDS courses under competent
authority (convenor quota) for the academic year 2025-2026 prescribing the
candidate shall study or reside for a period of not less than 4 consecutive
academic years ending with academic year first appeared in the relevant
qualifying examination per regulation 7.3 as being violative of Article 14, 19
and 21 of the Constitution of India and to issue a consequential direction that
the petitioner is a local candidate for all the purposes for admission into
MBBS/BDS courses for the academic year 2025-2026 under aegis Dr.NTR
University Health Sciences, Vijayawada.
lA 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
direct the 2nd Respondent to treat the petitioner as local candidate of AP for
admission into MBBS/BDS courses under competent authority (convenor
quota) for the academic year 2025-2026.

Counsel for the Petitioner: SRI A RAJENDRA BABU
Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010386622025

WRIT PETITION NO: 19640 OF 2025
#

Between:

1. Sanapala VenkataRamana
S/o:SanapaJaGovinda Rao,
Age about: 18 years, Occupation: Student,
Hail Ticket Number: 1201113201 NEET- UG (2025).
R/oD.No. 1 -92,KotabommaJiMandalam,
VTC: Lakkamdiddi,
PO:Gangaram,
Sub District: Kotabommali,
District: Snkakulam,
State: Andhra Pradesh - 532 195.
Aadhar No. 636942064614.

2. Santha Mohammed Umair
S/o:Santha Mohammed Aslam Basha,
I
Age about: 21 years, Occupation: Student,
Hall Ticket NumJoer; 12 17101005 NEET DC f20^'^'I >
Is
R/oD.No; 10-3-351/B, KoIimiBazar,
!
VTC: Rayadurg, PO: Rayadurg,
District: Ananthapurmau •
State: Andhra Pradesh - 515865.
Aadhar No. 7890 6214 9253.

3.MotaSruthiKeerthi
D/o: MotaSudhakara,
Age about: 17 years, Occupation: Student,
HaJl Ticket Number: 1212105039 NEET- UG (2025)
R/o D.No.3/192, Simhadrip uram,
VTC: Simhadnpuram, PO: Simhad npuram,
district: Cuddapah, State: Andhra Pradesh 516454.
Aadhar No. 409622322588

4.BukkeManasa
§ 0/o:B Ramana Naik,
Age about: 18 years. Occupation: Student,
Hall Ticket Number:4208113040 NEET- UG (2025),
R/o D.No.28-6-982-2, Hamali Colony,
Near Government School, Anantapur,
VTC: Anantapur, PO; Anantapur,
Sub District: Anantapur, District: Ananthapuramu,
State: Andhra Pradesh - 515001.
Aadhar No. 924579911045.

S.PulivarthiChaithanya Krishna
S / o: PulivarthiDivakar,
Age about: 17 years. Occupation: Student,
Hall Ticket Number:4219112304 NEET- UG (2025),
R/oD.No.4-1775/8, Kalyauadurgam Road,
Bhagya Nagar cross, Anantapuram,
VTC: Anantapur, PO: Georgepet,
Sub Dist: Anantapur, District: Ananthapuramu,
State: Andhra Pradesh - 515 004.
Aadhar No. 937194733058.

6. PiduguRuuthvikRoy el
S/o:PiduguSreenivasulu,
Age about: 21 years. Occupation: Student,
Hall Ticket Number: 1201102017 NEET- UG (2025),
R/oD. No. 1-1135-6-16, Adapala Street, Cement Bricks,Kad
VTC: Kadiri, PO: Kadiri,Sub Dist: Kadiri,
District: Ananthapuram.u, Sate: Amdhra Pradesh - 515 59!
Aadhar No. 942064590631.

i
7.GandluriMokshitha
D/o:Gandluri Chandra Mohana Reddy,
Age about: 17 years, Occupation: Student,
Hall Ticket Number: 1212101067NEET- UG (2025),
R/oD.No. 1-61 -c, SanevariPalli,Mudigubba,
VTC: Sanevaripalle, PO: Enumulavaripalli,
District: Sri Sathya Sai,
State: Andhra Pradesh - 515 501.
Aadhar No. 936353987472.

S.KaramthotSruthi |
D/oS Jaya Naik,
Age about: 20 years, Occupation: Student,
Hall Ticket Number:4219101051NEET- UG (2025),
R/O: D. No. 12-5-30-4, Lakshminarasaiah colony, 12^^ WaJ|
Anantapur, Andhra Pradesh - 515 001 I
Aadhar No. 911190922494. I
9.GajjalareddygariChaithanyaSree
D/o G Rama Krishna,
Age about; 19 years, Occupation: Student,
Hall Ticket Number: 1212104334 NEET- UG (2025),
R/oD.No.29/1071, Giriraj colony, near Petrol Bunk,
VTC: Dharmavaram, PO: Dharmavaram,
! Sub Dist; Dharmavaram,District; Ananthapur,
State; Andhra Pradesh - 515 671.
Aadhar No. 984516467329.

lO.SinganamalaSameera
D/o;SinganamalaRajak Vali,
Age about; 18 years, Occupation; Student,
Hall Ticket Number: 1205201140NEET- UG (2025),
R/oD.No.20-1484, Hanumesh Nagar,
ST Peter High School,
VTC; Guntakal, PO: Guntakal,
District; Ananthapuramu
State: Andhra Pradesh - 515 801.
Aadhar No. 459991699185.

ll.Sayed ShabreenFathima
D/o:Syed Abbas,
Age about; 21 years. Occupation; Student,
Hall Ticket Number; 1212105118NEET- UG (2025),
R/oD.No.12-2-818, Sai Nagar, Cross,
Anantapur, Andhra Pradesh - 515 001
Aadhar No. 589261548567.

12.Pathange Prasad
S/o: PathangeNaresh,
Age about: 21 years. Occupation; Student,
Hall Ticket Number: 1201106231 NEET- UG (2025),
R/oD.No: 21-385-1 Upstairs,SriramNagar,
Near Telephone Exchange,Jammalamadugu,
Cuddapah,Andhra Pradesh - 516 434.
Aadhar No. 862952236637.

IS.ShaikDodiumTamzeemBushra
D/o: DodiumFakruddin,
Age about; 21 years. Occupation; Student,
Hall Ticket Number: 1205212353NEET- UG (2025),
R/oD.No. 13/939-1, Saravayapalli Road,
VTC; S.Mydukur, PO;Mydekur
District; Y. S. R, State; Andhra Pradesh-516 172
#
Aadhar No. 91324539 1624.

14.BijivemulaHarshaVardhan Reddy
S/o; BijivemulaVencikataSubba Reddy,
Age about; 18 years, Occupation: Student,
Hall Ticket Number; 1201111172NEET- UG (2025),
R/oD No.6-5, Mydukuru,
VTC; Kothapalli,PO: Nandyalampeta,
District; Cuddapah,State; Andhra Pradesh - 516 172
Aadhar No. 464981722227.

IS.Janaki Thanmayee
D/o: J K Ramu,
Age about; 19 years. Occupation: Student,
Hall Ticket Number; 1217101072NEET- UG (2025),
R/oD.No.4-197, Brahmana Veedhi,
Kota, Gooty, Ananthapuramu, Andhra Pradesh - 515 401
Aadhar No.465552874459.

16. YadavaVarshitha
D/o: YadavaBazari,
Age about; 20 years, Occupation; Student,
Hall Ticket Number; 1202102127NEET- UG (2025),
R/o D.No.76-97-192-5-6-1, Somisetty Estate, Kallur,
PO: Sap Camp-Knl, Dist; Kurnooi,
Andhra Pradesh - 518 003.
Aadhar No. 237802082927.

17.RouhinBanik
S/o:JayantaBanik,
Age about: 17 years. Occupation: Student,
Hall Ticket Number; 1217101084 NEET- UG (2025)
R/oD No.46/695-Al,Budhawar Peta,
VTG: Kurnooi, PO; Knl-camp-b,
Sub Dist; Kurnool,District; Kurnooi,
Sate; Andhra Pradesh 518 002.
Aadhar No. 228789758781.

IS.Mangali Lakshmi Pranathi
D / o; M angaliLokan ath,
Age about: 18 years. Occupation: Student,
Hall Ticket Number; 1205107077NEET- UG (2025),
R/O: 3-75, Masidustreet, Pathikonda,
Kurnooi District
Andhra Pradesh - 518 380.
1

Aadhar No. 625390803974.

ig.ShaikFaseehaAnjum
D / o; ShaikAbzalBasha,
Age about- 20 years, Occupation; Student,
^ Ticket Number:1221102321NEET- UG (2025),
Hall
R/oD.NO.28-1053-C-2A,Vidya Nagar,
VTC- Nandyal,PO; Nandyal,Sub Dist: Nandyal,
District; Kurnool, State; Andhra Pradesh - 518 501.
Aadhar No. 673229212749.

20.VaddePavanKarthik
S / o; VaddeNagarjunudu,
Age about; 21 years. Occupation; Student
Hall Ticket Number; 122110220INEET- UG (2025),
R/0; D. No.30-131, Revenue Quarters,
VTC- Nandyal,PO; Nandyal,Sub Dist; Nandyal,
District; Kurnool, State; Andhra Pradesh - 518 501.
Aadhar No. 203754439532.

21. VemulaSharanya
D/o;Vemula Ramesh Babu,
Age about; 18 years. Occupation; Student,
Hall Ticket Number; 1202101069NEET- UG (2025),
R/oD.No.43-8f-5, n r peta,Simhapuri colony,
Kurnool, PO; Knl-camp-b, District; Kurnool,
State; Andhra Pradesh - 518 002.
Aadhar No. 535326682848.

22.Balia Pranav
S/o;Balla Suresh,
Age about; 18 years, Occupation; Student,
Hall Ticket Number; 1212104126NEET- UG (2025),
R/oD. No.87-1087-42-2, Ganesh Nagar-2, Kurnool,
VTC; Kurnool, PO; Knl-camp-b,
Sub Dist; Kurnool Urban, District; Kurnool,
State; Andhra Pradesh - 518 002.
Aadhar No. 587167723171.

23.PallaAishwarya
D/o;Palla Nagaraj,
Age about; 17 years, Occupation; Student,
Hall Ticket Number; 1202114097 NEET- UG (2025),
R/o D.No.52-2-153, Mayuri heights.
King Market Road, Kurnool,VTC; Kurnool, PO; Kurnool
District: Kurnool, State: Andhra Pradesh - 518001.
Aadhar No. 495431122894

24.Gajulapalle Sai Sanjana
D/o:Gajulapa]le Raja Sekhar,
Age about: 17 years, Occupation: Student,
Hall Ticket Number:4201508060 NEET- UG (2025),
R/o Flat No.201 Sri Ramana Nivas Apt,A Camp.
Near New A3^mppaswamy Temple, Chanikyapuri Colony
Kurnool, Knl-camp-b, Andhra Pradesh - 518 002.
Aadhar No. 258226781050.

25.Saya Sri Nithya
D/o:S Venkateswara Prasad,
Age about: 17 years. Occupation: Student,
Hall Ticket Number: 1202105138 NEET- UG (2025),
R/oH.No.87/870, Syndicate Bank Colony,
Nandyal Road, Near Madhavi Nagar Water Tank,
VTC: Kurnool,Po: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 001.
Aadhar No. 744387030736.

26.Konkala Hari Prakash Naidu
S/o:K R Ramesh Naidu,
Age about: 20 years. Occupation: Student,
Hall Ticket Number: 1212 105073NEET- UG (2025),
R/oD No.5-155, bawapuram,VTC: G.Singavaram,
PO: G.Singavaram,Sub Dist: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 004.
Aadhar No. 619492136161.

27.Bhemanapalle Phalguna
S/o:B Ramakrishnaiah,
Age about: 19 years. Occupation: Student,
Hall Ticket Number: 1201106025NEET- UG (2025),
R/o D.No.6-58, Muslim Street,
Kurnool District
Andhra Pradesh - 518 380.
Aadhar No. 289188943511.

28.R Manoj Kumar Reddy
S/o:R Raghu Ram Reddy,
Age about: 22 years. Occupation: Student,
Hall Ticket Number: 1212 101343NEET- UG (2025),
R/oD. No.87-1 1 78-2, Revenue Colony Kalluru,
SomisettiNagar,Kalluru,
Kurnool, Andhra Pradesh - 518 003.
Aadhar No. 845469295646.

29.ShaikRaisa Sultana
D/o:Shark Mahammad Khadri,
Age about: 18 years, Occupation: Student,
Hall Ticket Number: 120210310INEET- UG (2025),
R/oD.No.50-753/6, Opposite Maddur Nagar, Tagore Nagar,
VTC: Kurnool, PO: Knl-camp-b,Sub District: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 002.
Aadhar No. 516964733188.

30.Reddy YuvaKishore Reddy
S/o:R Srinivasulu Reddy,
Age about: 18 years. Occupation: Student,
Hall Ticket Number: 1212102077NEET- UG (2025),
R/o Flat No.302(Ms9-priya Towers), deva nagar.
Near Railway Gate, Kurnool, VTC: Kurnool,
PO: Knl-camp-b,Sub Dist: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 002.
Aadhar No. 300469368309.

Sl .GongalreddyTanvi Reddy
D/o:G Mohan Reddy,
Age about: 17 years. Occupation: Student,
Hall Ticket Number: 1202102460NEET-UG (2025),
R/oD.No.44/GLM-28, Sunkesula Road, Near SkndanshiGokulam
Revenue Ward No. 14, VTC: Kurnool,
PO: Knl-camp-b,Sub Distrci: Kurnool Urban,
Distrct: Kurnool, State: Andhra Pradesh - 518 002.
Aadhar No. 511119713984.

32.Sankula Venkata Sruthi
D / o: SankulaKaly an,
Age about: 18 years. Occupation: Student,
Hall Ticket Number: 12021063lONEET- UG (2025),
R/oD. No.87/SD-E-86,Vasavi Nagar, Indian Oil Petrol Pump,
Revenue Ward No.87, Kurnool, Dinnedevarapadu, Kurnool,
Andhra Pradesh - 518 002.
Aadhar No. 825297296220.

33.Mandlem Sai Sharmitha Reddy
D/o:M Venkateswara Reddy,
Age about: 19 years. Occupation: Student,
Hall Ticket Number: 1202 101097NEET- UG (2025)
R/oFLAT No- 308 A BLOCK,Sheshadri Nagar
Viswa Sai Residency, Kurnool,
VTC: Kurnnol, PO: Knl-camp-b,
Sub Dist: Kurnool,District: Kurnool,
State: Andhra Pradesh - 518 002.
Aadhar No. 299807327037.

34.K V Udith Santhosh Reddy
S/o:K V Ramanjaneya Reddy,
Age about: 17 years. Occupation: Student,
Hall Ticket Number:4219103338NEET- UG (2025),
R/oD.No. 12- 120,Chapirevula Road,Shanthiniketan Schod
Kranthi Nagar, Nandyal,PO: Nandyal,
District: Kurnool, Andhra Pradesh - 518 501.
Aadhar No. 378098353089.
Si

35. RaaviHasini
D/o:R Ravi Sankar,
Age about: 18 years. Occupation: Student,
Hall Ticket Number:4206102126NEET- UG (2025),
R/oD.No. 11-1-756, Naik Nagar, Near Cement Godown,
Anantapur, Andhra Pradesh - 515 001 "
Aadhar No. 574438296790

36.VinjamuriMadhuri
D/o:V Prabhakara Rao,
Age about: 21 years. Occupation; Student,
Hall Ticket Number; 1205101190NEET- UG (2025),
R/oD.No.4-46C, PathaKonduru, AKonduruMandalam
A.Konduru, NTR, Andhra Pradesh - 521 226.
Aadhar No. 462484926562.

37.NanabalaYashashwini
D/o;NanabalaSubba Rayudu,
Age about; 18 years. Occupation: Student,
Hall Ticket Number: 1217101242NEET- UG (2025),
R/oD. N0.6/1163-A, Bhagyanagar, Guntakal,
VTC; Guntakal,PO; Guntakal,
District: Ananthapuramu,
State; Andhra Pradesh - 515801.
Aadhar No. 572142639319.

38.BavikattaSahithi
D/o;BavikattaSivaprasad,
w

Aee about: 18 years, Occupation; Student,
Hall Ticket Number; 1202105119NEET- UG (2025),
R/oD.No..4-8-354/3,Kothapeta,
Srigiri Colony, Srisailam,
VTC: Srisailam,PO; Srisailam,
Sub Dist; Srisailam,District: Kurnool,
State: Andhra Pradesh - 518 101.
Aadhar No. 622541689084.

39.Asapu Guru Naga Sri Gargi
D/o;Asapu Soma Sekhar,
Age about; 21 years. Occupation; Student,
Hall Ticket Number: 1205202139NEET- UG (2025),
12-6-11/1, Kennedy High School,
Near Mayuri Foot Wear, Vivek Nagar, Kukatpally,
Tirumalagiri, Hyderabad, Telangana - 500 072.
Aadhar No. 732941356390.

40. ChallaSnehaLatha Reddy
D / o: ChallaAkki Reddy,
Age about: 20 years. Occupation; Student,
Hall Ticket Number: 1205204025NEET-UG (20 . ^
Guntur Dist,
3^ •

R/o D.No.2-68,CheruvuKatta Bazar, Pidiguralla City,
Andhra Pradesh - 522 413.
Aadhar No. 5583 0436 7381.

41.Battina Karthikeya
S/o:B PushpaLatha,
Age about; 19 years. Occupation; Student,
Hall Ticket Number: 1201110174NEET-UG (2025),
R/o D.No. 1-57, Achhempalem, Ghantasala Mandal, Snkakulam,
VTC: Srikakulam, PO; Srikakulam, Sub Dist; Ghanatasala,
District; Krishna, State; Andhra Pradesh - 521 132.
Aadhar No. 8151 2806 8016.

42.KanakalaChandana
C/o: MadduYerram Naidu,
Age about; 18 years. Occupation; Student,
Hall Ticket Number: 1225104315 NEET- UG (2025),
R/o D.No. 104-1, Krishnam Naidu veedhi.
Near Bus Stand, Korasavada, Srikakulam,
Andhra Pradesh - 532 214.
Aadhar No. 2118 4601 6158.
43.Shaik Sadia Farasat
D/o:Ejaz Ahmed,
Age about: 18 years, Occupation: Student,
Hall Ticket Number:1202104015NEET- UG (2025),
R/o D.No.91/4-30-3-1-1, Near Sushrutha Hospital
Balaji Nagar, Kurnool, PO: Balaji Nagar, Dist: Kurnool
Andhra Pradesh - 518 006.
Aadhar No. 8105 6255 3155.

44.Syed Mohammed Ashfaaq
S/o: Syed GafforSaheb,
Age about: 20 years, Occupation: Student,
Hall Ticket Number: 120510532INEET- UG (2025),
R/o D.No. 1-203-49-e, Power Office Back Side,
Markapur, Prakasam, Andhra Pradesh -523 316
Aadhar No. 6538 5261 6546.
1

45.Golla Jaya Krishna
S/o: GollaThimmaRajulu,
3
;_4

Age about: 20 years. Occupation: Student, 3

Hall Ticket Number: 1202106262NEET- UG (2025) I
R/o D.No. 1-99,B C Colony, VTC:Kalya-'^ . 1
. 1.r-rr/p-,
L4.JL CCli

PO: Ontimiddi, District: Ananthap ur.
Andhra Pradesh - 515761.
Aadhar No. 7578 5615 9001.
I
46. Valli Venkata Pranavindra Reddy .T

S/o: V VKoteswar Reddy,
Age about: 18 years. Occupation: Student,
cj

Hall Ticket Number: 1215102233NEET- UG (2025),
R/o D.No.7/301-5a, Bhagya Nagar Colony, ■I•V
Cuddapah, Andhra Pradesh - 516002.
Aadhar No. 2641 1827 7521.

47. Deme Anirudh
S/o: Deme Hanmandlu, 4
Age about: 19 years. Occupation: Student, ",

Hall Ticket Number:4201210441 NEET UG (2025),
R/o D.No.3-91, Jukkal Mandal,
VTC: Jukkak, PO: Jukkal,
Sub Dist: Jukkal, District: Kamareddy, I
State: Telangana, j

Aadhar No. 8058 7446 7426.
i

3
48. ThogataTejaswini
S/o; T.Ch.Venkataswamy,
Age about; 18 years, Occupation: Student,
Hall Ticket Number; 1202102026 NEET- UG (2025)
R/o D.N0.76/97-448-22-P-5, Nagendra Nagar,
OppYelukurubanglows, revenue ward-76,
VTC: Kallur, PO; Sap Camp-knl,
Sub Dist: Kallur, District: Kurnool,
State: Andhra Pradesh - 518 003.
Aadhar No.9015 4312 0562.

49. MukkuSathvika
C/o: Srinu,
Age about: 18 years, Occupation: Student,
Hall Ticket Number;4213101007NEET- UG (2025),
R/o D.No.l-22a, Mukkodipalem Village,
KondapiGadiyaramvariKhandrika,
VTC: Kallur, PO; Kondepi,
District: Prakasam,
State; Andhra Pradesh - 523270.
Aadhar No.4317 5614 1804

50. MellamputiManogna
D/o: Rammohan,
Age about: 19 years. Occupation; Student,
Hall Ticket Number;NEET- UG (2025),
R/o D.No.7-42-b, Narsapuram Village,
KondapiGadiyaramvaril^andrika,
VTC; Narapala, ,District: Anantapur,
State: Andhra Pradesh - 515425.
Aadhar No.8357 8386 4287

51. Aashra Sri Talari
C/o; Talari Sri Rama Prasad,
Age about; 18 years. Occupation: Student,
Hall Ticket Number; 1205210062NEET- UG (2025),
R/o Flat No.313, 3rd Floor,
Venkata Novus Elite,Mahendra Nagar
VTC: Gollapudi, PO: Gollapudi,
District; N.T.R,
State: Andhra Pradesh - 521225.
Aadhar No.8871 1014 8506

52. KuruvaShashirekha
D/o: KuruvaChakravarthi,
Age about 19 years, Occupation : Student,
Hall Ticket Number: 1 202 106048NEET- UG (2025),
R/o D.No.206,
VTC; PeddaTekur PO: ChmnaTekur
District; kurnool,
State; Andhra Pradesh 518218.
Aadhar No.3803 9064 2578
. . Petitioners

AND

1. The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Health, Medical and Family Welfare Department,
A.P. Secretariat Buildings, Amaravathi at Velagapudi,
Guntur District.

2. The NTR University of Health Sciences,
Rep. by its Registrajp Vijayawada, .Andhra Pradesh
State.

O . I i 1 v-
Pi i ector of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.

4, The National Medical Commission,
Represented by the Directorate of Medical Education,
For the State of Andhra Pradesh,
Old Government General Hospital
Hanumanpet, Vijayawada,
Andhra Pradesh- 520003.
.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 I

pleased to issue a Writ, order or direction more particularly in the nature of
Writ of Mandamus (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four consecutive academic years for admission preceding the date of

commencement of the relevant qualifying examination into Under Graduate

Courses under Competent Quota in the State of Andhra Pradesh as Local
and
Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative Articles
14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and Family Welfare
(C1) Department dated 22-07-20 25 issued by the Respondent No.t as being
violative of Articles 14,19 and 21 of the Constitution of India (c) Declaring
that the Petitioners are local candidates for all the purposes of Admission into
MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
lA NO: 1 OF 20?.*^

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 operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health Medical & Family Welfare (Cl)
Department dated:22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
defined The Local Candidate means.
lA NO: 2 OF 7()7fi

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
direct the Respondent No.2 to
permit the Petitioners to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
Without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under
Competent Quota 2025-2026 i
m pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioners: SRI UMESH CHANDRA PVG
Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE
Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010391882025

0=^

WRIT PETITION NO: 19785 OF 2025

Between:

Dhayapuley Rishitha, D/o. D.V. Subba Rao, aged 18 years, Occ.
Student, R/o. H. No. 7-124, Rangaraju Street, Sanjamala Village and
Mandal, Nandyala District.

...Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health
Medical and Family Welfare Department Secretariat, Velagapudi
Amaravathi.

2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh

3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of
Medical Education Old Government General Hospital, Hanumanpet,
Vijayawada, Andhra Pradesh- 520003.

...Respondents

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
or order or direction more particularly one in the nature
of writ of Mandamus Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of hot less than
four consecutive academic
years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department
dated.2207-202 5 issued by the Respondent No.1 as being the violative
Articles 14,19 and 21 of the Constitution of India b. The Constitutional and
legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 8and G.O.Ms.No.82 by Health Medical and Family Welfare
(Cl) Department dated.22/07/2025 i
issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the
Constitution of India c. Declaring that
the Petitioners are local candidates for all the purposes of Admission into
MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh .
lA NO: 1 OF

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 operation of Rule 9 (1), issued amended vide GO. MS. No. 80
GO MS. No. 81 and GO MS
No. 82 by Health, Medical & Family Welfare
Department dated 22.07.2025
specifically in relation to Rule 9(1)(b)(ii) which
defined The Local Candidate means.
jA NO: 2 OF 207.^

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i
in support of the petition, the High Court may be pleased to
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be
registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2.

Counsel for the Petitioner: SRI VARUN BYREDDY

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010390532025

WRIT PETITION NO: 19877 OF 2025

Between:

Ghodkar Mansi @ Mansi Ghodkar, Meet Roll No./Hall Ticket No.

1202113096, Aged about 17 years, Minor, Student, permanent r/o
House No. 19-46, Peta Bandimetta Street, Kurnool City, Kurnool

Urban Mandal, Kurnool District (AP) - 518001 and Rep. by her father
and Natural guardian, Sri G.Chalapathi Rao @ Chalapathirao
Chatwajirao Ghodkar, Advocate, House No. 19-46, Bandimetta Street,
Kurnool City, Kurnool Dist. (AP)

...Petitioner

AND
1.
state of Andhra Pradesh, Rep. by its Special Chief Secretary to
Government, Health, Medical and Family Welfare Department,
Velagapudi, Amaravati - 522238 Guntur Dist. (AP)
2. Dr NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada -520008 (AP).
3. Union of India, Rep. by its Secretary, Ministry of Home Affairs,
Cabinet Secretariat, New Delhi-1100 001
4. Tahsildar, Government of AP, Kurnool Urban Mandal, Kurnool City
(AP)

...Respondents

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 call for the records of the case and to issue orders, direction or writ

more particularly in the nature of Mandamus for declaration declaring that the
action of the Respondents Nos. 1 and 2 in treating the petitioner as

Provisional Application Form Registration ID-UG25CQ01000350 for the

purpose of admission into M.B.B.S. Course for the academic year 2025-26
under the NEET (UG), 2025 is arbitrary, illegal, discriminatory and is in
violation of Article 14, 15 and 21 of the Constitution of India ignoring the fact
that the petitioner is a local candidate of Sri Venkateswara University Area
(SVU Area) for the purpose of admission into M.B.B.S. Course for the

academic year 2025- 26 under the NEET (UG), 2025 since she has studied
from class I to Class X in Kurnool City (AP) with permanent residence at
Kurnool (AP) continuously and consequently direct the Respondents No. 1
and 2 to treat the petitioner as a local candidate of Sri Venkateswara
University Area (SVU Area) for the purpose of admission into M.B.B.S.
Course for the academic year Respondents AP Non-local with AP Domicile
vide 2025-26 under the NEET (UG), 2025.

lA 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
pass interim orders directing the respondents to consider the petitioner as a
local candidate of S.V.U Area for the purpose of admission into M.B.B.S.
Course for the academic year 2025-26 under the MEET (UG), 2025 forthwith,
pending disposal of the WP.

Counsel for the Petitioner: SRI G MALOJI RAO

Counsel for the Respondent No. 1: GP FOR MED HEALTH AND FAMILY
WELFARE

Counsel for the Respondent No. 2: M/s TATA VENKATA
SRIDEVI,STANDING COUNSEL FOR DR.NTR UNIVERSITY OF HEALTH
SCIENCES

Counsel for the Respondent No. 3: SRI PASALA PONNA RAO, DEPUTY
SOLICITOR GENERAL OF INDIA

Counsel for the Respondent No.4: GP FOR REVENUE

APHC010395622025

WRIT PETITION NO: 19930 OF 2025

Between:

Avvaru Jayasree, D/o Avvaru Venu Gopal, Aged 18 yrs, D.No.6/863,
Shankarapuram, Kadapa-516002, presently came down to Amaravathi.
Aadhar No.8951 8994 9939

...Petitioner

AND

1. The State of Andhra Pradesh, Rep., by its Principal Secretary Health ,
Medical and Family Welfare Department, A.P. Secretariat Buildings,
Amaravathi at Velagapudi Guntur District.
2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh State.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District.

4. The National Medical Commission, Represented by the Directorate of
Medical Education, For the State of Andhra Pradesh, Old Government
General Hospital, Hanumanpet, Vijayawada , Andhra Pradesh 520003.

...Respondents

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 or Order or Direction more particularly one in the
nature of a Writ of Mandamus declaring the Notification and prospectus dated
22-07-2025 issued by the 2nd Respondent where in the Respondents have
prescribed that a candidate shall study or reside for a period of not less than
four
consecutive academic years for admission preceding the date of

commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local

Candidate as per 9(1) amended vide G.O.Ms.No.80 G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare(c) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative of Article
14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9(1) issued vide amended vide G.O.Ms. No.80, G.O.Ms.No.81
and G.O.Ms. No.82 by Health ,Medical and Family Welfare (c) Department
dated 22-07-2025 issued by the Respondent No.1 as being violative of Article
14,19 and 21 of the Constitution of India . (c) Declaring that the petitioners
are local candidates for all the purposes of Admission into MBBS and BDS
course for the Academic Year 2025-2026 under the aegis of Dr.NTR
University of Health Sciences, State of Andhra Pradesh (d) And to pass such
other orders as the Hon'ble Court may deem fit in the circumstances of this
case and in the interest of the justice.

lA 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 Operation of Rule 9(1), issued amended vide G.O.MS.NO.80,
G.O.MS.N0.81 & G.0.MS.N0.82 by Health , Medical & Family Welfare (C-1)
Department dated 22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
defined The Local Candidate means pass any such other order or orders as
deem fit in the interest of the justice pending disposal of the main Writ
Petition.

lA NO: 2 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
direct the Respondent No.2 to permit the Petitioner to fill up the application
forms permitting them to be registered as Local Candidate in the State of
Andhra Pradesh and consequently process the application of the petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission MBBS/BDS under Competent
Quota 2025-2026 in pursuant to NEET(UG) 2025 Under the aegis of
Respondent No.2.

Counsel for the Petitioner: SRI R SIVA SAI SWARUP

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC
APHC010395182025

WRIT PETITION NO: 19941 OF 2025

Between:

1. Ambati Vijaya Lakshmi, D/o. A. Adinarayana Reddy, Aged about 18
years, Occ: Student, Meet Hall Ticket (UG -2025) No- 1205208105
R/o. H. No. 1-117-A, Kanakadripalli village Kolimigundia Mandal
Nandyal District, Andhra Pradesh - 518123
2. Attar Mohammad Vikhar, S/o. Attar Mazeed Hussain, Aged about 18
years, Occ: Student, Neet Hall Ticket (UG -2025) No- 1212103007
R/o. H. No. 25/7, Sanjeeva Nagar, Nandyal Town and Mandal, Nandyal
District, Andhra Pradesh - 518501.

...Petitioners

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
Medical and Family Welfare Department, A.P. Secretariat Buildings,
Amaravathi at Velagapudi, Guntur District.
2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh State.

General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh- 520003

...Respondents

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, more particularly one in the nature
of writ of mandamus a) Declaring the Notification and prospectus dated
22.07.2025issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four
consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per Rule 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative Articles
14,19 and 21 of the Constitution of India b) The Constitutional and legal
validity of Amendment of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and. Family Welfare
(Cl) Department dated 22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India c) Declare that
the Petitioners are local candidates for all the purposes of Admission into

MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
lA 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 operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare(CI)
Department dated:22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
defined The Local Candidate means pending disposal of the main Writ
Petition.

lA NO: 2 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
direct the Respondent No.2 to permit the Petitioners permit the Petitioners
bearing Meet Hall Ticket (UG -2025) No's: 1205208105 and 1212103007
respectively to fill up the application forms permitting them to be registered as
Local Candidates in the State of Andhra Pradesh and consequently process
the applications of the Petitioners without considering the Condition of not
less than four consecutive academic years for admission preceding the date
of commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh for

admission into MBBS/BDS under Competent Quota 2025-2026 in pursuant to
NEET(UG) 2025 under the aegis of Respondent No.2 pending disposal of the
main Writ Petition.

Counsel for the Petitioners: SRI V NITESH

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
^MC

APHC010395942025

WRIT PETITION NO: 19944 OF 2025

Between:

Dandu Sweekruthi, D/o Giri Babu Aged about 19 years, Student,
Residing at H.No.87/493-A Sreenagar Colony, C-Camp, Kallur
Village, Kurnool Mandal, Kurnool district.

...Petitioner

AND
1. The State of Andhra Pradesh, represented by its Principal Secretary,
Medical and Health Family Welfare Department, Secretariat,
Velagapudi, Amaravathi, Guntur district.
2. Dr N T R University of Health Sciences, represented by its Registrar,
Vijayawada Krishna district.

3. The Convener, MBBS/BDS-2025 C/o. Dr N.T.R. University of Health
Sciences. Vijayawada, Krishna district.

...Respondents

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 an appropriate writ, order or direction more particularly one
in the nature of writ of mandamus declaring the impugned G.O.Ms.No.80,
Health, Medical and Family Welfare (C1) Department, Dt, 22-7-2025 issued
by the 1st respondent is ultra virus and treating the petitioner as non-local in
the state of Andhra Pradesh for ongoing counseling for admission into

MBBS/BDS for the academic year 2025-26 which is contrary to the Clause 4
(2) (b) of the Presidential Order, 1974 and the Judgment of this Hon'ble Court
reported in AIR 1976 AP 408 is illegal, arbitrary and violative of principals of
natural justice and consequently set aside the G.O.Ms.No.80, dt.22-7-2025.

lA 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
direct the 2nd and 3rd respondents herein to consider and treat the petitioner
as local to the state of Andhra Pradesh in ongoing counseling for admission
into MBBS/BDS for the academic year 2025-26 by suspending the

G.O.Ms.No.80, dt.22-7-2025 forthwith pending disposal of writ petition.

Counsel for the Petitioner: SRI G R SUDHAKAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE
Counsel for the Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010394292025

SMS

WRIT PETITION NO: 19952 OF 20?.*^
Between:

1. Kammari Aishwarya, D/o Kammari Venkateswarulu Age about18
years, Occupation Student, Hall Ticket Number 1212103506NEET- UG
(2025), R/o D.No. 17/135/2, SS Puram, Gooty road, VTC Guntakal,
PO Guntakal, District Anantapur, State Andhra Pradesh - 515 801.
Aadhar No. 2614 7759 1646.
2. Sai Anjana Garine, D/o Garine Hanumantharao Age about17 years.
Occupation Student
Hall Ticket Number 3604106322NEET- UG

(2025), R/o D.No.B-207, Phase-2, Deepanjali Nagar, NTPC Simhadri,
VTC Cheepurupalle (West), PO NTPC Simhadri Sub Dist Paravada,
District Visakhapatnam, State Andhra Pradesh - 531020. Aadhar No.
43182112 3172.

3. P Sannidhi Sudhakar Reddy, D/o P. Naga Sudhakar Reddy, Age about
18 years. Occupation Student, Hall Ticket Number 1205211175 NEET-
UG (2025), R/o H.No.87/1 158, Road No - 12, Nagi Reddy Revenue
Colony, C-CAMP, VTC Kurnool, PO Dinnedevarapadu District Kurnool,
State Andhra Pradesh - 518002. Aadhar No. 8001 2735 0369.
4. Vivek Kumar Dwivedy, S/o Binod Kumar Dwivedy Age about 19 years.
Occupation Student, Hall Ticket Number 1224107319NEET- UG
(2025), R/o D.No. 30-82-29, Padmasali street, Kanithi near Sivalayam,
Vadlapudi, Gajuwaka, Visakhapatnam, Andhra Pradesh - 530 046.
Aadhar No. 4551 1726 2728.
5. Bantroth Giridhar, C/o B. Sudhakar, Age about 18 years. Occupation
Student, Hall Ticket Number 1202102165NEET- UG (2025), R/o

D.No.87/558-2, Srinagar Colony, District Kurnool, State Andhra
Pradesh - 518002. Aadhar No. 6178 8885 3300

6. Komepati Venkata Sai Charanu, C/o. Komepati Raghu Ram, Aged
about 20 Years, Occupation Student, Hall Tieket Number 1201112011
NEET- UG (2025), R/o D.No. 8-2 B, Driver Peta, Singarayakonda, P.O
S Konda, District Prakasam, State Andhra Pradesh - 523101. Aadhar
No. 938756785339.

7. Sathvik Menapati Sreenivasulu, C/o. Menapati Sreenivasulu, Aged
about 20 Years, Oecupation Student, Hall Ticket Number 4219106002,
NEET- UG (2025), R/o Plot No. 19, Sai Garden City, Gangavaram,
Sub Distric Gangavaram District Chittoor, State Andhra Pradesh -
517408. Aadhar No. 88532585351

8. Muramutla Sanjana, D/o M Prabhakar, Age about 18 years. Occupation
Student, Hall Ticket Number 4219102309, NEET- UG (2025), R/o
D.No.97/106
Utukuru, Utukur, PO Utukur, District Cuddapah, State
Andhra Pradesh - 516 003. Aadhar No. 6821 4242 7736
9. Laghusani Navadeep, S/o Shiva Gopal, Age about 20 years.

Occupation Student, Hall Ticket Number 1212101116 NEET- UG

(2025), R/o D.No.45/124-26-e-3-301, Somappa Colony, Near Venkata

Ramana Colony, Kurnool, Sap Camp-knl, Andhra Pradesh - 518
003, Aadhar No. 2640 8561 1088

lO.Yammanuru Hima Varshini, D/o Y. Prathap Reddy, Age about 21
years. Occupation Student, Hall Ticket Number 1219102079 ,NEET-
UG (2025), R/o D.No.3/129, VTC Kamasamudram, PO
Kamasamudram, Sub Dist Lingala, District Cuddapah, State Andhra
Pradesh -516 484 . Aadhar No.9758 9027 9015.
II.KukutIa Gayathri,, D/o Srinivasa Rao, Age about 18 years. Occupation
Student, Hall Ticket Number 1205110311 ,NEET- UG (2025), R/o

D.No.1-148-3, Kellampalli, Marripudimandalam VTC Kellampalle, PO
Kellampalli, Sub Dist Marripudi, District Prakasam, State Andhra

Pradesh 523240 Aadhar No. 6826 9555 1001.

Cause title amended with respect to Petitioner No. 11 as per

c.o.dt.07.08.2025 vide I.A.No.3 of 2025 in W.P.No. 19952 of 2025.

Petitioner No.8 to 11 are impleaded as per c.o.dt.31.07.2025 vide

I.A.No.2of 2025 in W.P.No.19952 of 2025.

...Petitioners

AND

General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh-
520003.

...Respondents

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 more particularly in the nature of
Writ of Mandamus (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81
G.O.Ms.No.82 by Health, Medical Family Welfare (Cl) Department dated22-
07-2025 issued by the Respondent No.1 as being the violative Articles 14,19
and 21 of the Constitution of India (b) The Constitutional and legal validity of
Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
G.O.Ms.No.82 by Health, Medical Family Welfare (Cl) Department dated22-
07- issued by the Respondent No.1 as being violative of2025 Articles 14,19
and 21 of the Constitution of India (c) Declaring that the Petitioners are local
candidates for all the purposes of Admission into MBBS BDS Courses for the

Academic Year 2025-2026 under the aegis of Dr.NTR University of Health

Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025

State of Andhra Pradesh and consequently process the applications of the
Petitioners without considering the Condition of not less than four consecutive
academic years for admission preceding the date of commencement of the
relevant qualifying examination into Under Graduate Courses under

Competent Quota in the State of Andhra Pradesh for admission into

MBBS/BDS under Competent Quota 2025-2026 in accordance with the

interim direction rendered by this Hon'ble Court dated28.07.2025 vide

W.P.No. 19640 OF 2025, in pursuant to NEET(UG) 2025 under the aegis of
Respondent No.2 .

Counsel for the Petitioners: M/s K MADHAVI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010395922025

WRIT PETITION NO: 19969 OF 2025

Between:

Gajula Suma, D/o Vijayendra Babu Aged about 17 years, being minor
and Represented by natural guardian and father Gajula Vijayendra
Babu S/o G Uma Maheswara Sastry Aged about 52 years, Residing
at H.No.275/3, Byrmal Street, Nandyal, Kurnool District.

...Petitioner

AND

1.
The State of AP, represented by its Principal Secretary, Medical and
Health Family Welfare Department, Secretariat, Velagapudi,
Amaravathi, Guntur district.
2.
Dr N T R University of Health Sciences, represented by its Registrar,
Vijayawada Krishna district.
3.
The Convener, MBBS/BDS-2025 C/o. Dr.N.T.R. University of Health
Sciences. Vijayawada, Krishna district.

...Respondents

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 an appropriate writ, order or direction more particularly one
in the nature of writ of mandamus declaring the impugned G.O.Ms.No.80,
Health, Medical and Family Welfare (Cl) Department, Dt, 22-7-2025 issued
by thelST respondent is ultra virus and treating the petitioner with Application
Number 250411134265 and Roll Number 4201403252 as non-local in the

state of Andhra Pradesh for ongoing counseling for admission into MBBS/BDS
for the academic year 2025-26 which is contrary to the Clause 4 (2) (b) of the
Presidential Order, 1974 and the Judgment of this Hon'ble Court reported in
AIR 1976 AP 408 is illegal, arbitrary and violative of principals of natural
justice and consequently set aside the G.O.Ms.No.80, dt.22-7-2025.

lA 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
direct the 2nd and 3rd respondents herein to consider and treat the petitioner
with Application Number 250411134265 and Roll Number 4201403252 as
local to the state of Andhra Pradesh in ongoing counseling for admission into
MBBS/BDS for the academic year 2025-26 by suspending the G.O.Ms.No.80,
dt.22-7-2025 forthwith pending disposal of writ petition.

Counsel for the Petitioner: SRI G V S MEHAR KUMAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE

Counsel for the Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010395772025

WRIT PETITION NO: 19970 OF 2025

Between:

Kase Medha, D/o Kase Vijaya Mohan and Yeddu Pydi Kanthi, Student.
H/M, Aged about 18 years, D.No.19-1-69, Dara Rice Mill Street,
College Road, Jangareddygudem, Eluru District, Andhra Pradesh.
...Petitioner
AND

1. The Registrar, Dr NTR University of Health Sciences, Andhra Pradesh,
Vijayawada - 520 008, AP.
2. The Competent Authority (Convenor), for the Admission into MBBS and
BDS Courses 2025 under Convenor Quota, Dr. N.T.R. University of
Health Sciences, Andhra Pradesh, Vijayawada - 520 008, AP.
3.
The State of Andhra Pradesh, Rep. by Spl. Chief Secretary to Govt, for
Health, Medical and Famity Welfare (C1) Department, Room No. 148,
Ground Floor, 5th Block, AP Secretariat, Velagapudi, Amaravathi,
Vijayawada, AP

...Respondents

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 be pleased to issue a writ, order or direction more particularly one in
the nature of a Writ of Mandamus declaring that the Local Candidate meaning
in G.O.Ms.No.80 and G.O.Ms. No.81 and G.O.Ms. No.82 is illegal, arbitrary,
unjust, discriminatory and volatile of Art. 14 of the Constitution of India and
Consequently direct the 1 to 3 Respondents to Permit Me to Apply as Local
Candidate for the Admission into MBBS and BDS Courses 2025 under
Convenor Quota.

lA 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
may be pleased to direct the 1 to 3 Respondents to Permit Me to Apply as
Local Candidate for the Admission into MBBS and BDS Courses 2025 under
Convenor Quota in the pending disposal of the above Writ Petition.

Counsel for the Petitioner: SRI BANDA SAI SAMPATH KUMAR

Counsel for the Respondent Nos. 1 and 2: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCE

Counsel for the Respondent No. 3: GP FOR MEDICAL HEALTH FW
APHC010396312025

WRIT PETITION NO: 19976 OF 2025

Between;

1. Janapati Hemanath, S/o. Ramu Aged about 20 years, Occ: Student
R/o. D.No.6/373, Arts College Road Proddatur, Y.S.R Kadapa District.
2. Janapati Yogesh, S/o. Krishna Aged about 19 years, Occ; Student
R/o.D.No.4/1027-1-2, Venkateswara Kottalu, Near Aditya High School,
Proddatur, Y.S.R Kadapa District.

...Petitioners

AND

1. The State of Andhra Pradesh rep., by its Principal Secretary
Department of Heath, Medical and Family Welfare, 5TH Block, Ground
Floor, Room No. 157, A.P. Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.

2. DR NTR University of Health Sciences, Vijayawada, NTR District Rep.,
by its Registrar.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of
Medical Education
Old Government General Hospital, Hanumanpet
Vijayawada, Andhra Pradesh- 520003

...Respondents

arbitrary and illegal and violative of Articles 14,19 and 21 of the Constitution
of India b. The Constitutional and legal validity of Rule 9 (1) issued vide
amended vide G.O.Ms.No.80, G.O.Ms.No.81 AND G.O.Ms.No.82 by Health.
Medical and Family Welfare (CD Department dated 22/07/2025 issued by the
Respondent No.1 as being violative of Articles
14,19 and 21 of the
Constitution of India
c. declare that the Petitioners are local candidates for all
the purposes of Admission into MBBS AND BDS Courses for the Academic
Year 2025-2026 under the
aegis of Dr.NTR University of Health Sciences
State of Andhra Pradesh.

lA NO: 1 OF 909^

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
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be
registered as Local Candidates in the State of
Andhra Pradesh and
consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive
academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under
Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2, pending disposal of the above Writ Petition.
Counsel for the Petitioners: SRI D VIGNESHWAR REDDY

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010396542025

WRIT PETITION NO: 19979 OF 2025

Between:

Bestha Vizwal, aged 19 yrs S/o Late T.D.Madhav, Student Mother

Bestha Bhavani r/o H.No. 91/4-100-B Venkata Ramana Colony, Near
Kesava Reddy School. New Postal Colony, VTC, Kurnool-518003

...Petitioner

AND

1. The State of Andhra Pradesh, Department of Medical Health and Family
Welfare Secretariat Complex, Velagapudi, Amaravathi Rep., by its
Principal Secretary
2. Dr NTR University of Health Sciences, Besides Government General
Hospital, Ramvarapadu, Vijayawada Rep by its Registrar

...Respondents

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 pass an order or direction or any other proceedings one in the
nature of Writ of Mandamus declaring the notification dated 22.07.2025

issued by the 2nd respondent for admission into MBBS/BDS courses under
the Competent Authority (Convenor) Quota for the academic year 2025-2026
prescribing that the candidate shall study or reside for a period of not less
than 4 consecutive academic years ending with academic year first appeared
in the relevant qualifying examination as per regulation 7.3 as as arbitrary,
irrational and illegal, besides violating petitioners rights guaranteed under Act
14, 19 and 21 of the Constitution of India and consequently direct the

respondents to treat the petitioner as local candidate for all the purposes for
admission into MBBS/BDS Courses for the academic year under the Dr.NTR
University of Health Sciences, Vijayawada.

lA 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
direct the 2nd respondent to treat the petitioner as candidate of Andhra
Pradesh for admission into MBBS/BDS courses under the Competent
Authority (Convenor) Quota for the academic year 2025-2026.

Counsel for the Petitioner: SRI HARISH KUMAR RASINENI

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010397992025

WRIT PETITION NO: 20116 OF 2025
Between:

1. Shaik Mohammed Arshad, S/o Shaik Magbul Basha, aged about 19
years, Occ: Student, R/o H.No.2-54, Pedda Peta, Sivapuram, Kurnool
District.

2. Shaik Muhammad Ayaz,, S/o Shaik Mahaboob Basha, aged 19 years,
Occ Student, R/o H.No.3-98/2, Peddapeerla Veedhi, Atmakur, Kurnool.

...Petitioners

AND

1. The State of Andhra Pradesh, Rep. by its PrI. Secretary to Govt.,
Medical, Health and Family Welfare Department, Secretariat Buildings,
Velagapudi, Amaravati, Guntur District.
2. Dr NTR University Health Sciences, Andhra Pradesh, Vijayawada -
520008 Rep. its Registrar.

...Respondents

writ of Mandamus by declaring the notification, dt.22-07-2025 issued by the
2nd Respondent for admission into MBBS/BDS courses under competent
authority (convenor quota) for the academic year 2025-2026 prescribing the
candidate shall study or reside for a period of not less than 4 consecutive
academic years ending with academic year first appeared in the relevant
qualifying examination as per regulation 7.3 as being violative of Article 14, 19
and 21 of the Constitution of India and to issue a consequential direction that

the petitioners as local candidates for all the purposes for admission into

MBBS/BDS courses for the academic year 2025-2026 under aegis Dr.NTR
University Health Sciences, Vijayawada.

lA 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
direct the 2nd Respondent to treat the petitioners as local candidates of AP
for admission into MBBS/BDS courses under competent authority (convenor
quota) for the academic year 2025-2026.

Counsel for the Petitioners: SRI A RAJENDRA BABU

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010398872025

WRIT PETITION NO: 20139 OF 2025

Between:

1. Peeta Syam Durga Prasad, S/o. Peeta Narayana, age 17 years, Hall
ticket Number. 1201114348 MEET -UG 2025 Being Minor rep. by his
father Peeta Narayana, S/o.P Koteswara Rao, age 43 years
Brahmanapalli, Thummalacheruvu, Pidiguralla, Guntur District.
2. Thota Renee Subhash, D/o. Nage Venkata Subhash, age 18 years.
Hall ticket Number.4204102419 R/o. 9-7A, Near High School, Kadali,
Razole, East Godavari.

...Petitioners

AND

1. The State of Andhra Pradesh, Rep by its Principal Secretary, Medical
and Health family Welfare Department, Secretariat, Velagapudi,
Amaravathi, Guntur District.

2. Dr NTR University of Health Sciences, Rep by its Registrar,
Vijayawada, Krishna District.

General Hospital Hanumanpet, Vijayawada.

...Respondents

Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81an d
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative Articles
14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
and G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department
dated 22-07-2025 issued by the Respondent No.1 as being violative of
Articles 14,19 and 21 of the Constitution of India (c) Declaring that the
Petitioners are local candidates for all the purposes of Admission into MBBS

and BDS Courses for the Academic Year 2025- 2026 under the aegis of

Dr.NTR University of Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025

G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare (Cl)
Department dated:22-07-2025 specifically in relation to Rule 9 (1) (b) (ii)
which defined The Local Candidate means and Clause 7 of the

prospectus/regulations issued for the registration of counseling/admission into
MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.

lA NO: 2 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
direct the Respondent No.2 to permit the Petitioners to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under
Competent Quota 2025- 2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2 .

Counsel for the Petitioners: M/S MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010407222025

WRIT PETITION NO: 20759 OF 2025
Between:

Gosaripalli Haseen, D/o. Gosiripalli Kullayappa, Age 20 Years R/o.
D.No.2-130, Kota Veedhi, 2nd Ward, Puttaparthi Village, Sri Satya Sai
District, Andhra Pradesh.

...Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary to Govt
Medical, Health and Family Welfare Department Secretariat Buildings,
Velagapudi, Amaravati, Guntur District.
2. Dr NTR University of Health Sciences, Andhra Pradesh, Vijayawada -
520008, Rep. by its Registrar.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by its Directorate
Medical Education Old Government General Hospital, Hanumanpet,
Vijayawada, Andhra Pradesh.

...Respondents

commencement of the relevant qualifying . examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department
dated.22-07-2025 issued by the Respondent No.1 as being the violative
Articles 14,19 and 21 of the Constitution of India b. The Constitutional and

legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 8and G.O.Ms.No.82 by Health, Medical and Family Welfare
(Cl) Department dated.22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India c. Declaring that

the Petitioners are local candidates for all the purposes of Admission into

MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.

lA 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 operation of Rule 9 (1), issued amended vide GO. MS. No. 80,
GO MS. No. 81 and GO MS. No. 82 by Health, Medical & Family Welfare
Department dated 22.07.2025 specifically in relation to Rule 9(1)(b)(ii) which
defined The Local Candidate means. Pending disposal of above writ Petition.

lA NO: 2 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
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2, Pending disposal of above writ Petition.

Counsel for the Petitioner: SRI T V P SAI VIHARI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010407532025

WRIT PETITION NO: 20761 OF 2025

Between:

Hamsini Shanthi, D/o. Hari Krishna, aged about 18 years,
R/o.D.No.2/44, Down Street, Karapadi, Kaviti Mandal, Srikakulam

District -532 322

...Petitioner

AND

1. The State of Andhra Pradesh, Through the Principal Secretary,
Department of Health, Medical and Family Welfare, Secretariat,
Velagapudi, Amaravati, Guntur bistrict.

2. The NTR University of Health Sciences, Rep. by its Registrar,
Ramvarpadu, Vijayawada, NTR District.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District.
4. The National Medical Commission, Rep. by the Directorate of Medical
Education, Old Government General Hospital, Hanumanpet,
Vijayawada, NTR District- 520003.

...Respondents

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 an appropriate Writ, Order or direction more particularly
more particularly one in the nature of writ of Mandamus a) Declaring the
Notification and prospectus dated 22.07.2025 issued by the Respondent No.2
wherein the respondents have prescribed that a candidate shaii study or
reside for a period of hot less than four consecutive academic years for
admission preceding the date of commencement of the relevant qualifying
examination into Under Graduate Courses under Competent Quota in the
State of Andhra Pradesh as
Local Candidate as per 9 (1) amended
videG.O.Ms.No.80 G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical 85
Family Welfare (C1) Department dated 2207-2025 issued by the Respondent
No.1 as being the violative Articles 14,19 and 21 of the Constitution of India
b) The Constitutional and legal validity of Rule 9 (1) issued vide amended
vide G.O.Ms.No.80, G.O.Ms.No.SI and G.O.Ms.No.82 by Health, Medical
AND Family Welfare (Cl) Department dated 22-07-2025 issued by the
Respondent No.1
as being violative of Articles 14,19 and 21 of the
Constitution of India c) Declaring that the Petitioners are local candidates for
all the purposes of Admission into MBBS and BDS Courses for the Academic
Year 2025-2026 under the
aegis of Dr.NTR University of Health Sciences,
State of Andhra Pradesh.

lA NO: 1 OF 7C\9fi

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
direct the respondents to consider the Petitioner application under the local
area candidate for the State of Andhra Pradesh of Application No. UG 25 CQ
01007297 with hall ticket No.3603104107 under the local area candidate of
state of A.P. for Admission in to MBBS & BDS courses under Quota A 2025-
26 pending disposal of the above writ petition.
Counsel for the Petitioner: SRI SAI GANGADHAR CHAMARTY
Counsel for the Respondent Nos. 1 and 3- GP FOR MEDICAL HEALTH
FAMILY WELFARE

No. 2; M/S TATA VENKATA SRIDEVI SC
for DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010401792025

SMB
nr

WRIT PETITION NO: 20812 OF 2025

Between:

Mullangi Vidya Vihasini Rao,, D/o Mullangi Kutumba Rao age 19 years,
MEET Hall Ticket No. 1205105273, R/o. 1 -120, Kothagudem
Somavaram, Krishna.

...Petitioner

AND

1. The State of Andhra Pradesh, Rep by its Principal Secretary, Medical
and Health Family Welfare Department, Secretariat, Velagapudi
Amaravathi, Guntur District.

2. Dr NTR University of Health Sciences, Rep by its Registrar,
Vijayawada, Krishna District.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of
Medical Education, For the State of Andhra Pradesh, Old Government

General Hospital, Hanumanpet, Vijayawada,

...Respondents

Writ of Mandamus (a) Declaring that Clause 7 of the prospectus/regulations
issued for the registration of counseling/admission into MBBS/BDS courses
for the academic year 2025-2026 dated 23.7.2025 wherein the respondents
have prescribed that a candidate shall study or reside for a period of not less
than four consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate

Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department
dated- 22-07-2025 issued by the Respondent No.1 as being the violative
Articles 14,19 and 21 of the Constitution of India (b) The Constitutional and
legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and Family Welfare
(Cl) Department dated 22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India (c) Declaring
that the Petitioner is local candidate for all the purposes of Admission into
MBBS and BDS Courses for the Academic Year 2025- 2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.

lA 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 operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare (Cl)
Department dated:22-07- 2025 specifically in relation to Rule 9 (1) (b) (ii)
which defined The Local Candidate means and Clause 7 of the
prospectus/regulations issued for the registration of counseling/admission into
MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.
lA NO: 2 OF 2025

Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under

Competent Quota 2025-2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioner: M/s MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010398792025

WRIT PETITION NO: 20916 OF 2025

Between:

Shaik Afrin Sufia, D/o. Jilani Basha Aged about 19 years, Occ:Student,
Hall Ticket No- 4206106201 NEET-UG (2025), R/o. Dr No- 1-104 A,
Turpu Palem, Podili Town and Mandal, Prakasam District- 523240
Andhra Pradesh, Aadhar No. 586989501654

...Petitioner

AND
1. The State of Andhra Pradesh, Rep. its Principal Secretary to
Government, Health, Medical and Family Welfare Department, A.P

Secretariat Buildings, Amaravathi at Velagapudi, Guntur District.
2. The Dr N.T.R University of Health Sciences, Rep. by its Register,
Vijayawada, Andhra Pradesh State.

3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Rep. by the Directorate of Medical
Education, For the State of Andhra Pradesh Old Government General
Hospital Hanumanpet, Vijayawada, Andhra Pradesh- 520003.

...Respondents

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 more particularly one in the nature
of a writ of mandamus declare A. declaring Rule 9(1) of Andhra Pradesh
Government Professional Institutions (Regulation of Admissions into

Undergraduate Medical and Dental Professional Courses Rules, 2004 as

amended vide G.O. MS. No. 80, G.O.Ms 81 and G.O.Ms 82 by Health,
Medical and Family Welfare (Cl) Department dated 22-07-2025 as being
illegal, unconstitutional, manifestly arbitrary and in violation of Article 14,19,21
of Constitution of India, B. declare the petitioner as local candidate for all
purposes of admission into MBBS/BDS pursuant to NEET (UG) 2025 for
MBBS/BDS Admissions under Competent Authority (Convenor) Quota 2025-
2026 under aegis Respondent No.2, C. Consequently, to direct the 2nd
Respondent to treat the petitioner as Local Candidate pursuant to NEET (UG)
2025 for MBBS/BDS Admissions under Competent Authority (Convenor)
quota 2025-2026 under aegis of Respondent No.2.

lA 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 operation of Rule 9 (1), issued amended vide G.O.Ms. No. 80,
G.O.Ms. No. 81 & G.O.Ms. No. 82 by Health, Medical & Family Welfare (Cl)
Department dated 22-07-2025 specifically in relation to Rule 9(1 )(b) (ii) which
defined the Local Candidates means.

lA NO: 2 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
direct the Respondent No.2 to permit the petitioner to fill up the application
forms permitting her to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under

competent quota 2025- 2026 in pursuant to NEET (UG) 2025 under aegis of
Respondent No.2.

dbunsel for the Petitioner: SRI PAVAN KUMAR PASUPULETI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010410942025

WRIT PETITION NO: 20968 OF 2025
Between:

1. Ebbali Susmitha, D/o. Naveen Kumar, age 18 years R/o. Swardu,
Yenumalapalle, Puttaparthi, Sri Satya Sai District. Hallticket
Number.1205106160/ NEET -UG 2025
2. Srinivasan Swetha, D/o. Srinivasan, age 18 years, R/o. Gnadhi Street
Srikalahasthi, Chittoor District. Hallticket Number.1205103061/N EET
UG 2025

...Petitioners
AND

1. The State of Andhra Pradesh, Rep
r by its Principal Secretary, Medical
and Health Family Welfare Department,. Secretariat, Velagapudi,
Amaravathi, Guntur District.
2. Dr NTR University of Health
Sciences, Rep by its Registrar,
Vijayawada, Krishna District.
3. The Director of Public Health and Family Welfare,
Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of
Medical Education For the State of Andhra Pradesh, Old Government
General Hospital, Hanumanpet, Vijayawada.
...Respondents
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 more particularly in the nature of
Writ of Mandamus (a) Declaring that Clause 7 of the prospectus/regulations
issued for the registration of
counseling/admission into MBBS/BDS courses
for the academic
.. year 2025-2026 dated 22.7.2025 wherein the respondents
have prescribed that a candidate shall study or reside for a period of not less
than four consecutive academic
years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Departmentdated
22-07-2025 issued by the Respondent No.1 as being the violative Articles
14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
and G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department
dated 22-07-2025 issued by the Respondent No.1 being violative of Articles
14,19 and 21 of the Constitution of India as (c) Declaring that the Petitioners
are local candidates for all the purposes of Admission into MBBS and BDS
Courses for the Academic Year 2025-2026 under the aegis of Dr.NTR

University of Health Sciences, State of Andhra Pradesh.

lA 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 operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare (Cl)
Department dated: 22-07-2025 specifically in relation to Rule 9 (1) (b) (ii)
which defined The Local Candidate means and Clause 7 of the

prospectus/regulations issued for the registration of counseling/admission into
MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.

lA NO: 2 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
direct the Respondent No.2 to permit the Petitioners to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into IVIBBS/BDS under

Competent Quota 2025- 2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioner: M/s MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010407262025

WRIT PETITION NO: 20976 OF 2025

Between:

Singamaneni Brahmini, D/o SVK Chowdhary, Aged about 19 years,
Occ. Student, R/o D.No. 1-42, R/o Dampetia Village, Dampetia Mandal,
Ananthapuramu District, Andhra Pradesh

...Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
Medical and Family Welfare Department, Secretariat, Velagapudi,
Amaravathi.

2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh.

3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The Natfonal Medical Commission, Represented by the Directorate of
Medical Education, Old Government General Hospital, Hanumanpet,
Vijayawada, Andhra Pradesh- 520003.

...Respondents

commencement of the relevant qualifying, examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local

Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
2207-2025 issued by the Respondent No. 1 as being the violative Articles
14,19 and 21 of the Constitution of India b) The Constitutional and legal
validity of Rule 9(1) issued vide amended G.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department dated
22-072025 issued by the Respondent No.1 as being violative of Articles 14,19
and 21 of the Constitution of India c) Declaring that the Petitioner is local
candidate for all the purposes of Admission into MBBS and BDS Courses for
the Academic Year 2025-2026 under the aegis of Dr.NTR University of
Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025

lA NO: 2 OF 2025

qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
RespondentNo. 2

Counsel for the Petitioner: SRI ALLU HARI NARAYANA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010408532025

WRIT PETITION NO: 20996 OF 2025

Between:

B Rohith Hemanth, S/o Partha Sarathi Aged 19 years Occ. Student R/o

6/872, Nizamuddin Colony Near Choudari Bavi, Adoni Kurnool
...Petitioner

AND

1. The State of Andhra Pradesh, Rep by its Principal Secretary Health
Medical and Family Welfare Dept 5th Block Ground Floor A P

Secretariat Velagapudi Guntur Dt Andhra Pradesh
2. Dr N.T.R University of Health Sciences, Rep by its Registrar
Vijayawada Andhra Pradesh

...Respondents

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 an order, writ or direction, more particularly one in the nature
of Writ of Mandamus declaring the impugned G.O.Ms.No.80, Health, Medical
and Family Welfare (C1) Department, Dt, 22-7-2025 issued by the
respondent is ultra virus and treating the petitioner as non-local in the state of
Andhra Pradesh for ongoing counseling for admission into MBBS/BDS for the
academic year 2025-26 which is contrary to the clause 4 (2) (b) of the
presidential Order, 1974 and the action of the respondents in denying
admission to the petitioner into the MBBS course under the Competent
Authority Quota for the academic year 2025-26 on the ground that the
petitioner did not study or reside in Andhra Pradesh for four consecutive
academic years preceding the qualifying examination as Local Candidate as
peg Rule 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department dated
22-07-2025 as illegal arbitrary and violative of Articles 14 and 21 of the

Constitution of India and consequently Declare that the petitioner is local
candidates for all the Purposes Of Admission into MBBS and BDS course for

the Academic Year 2o25-2026 under the aegis of Dr.NTR University of Health
Sciences and direct the respondents to consider the petitioner's candidature
for MBBS admission for the academic year 2025-26 under the Competent
Authority Quota.

lA 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
direct the respondents to permit the petitioner to participate in the web option
application process for college selection and ensuing web counselling under
the Local Category Quota for admission into the MBBS course under MEET
UG 2025 for the academic year 2025-26, by suspending the operation of
G.O.Ms.No.80, dated 22.07.2025, forthwith pending disposal of the above
writ petition in the interest of justice.

Counsel for the Petitioner: SRI PAMARTHY RATHNAKAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010411572025

WRIT PETITION NO: 21031 OF 2025

Between:

Annam Mithra Lekha, C/o. A.Thyagaraj, Aged about 20 Years,
Occupation Student, Hall Ticket Number: 1215101007NEET- UG

(2025), R/o D.No. 3-689, Bazar Street, Greamspet, Chittoor, State
Andhra Pradesh - 517002. Aadhar No. 2639 2068 9539.

...Petitioner

AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
Medical and Family Welfare Department, A.P. Secretariat Buildings,
Amaravathi at Velagapudi, Guntur District.
2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh State.
3. The Director of Public Health and Family Welfare, Goflapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of
Medical Education, For the State of Andhra Pradesh, Old Government
General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh- 520003.

...Respondents

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 more particularly in the nature of
Writ of Mandamus (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department
dated 22-07-2025 issued by the Respondent No. 1 as being the violative
Articles 14,19 and 21 of the Constitution of India (b) The Constitutional and
legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and Family Welfare
(Cl) Department dated 22-07- 2025 issued by the Respondent No. 1 as
being violative of Articles 14,19 and 21 of the Constitution of India (c)
Declaring that the Petitioner herein as local candidates for all the purposes of
Admission into MBBS and BDS Courses for the Academic Year 2025-2026
under the aegis of Dr.NTR University of Health Sciences, State of Andhra
Pradesh.
lA NO: 1 OF 2025

Pradesh and consequently process the application of the Petitioner without
considering the Condition of not less than four consecutive academic years
for admission preceding the date of commencement of the relevant qualifying
examination into Under Graduate Courses under Competent Quota in the
State of Andhra Pradesh for admission into MBBS/BDS under Competent
Quota 2025-2026 in accordance with the interim direction rendered by this
Honble Court dated;28.07.2025 vide W.P.No. 19640 OF 2025, in pursuant to
NEET(UG) 2025 under the aegis of Respondent No.2 .

Counsel for the Petitioner: SRI UMESH CHANDRA P V G

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010413772025

WRIT PETITION NO: 21138 OF 2025

Between:

Varagala Harika, D/o V.Anok Aged about 21 years. Student, Residing
at Block 195 G F 2, Jnnurm Colony, YSR Colony, Vijayawada Rural,
N.T.R district, Andhra Pradesh-521225
...Petitioner

AND

1. The State of Andhra Pradesh, represented by its Principal Secretary,
Medical and Health Family Welfare, Department, Secretariat,
Velagapudi, Amaravathi, Guntur district.
2. Dr N.T.R University of Health Sciences, represented by its Registrar,
Vijayawada, Krishna district.

3. The Convenor, MBBS/BDS-2025 C/o. Dr.N.T.R.University of Health
Sciences. Vijayawada, Krishna district.
4. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
5. The National Medical Commission, Represented by the Directorate of
Medical Education, For the State of Andhra Pradesh, Old Government

General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh-520003

...Respondents

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 Order or direction more particularly one in the nature of Writ of
Mandamus declaring the G.O.Ms.No.80, Health, Medical and Family Welfare
(C1) Department, Dt, 22-7-2025 issued by the 1st Respondent is ultra virus
and treating the Petitioner as non-local in the state of Andhra Pradesh for
ongoing counseling for admission into MBBS/BDS for the Academic Year
2025-26 which is contrary to the Clause 4 (2) (b) of the Presidential Order,
1974 and the Judgment of this Hon'ble Court reported in AIR 1976 AP 408 as
illegal, arbitrary and violative of the Fundamental Rights guaranteed to the
Petitioner under Article 14, 19 and 21 of the Constitution of India, and
consequently set aside the G.O.Ms.No.80, Health, Medical and Family
Welfare (Cl) Department, Dt. 22-7-2025 and direct the Respondents to
consider the candidature of the Petitioner as a local candidate of the State of
Andhra Pradesh for ongoing counseling for admission into MBBS/BDS for the
Academic Year 2025-26.

lA NO: 1 OF 2Q2fi

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
direct the 2nd and 3rd Respondents herein to consider and treat the Petitioner
as local to the state of Andhra Pradesh In ongoing couselling for admission
into MBBS/BDS for the Academic Year 2025-26 by suspending the
G.O.Ms.No.80. dt.22-7-2025 forthwith pending disposal of Writ Petition.
Counsel for the Petitioner: M/s SANAKA MANASWI

FAMILY WELFARr''""'**"* MEDICAL HEALTH
Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.5: SRI VIVEK CHANDRASEKHAR , SC FOR

APHC010424852025

I^S

WRIT PETITION NO: 2166Q OF 2025
Between:

G Taj Deep Siddartha, S/o G.Nirmal Kumar Aged 17 years, Minor, rep
by his father and natural guardian G.Nirmal Kumar. H.No. 20, LIG,
272, Guntakal, Ananthapur district.

...Petitioner

AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
Medical and Family Welfare Department, A.P. Secretariat Buildings,
Amaravathi at Velagapudi, Guntur District.
2. The NTR University of Health Sciences, Rep. by its Registrar,
Vijayawada, Andhra Pradesh State.
3. The Director of Public Health and Family Welfare, Gollapudi,
Vijayawada, Krishna District, Andhra Pradesh.
4. The National Medical Commission, Represented by the Directorate of

Medical Education, For the State of A.P. Old Government General

Hospital, Hanumanpet, Vijayawada,Andhra Pradesh- 520003.

...Respondents

commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative Articles

14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
8 and G.O.Ms.No.82 by Health, Medical and Family Wetfare (Cl)
Department dated 22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India (c) Declaring
that the Petitioner as local candidate for all the purposes of Admission into
MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
lA 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
may be pleased to direct the Respondent No.2 to process the application of
the Petitioner without considering the Condition of not less than four
consecutive academic
years for admission preceding the date of

commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh for
admission into MBBS/BDS under Competent Quota 2025-2026 in pursuant
to NE-ET(UG) 2025 under the aegis of Respondent No.2.
Counsel for the Petitioner; SRI KASA JAGANMOHAN REDDY

FAMILY WELFARr^°"^^"* ^ MEDICAL HEALTH
Fnp"nD 2- IVI/S TATA VENKATA SRIDEVI SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
The court made the following Common Order:
1

HCJ & RRR, J
W.P.No.19579 of 2025 and batch

APHC010387292025

IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3446]
(Special Original Jurisdiction)

WEDNESDAY, THE THIRTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE

PRESENT

HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR

THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

W.P.Nos:19579, 19640, 19785. 19877. 19930, 19941, 19944. 19952, 19969.
19970, 19976, 19979, 20116, 20139. 20759, 20761, 20812. 20916. 20968.
20976, 20996. 21031 & 21138. 21660 of 2025

W.P.No.19579/2025

Between;

Sk.khamruddin ...PETITIONER

AND

The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:

1.ARAJENDRABABU

Counsel for the Respondent(S):
1. GP FOR MEDICAL HEALTH FW

2.Tata Venkata Sridevi, aStanding Counsel ForDr.NTR University of
Health Sciences
V
V

#N 2

HCJ & RRR, J
\A/.P.No.19579 of 2025 and batch

The Court made the following Common Order:

(Per Hon'ble Sri Justice R. Raghunandan Rao)

Heard learned counsel appearing for the petitioners, learned Advocate

General representing the learned G.P. for Medical, Health and Family

Welfareappearing for the respondents and Smt. Tata Venkata Sridevi, learned

Standing Counsel appearing for Dr. N.T.R. University of Health Sciences.

2. As all these writ petitions raise an identical question of law and

fact, they are being disposed of by way this common order.

3. In all these cases, the students, who have sought admission into

MBBS and BDS Courses for the academic years 2025-26, have approached

this Court, challenging the requirement, in the Notification dated 22.07.2025,

issued by the Dr. NTR University of Health Sciences, for admission into MBBS

/ BDS Courses, for the academic year 2025-26, prescribing a requirement that

the applicant should have studied or resided, in the local area where he/she is

seeking to obtain admission, for a period of not less than four consecutive

academic years ending with the academic year in which the candidate had

appeared for the relevant qualifying examination.

5. In all the above cases, the petitioners are students, who had

pursued a major part of their school education in the State of Andhra Pradesh

but had pursued their + 2 education (11 ""Sc 12
th
classes or Intermediate)

outside the State of Andhra Pradesh.
A

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HCJ & RRR, J
W.P.No. 19579 of 2025 and batch

6. The petitioners contend that Regulation 7.1 of the said

Notification, stipulates that admission to 85% of the available seats are

reserved in favour of local candidates, in relation to the "local area as

provided under the A.P. Educational Institutions (Regulation of Admission)

Order, 1974. Regulation 7.2 divides the entire State of Andhra Pradesh into

two local areas, viz., Andhra University Area and Sri Venkateswara University

Area. Regulation 7.3 defines "local candidates".

7. The said Regulation 7.3 reads as follows;

"7.3 Local Candidates;

The Local Candidate Means:

(A) A candidate for admission shall be regarded as a local
candidate in relation to a local area. -

(a) If he /she has studied in educational Institution or

educational Institutions in such local area for a period of
not less than four consecutive academic years ending with
the academic year in which he/she appeared or as the
case may be, first appeared in the relevant qualifying
examination, or

(b) Where, during the whole or any part of the four
consecutive academic years ending with the academic
year in which he/she appeared or, as the case may be,
first appeared for the relevant qualifying examination,
he/she has not studied in any educational Institutions, if
he/she has resided in that local area for a period of not
less than four years immediately he/she appeared or, as
the case may be, first appeared.
V
V
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HCJ & RRR, J
W.P,No.19579 of 2025 and batch

(B)A Candidate for admission to the course who is not
regarded as local candidate under clause (A) in relation to
. any local area shall, -
(a) If he/she has studied in educational Institutions in the
State for a period of not less than seven consecutive
academic years ending with the academic year in which
he/she appeared or, as the case may be, first appeared
for the relevant qualifying examination be regarded as a
local candidate in relation to, -
(i) Such local area where he/she has studied for the

maximum period out of said period of seven years, or
(ii) Where the period of his/her study in two local areas are
equal, such local area, where he/she has studied last in
such equal period, or
(c) If, during the whole or any part of seven consecutive
academic years ending with the academic year in which
he/she appeared or, as the case may be, first appeared
for the relevant qualifying examination, he/she has not
studied in the educational Institutions in any local area, but
has resided in the State during the whole of the said
period of seven years, be regarded as a local candidate in
relation to, -
(i) Such local area where he/she has resided for the

maximum period out of the said period of seven years, or
(ii) Where the periods of his/her residence in two local areas
are equal, such local area where he/she has resided last
in such equal period.
(C) Local Status Certificate Issued throuqh online mode by
MRO for claiming as Andhra Pradesh local as per
G.O.Ms.No.132 & 133, GA (SPF&MC) Department, dated
13.06.2016 and circular Memo.No.4136/SPF&MC/2015-5,
Dated: 08.08.2016 & Memo No.4136/SPF&MC/2015-9,
5

HCJ & RRR, J
W.P.No. 19579 of 2025 and batch

dated 03.09.2016 and its amendments issued by the
General Administration Department, Government of
Andhra Pradesh.

8. The petitioners contend that these Regulations and more

specifically, Regulation 7.3, should be interpreted, in accordance \A/ith the

judgment of the Division Bench of the erstwhile High Court of Andhra Pradesh

in the case of Tahsildar, Hyderabad vs. T. Venkata Reddy T In the

alternative, the petitioners also contend that the judgment of the Division

Bench of the Hon'ble High Court for the State of Telangana, in Prashansa

Rathod and Ors., vs. State of Telangana^, which had read down the

Telangana Medical and Dental Colleges Admission (Admission into MBBS

and BDS Courses) Ruirs, 2017 to permit the candidates, who had pursued

their + 2 education outside the State, to be treated as local candidates in as

much as the relevant Rule in the aforesaid Rules, viz.. Rule 3(lll)(b) was

arbitrary and violative of Article 14 of the Constitution of India and the same

was read down, in such a manner that Rule 3(lll)(b) shall not apply to

permanent residents of the State of Telangana.

9. The Advocate General would contend that the judgment of the

Division Bench of the erstwhile High Court of Andhra Pradesh in the case of

Tahsildar, Hyderabad vs. T. Venkata Reddy is superseded by the judgment

of a Full Bench of the erstwhile High Court of Andhra Pradesh, in the case of

AIR 1976 AP 408 = 1976 (1) PU 105
^ 2023 (5) ALT 419
H,
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HCJ & RRR, J
W.P.No. 19579 of 2025 and batch

Bathina Rajya Shilpa and etc., vs. NTR University of Health Sciences,
Vijayawada and Ors.,^.

10.
The learned Advocate General would also contend that the

judgment of the Division Bench of the Hon'ble High Court for the State of
Telangana, in the case of Prashansa Rathod and Ors., vs. State of
Telangana would, at best, be of persuasive value and would not be binding

on this Court. The learned Advocate General on the merits of the case, would

contend that the Regulation 7.3, which defines "local candidates", is in

parimateria, with the provisions of the Presidential Order, 1974, which has

been upheld. He would submit that the Division Bench of the Hon'ble High

Court for the State of Telangana had specifically observed that the provisions
of the Presidential Order, 1974 were not under challenge before it and that
only Rule 3(lll)(b) of the Telangana Rules, 2017 was being considered. He

would submit that the judgment of the Full Bench, of the erstwhile High Court

of Andhra Pradesh, in the case of Bathina Rajya Shilpa and etc.etc. , vs.
NTR University of Health Sciences, Vijayawada and Ors., would still hold
the field as the judgment in Prashansa Rathod and Ors., vs. State of
Telangana was delivered by a Division Bench of the Hon'ble High Court for

the State of Telangana, whereas the judgment inBathina Rajya Shilpa and
etc.etc., vs. NTR University of Health Sciences, Vijayawada and Ors. , was
delivered by a Full Bench.

^ (2002) 1 ALT 365 = AIR 2002 AP 115
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11.. This Court had earlier considered a similar issue in

W.P.No.24678 of 2020 dated 22.12.2020; W.P.No.10319 of 2019 dated

14.12.2020; W.P.No.25451 of 2024 dated 07.11.2024; and W.P.No.18247 of

2024 dated 29.08.2024. In all these judgments of this Court had taken the

view that the candidates, who do not meet the requirements of Rule 4 of the

Presidential Order, 1974 cannot be treated as "local candidates".

12. Rule 4(1) and Rule 4(2), of the Presidential Order, 1974, as well

as Regulation 7.3, upon a conjoint reading, would have to be understood as

follows:

a) Any student, who has pursued his education, for four years

preceding the qualifying examination, in a local area, in the State of Andhra

Pradesh, would be treated as a local candidate of such local area. If such a

student has not pursued his education in any institution, he would still be

eligible to be considered as a local candidate, if he has resided within the

same local area, for four years preceding the qualifying examination, for

which he has appeared.

b) Where a student has not pursued his education, in one local area.

for the four years preceding the qualifying examination, but had studied within

the State for the past seven years prior to the qualifying examination, such a

student would still qualified to be treated as a local candidate in a local area.

depending upon the proof of areas he / she had studied in different local

areas, v/ithin the State. Similarly, a person, who has not pursued his
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education, but had resided within the State, in different local areas within the
State, would also be eligible to be considered as a local candidate, of a

particular area, on the basis of the conditions set out in Rule 4(2)(b).

13. This understanding can be further simplified. Only students who

have pursued their education within the State of Andhra Pradesh or those
students, who resided within the State of Andhra Pradesh, without studying in

any institution, but had appeared in the qualifying examinations, would be
eligible to be considered as local candidates in one local area or the other.
Further it is not necessary that such candidates should have pursued their

entire education or resided in the entire period within the State of Andhra

Pradesh. The requirement is restricted to the last seven years prior to the

qualifying examination.

14. Regulation 7.3, which is under challenge, is essentially a

reiteration of Rule 4 of the Presidential Order.

15. In the case of Tahsildar, Hyderabad vs. T. Venkata Reddy, a

Division Bench of the erstwhile High Court of Andhra Pradesh had taken the

view that the residence of the parent should be treated as the residence of the

student. However, explanation (iv) to Rule 4(2)(b), which prescribes residence

as one of the qualifying criteria, reads as follows;

"(iv) The question whether any candidate for admission
to

any course of study has resided in any local area shall be
determined with reference to the places where the
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W.P.No. 19579 of 2025 and batch

candidate actually resided and not with reference to the
residence of his parent or other guardian."

This explanation precludes the consideration of the residence of the

parents as the residence of the student.

16. In Bathina Rajya Shilpa and etc.etc., vs. NTR University of

Health Sciences, Vijayawada and Ors., The petitioners were the persons

who had studied for a major part of their school education, in the State of

Andhra Pradesh, but had pursued their + 2 education outside the State of

Andhra Pradesh. They had approached the Court on the ground that they

should also be treated as local candidates as they had pursued a large part of

their education in the State of Andhra Pradesh. The Full Bench rejected this

contention. The relevant paragraphs are extracted below;

42. On an analysis of the above, it is clear that a candidate
for the purpose of admission in any institution shall be
regarded as a local candidate in relation to a local area
under sub-paragraph (1) of Para 4 if he or she fulfils either
clause (a) or clause (b) of sub-paragraph (1), Clause (b) is
applicable only to candidates who have not studied in any
educational institutions but have resided in the local area

for a period of not less than four years immediately
preceding the date of commencement of the relevant
qualifying examination in which he or she appeared or first
appeared. Since the petitioner has studied in educational
institutions, she doesn't come under that clause.

43. In order to be treated as local candidate in relation to a

local area under clause (a) one must have studied in an
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educational institution or educational institutions in the

local area for a period of not less than four consecutive
academic years ending with the academic year in which
he or she first appeared in the relevant qualifying
examination.

45. However, a candidate who is not regarded asa local
candidate under para 4(1) can be treated as a local
candidate under sub-paragraph (2) if he/she fulfils either
Clause (a) or Clause or Clause (b). Again clause (b) is
applicable only to candidates who have not studied in

educational institutions but have resided in the State for a

period of not less than seven consecutive academic years
immediately preceding the date of commencement of the
relevant qualifying examination in which he or he
appeared or first appeared. Since the petitioner has
studied in educational institutions, she doesn't come under
that clause.

46. In order to be treated as local candidate under clause

(a) of sub-paragraph (2) of Paragraph 4 one must have
studied in an educational institution or educational

institutions in the State for a period of not less than seven
consecutive academic years ending with the academic
year in which he or she first appeared in the relevant
qualifying examination and such candidate will be
regarded as a local candidate in relation to (1) such local
area where he has studied for the maximum period out of
the said period of seven years or (2) where the periods of
his or her study in two or more local areas are equal, such
local area where the candidate has studied last in such

equal periods. Admittedly, the appellant has not fulfilled
this clause also as she had not studied for seven

consecutive academic years in the State of Andhra
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Pradesh ending with the relevant qualifying examination of
Intermediate. She had studied only for five years in the
State out of the seven consecutive years ending with the
qualifying examination and she studied the qualifying
examination in Gujarat State. In order to be treated as a
local candidate under 4(2), it is essential that she must
have studied seven consecutive academic years ending
with the relevant qualifying examination in the State.

47. Therefore, it is clear that the petitioner has not fulfilled
the criteria laid down under para 4 of the Presidential
Order in order to be treated as a local candidate either in

terms of para 4(1) or para 4(2). True, the petitioner did
study in the State of Andhra Pradesh for a period of more
ten years right from kindergarten to SSC and in spite of
that she could not be treated as a local candidate in

relation to any of the local areas of the State. Had she
studied the qualifying examination in the State, the matter
would have been different.

48. We do agree that a candidate who is a resident
of the State of Andhra Pradesh and who had studied in

educational institutions right from the kindergarten to SSC
in the State except for the two years could hot be treated
as a local candidate in relation to any of the local areas
whereas it may be possible that a candidate who do not
belong to the State of Andhra Pradesh but who had
studied 4 consecutive academic years in any local area of
the State ending with the academic year in which he
appeared or first appeared for the relevant qualifying
examination could be regarded as a local candidate
though he is not a resident of the State of Andhra Pradesh
and studied only for four years in the State. But, having
regard to the provisions of the Presidential Order and in
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W.P.No. 19579 of 2025 and batch

the absence of any provision having been made in the
Presidential Order governing such situation, no relief can

be granted to the petitioner.

17. In Prashansa Rathod and Ors., vs. State of Telangana, the
the
Division Bench of the Hon'ble High Court for the State of Telangana took

view that the judgment of the Full Bench in Bathina Rajya Shilpa and
etc.etc., vs . NTR University of Health Sciences, Vijayawada and Ors., was
the
not applicable as the 2017 Telangana Rules had been formulated after

judgment of the Full Bench in Bathina Rajya Shilpa and etc.etc., vs. NTR
University of Health Sciences, Vijayawada and Ors.With utmost respect
we cannot subscribe to this view. In any event, the language in Regulation 7.3
which
is, in our opinion, a reiteration of Rule 4 of the Presidential Order, 1974,

has been interpreted, in the above manner, by the Full Bench of the erstwhile
and ratio
High Court of Andhra Pradesh.We are bound by the observations
laid down by the Full Bench above.

18. Accordingly, we find no merit in the present set of writ petitions
and they are dismissed.There shall be no order as to costs. As a sequel.

pending miscellaneous applications, if any, shall stand closed.
Sd/- K TATA RAO
DEPUTY. REGISTRAR
//TRUE COPY// 7
SECTION OFFICER

1. OneCCto M/s. Sanaka Manaswi Advocate [OPUC]
2. One CC to M/s. Tata Venkata Sridevi, Standing Counsel For Dr.NTR
University of Health Sciences Advocate [OPUC]
3. One CC to Sri. Kasa Jaganmohan Reddy Advocate [OPUC]
N
N

4. One CC to Sri. Varun Byreddy Advocate [OPUC]
5. One CC to Sri. Malogi Rao Advocate [OPUC]
6. One CC to Sri. R Siva Sai Swaroop Advocate [OPUC]
7. One CC to Sri. V Nitesh Advocate [OPUC]
8. One CC to Sri. G R Sudhakar Advocate [OPUC]
9. One CC to Sri. M/s K Madhavi Advocate [OPUC]
10.
One CC to Sri. G V S Mehar Kumar Advocate [OPUC]
11.
One CC to Sri. Banda Sai Sampath Kumar Advocate [OPUC]
12.
One CC to Sri. D Vigneswara Reddy Advocate [OPUC]
13.
One CC to Sri. Harish Kumar Rasineni Advocate [OPUC
14.
One CC to Sri. A Rajendra Babu Advocate [OPUC]
15.
One CC to M/s MareHa Radha Advocate [OPUC]
16.
One CC to Sri. T V P Sai Vihar Advocate [OPUC]
17.
One CC to Sri. Sai Gangadhar Chamarty Advocate [OPUC]
18.
One CC to Sri. Pavan Kumar Pasupuleti Advocate [OPUC]
19.
One CC to Sri. Allu Hari Narayana Advocate [OPUC]
20.
One CC to Sri. Pamarthy Rathanakar Advocate [OPUC]
21.
One CC to Sri. Umesh Chandra P V G Advocate [OPUC]
22.
One CC to Sri Vivek Chandrasekhar, SC For NMC[OPUC]
23.
One CC to Sri Pasala Ponna Rao, Deputy Solicitor General of
India, [OPUC]
24.
Two CCs to GP For Medical Health and FW, High Court of
Andhra Pradesh [OUT]
25. Two CD Copies
GSC
HIGH COURT
DATED: 13/08/2025

COMMON ORDER

WRIT PETITION NOS: 19579, 19640,19785, 19877, 19930, 19941, 19944, 19952, 19969,19970, 19976, 19979, 20116, 20139, 20759, 20761, 20812, 20916, 20968, 20976, 20996, 21031, 21138 AND 21660 OF 2025 ^2 9 AUG 2025 *^^>>C^Seclio'ssy*y DISMISSING THE WPS WITHOUT COSTS

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Sk.Khamruddin vs T. Venkata Reddy T In The on 13 August, 2025