Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 0]

Andhra Pradesh High Court - Amravati

Vislavath Vinay Pawar vs The University Grants Commission on 25 September, 2025

     IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                    (SPECIAL ORIGINAL JURISDICTION)                   A

           THURSDAY, THE TWENTY FIFTH DAY OF SEPTEMBER^
                  TWO THOUSAND AND TWENTY FIVE
                                [PRESENT:
          THE HONOURABLE SMT. JUSTICE SUMATHI JAGADAM
                    WRIT PETITION NO: 17336 OF 2025
Between:

  1. Vislavath Vinay Pawar, S/o. Visalavath Shankar, Aged about 19Years,
     Occ- II Year MBBS, AIIMS Managalagiri, R/o. 4-22, Vaddena Cheruvu
     Tanda, Ankilla, Koilkonda, Mahabubanagar, Telanagana - 509371.
  2. Vikram Simha Reddy Allampati, S/o Venakateswarlu, Aged about 21
     years,   Occ III Year MBBS,       R/o .D.No.3424, Dhanalakshmipuram,
     Nellore-5240ai.

  3. GreeshmanthNarra, S/o Uma Maheswara Rao, Aged about 22 years,
     Occ III Year MBBS, R/o. 2-40-8, Danaboyinavari Street, Gandhi Nagar,
     Tenali, Guntur District-522201.

  4. Pallerla Anudeep, S/o. Pallerla Rajasekhar, Aged about 19Years, Occ II
     Year MBBS, AIIMS Managalagiri, R/o. 7-7-204/4, Mahalaxmi Nagar,
     Jagtial, Telangana - 505327.
  5. JavvajiRishikesh Reddy, S/o. MareddyJavvaji, Aged about 20 Years,
     Occ-11 Year MBBS, AIIMS Managalagiri, R/o. P-1602, Rainbow Vistas
     Rock Garden Hyderabad.
  6. Vontela Ritesh Reddy, S/o. V. Satish Reddy, Aged about 20Years, Occ-
     II   Year MBBS,    AIIMS   Managalagiri,   R/o.   15-151/A,   Miralaguda,
     Malkajgiri - 500047.
  7. Sirigineedi Hemanth Datta Anirudh, S/o. Sirigineedi      Veera   Venkata

     Srinivasara Rao, Aged about 19 Years, Occ-ll Year MBBS,              AIIMS

     Managalagiri, R/o. 4-3-9/ D, E-4. Sri Ram Residency, YSR Gardens,
     Pitha Puram.

  8. Madasu Sumanth, S/o. Madasu Sarath Kumar, Aged about 20 Years,
     Occ- III Year MBBS, AIIMS Managalagiri, R/o. F.No.409, Avis Aakruthi,
     Puppalaguda, Manikonda, Hyderabad, Telangana - 500089.
 9. Vaigandia Venkata Sai Sanjay, S/o. Vaigandia Thirumala Rao, Aged
      about20 Years, Occ II Year MBBS, AIIMS Managalagiri, R/o. 1/1976 - A
      Plot No. 404, Shilpa Pride Apartment, Gandhi Nagar, Yemmiganur,
      Kurnool District.

10.         Kura Sricharan, S/o Ramachabdra, Aged bout 20 years, Occll
      Year MBBS, R/o. D-604, My Home Bhooja, Near Biodiversity Park,
      Knowledge City, Hyderabad, Raidurg.
11.         Sandeepan Dash., C/o Shreemanta Kumar Dash, Aged about 22
      years, Occ III Year MBBS, R/o. Flat No.305, Kailash Block, Midvally
      City, Mangalagiri, Guntur District, A.P.
12.         Kanumuri Sri Ram Varma, S/o. Kanumuri Srinivasa Varma Aged
      about 20Years, Occ- III Year MBBS, AIIMS Managalagiri, R/o. 5-8-30,
      Bank Colony, Kothapeta, Tuni - 533401
                                                                         ...Petitioners

                                            AND

1. The University Grants Commission, Ministry of Education, Government
      of India, Represented by its Secretary, Bahadur Shah Zafar Marg, New
      Delhi - 110002

2. The All India Institute of Medical Sciences, Rep. by its Director,
      Ansarinagar, New Delhi - 110029.
3. The All India Institute of Medical Sciences, Rep. by its Executive
      Director and CEO, AIIMS, Mangalagiri, Andhra Pradesh.
4. The      Executive     Director,   All    India   Institute   of Medical    Sciences,
      Mangalagiri, Andhra Pradesh.
5. The Anti Ragging Committee (ARC), Ail India Institute                      of   Medical

      Sciences, Mangalagiri, Andhra Pradesh.
6. Gunthati Devavrath, S/o Lingeswara Rao, Aged about 20 years, R/o
      D.No. 6-10-357, Singalagunta, Chittoor-517501.
                                                                       ...Respondents
          Petition under Article 226 of the Constitution of India is filed 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 Certiorari, calling for F.No.AIIMS/MG/Registra r/2025-records
pertaining to Order vide 26/MISC/ARC/86 dated 01/07/2025 passed by
Respondent No.3 and quash the same after declaring and declare them as
illegal, arbitrary, violation of Principles of Natural     Justice and violation of

Articles 14 and 21 of the Constitution of India and consequently direct the

Official Respondents to permit the Petitioners to pursue their respective MBBS
courses in Respondent Nos.2 and 3 institutions.
lA NO: 2 OF 2025

         Petition under Section 151       of CPC is filed 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 Petitioners to
pursue their MBBS course by attending classes and practical examinations
scheduled from 23-07-2025 till 30-08-2025 by suspending the operation of
Office       Order       dated       01/07/2025,       vide      proceedings          in


F.No.AIIMS/MG/Registrar/2025-26/MISC/ARC/86, Pending disposal of WP
17336 of 2025, on the file of the High Court.
         The petition coming on for hearing, upon perusing the petition and
affidavit filed in support thereof and the earlier order of the High Court dated
14.07.2025, 13.08.2025 & 18.09.2025 made herein and upon hearing the
arguments of SRI PSP SURESH KUMAR Advocate for the Petitioners, and
of SRI P.PONNA RAO, Standing Counsel for the Respondent No.1, and of
SRI JUPUDI V K YAGNADUTH, Standing Counsel for the RespondentNos.2
to 5 and the Court made the following
ORDER:

"Learned counsel for the petitioners is directed to take out personal notice to the 6**' respondent at his residential address as shown th in the cause title, and also directed to take out personal notice to the 5 respondent, who in turn shall take necessary steps to hand over the th notice to the 6 respondent through registered post with acknowledgment due, and file proof of service in the Registry.

Though learned Standing Counsel for the Central Government vehemently opposed the extension of the interim order, since notice has not been served on the 6th respondent, this Court feels it appropriate to extend the interim order dated 14.07.2025 till 07.10.2025.

List the matter on 07.10.2025.

SD/- G.HELANAIDU ASSISTANI^EGISTRAR //TRUE COPY// S€6fiOfl OFFICER For i To,

1. One CC to SRI. PSP SURESH KUMAR, Advocate [OPUC]

2. One CC to SRI P.PONNA RAO, Standing Counsel, High Court of Andhra Pradesh. [OPUC]

3. One CC to SRI JUPUDI V K YAGNADUTT, Standing Counsel, High Court of Andhra Pradesh. [OPUC]

4. One spare copy KN HIGH COURT JS,J DATED:25/09/2025 LIST THE MATTER ON 07.10.2025 ORDER WP.No.17336 of 2025 INTERIM ORDER EXTENDED