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Andhra Pradesh High Court - Amravati

Heard Learned Counsel For The ... vs State Of Karnataka & on 10 April, 2026

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                       MAIN CASE: W.P. No. 9669 of 2026
                               PROCEEDING SHEET

Sl.                                                                                     OFFICE
        DATE                                  ORDER                                      NOTE
No

01.   10.04.2026 MRK, J
                                          I.A.No.1 of 2026

                       Heard learned counsel for the petitioner, learned Assistant
                Government Pleader for Medical & Health, Smt. T.V. Sridevi,
                learned Standing Counsel for respondent No.2 and Sri G.

Venkateswarulu, learned counsel representing Sri N.V.S.V. Prasad Varma, learned Standing Counsel for respondent No.3- SSVIMS.

2. It is the submission of the learned counsel for the petitioner that the petitioner is pursuing the fourth year MBBS Course in the 3rd respondent College. Learned counsel submits that consequent to the circular dated 22.11.2025 issued by the 3rd respondent College for payment of Rs.17,07,900/- and penalty of Rs.2,500/- per day along with other students on or before 10.01.2026., the petitioner paid an amount of Rs.17,07,900/- on 25.02.2026 and Rs.8,00,00/- on 21.10.2025.

3. Learned counsel states that though the petitioner paid the requisite amount, the 3rd respondent College is not providing Hall Ticket to appear for the exams commencing from 10.04.2026 on the ground of non payment of penalty amount of Rs.2,500/- per day. He submits that if the petitioner is not allowed to write examinations, she would be deprived of valuable rights under the Constitution of India and accordingly, learned counsel seeks appropriate directions from this Court.

4. Learned counsel appearing for the 3rd respondent seeks time to get instructions in the lis.

5. This Court has perused the material available on record.

6. Evidently, the petitioner has paid total amount of Rs.25,07,900/- by way of two instalments towards annual fee in favour of the 3rd respondent College.

7. In the case of Mohini Jain Vs. State of Karnataka & Ors.1, the Hon'ble Supreme Court held that the right to education is an integral part of the right to life under Article 21 of the Constitution, and that the imposition of capitation fee or any arbitrary financial barrier, which restricts access to education is violative of Article 14 of the Constitution of India.

8. Considering the submissions made and keeping in view the students' interest as well as the law laid down by the Apex Court, there shall be direction to the respondent Nos.1 & 3 to issue hall ticket forthwith so as to enable the petitioner to appear and write Pre-Final Theory examination commencing from 15.04.2026, without insisting on the payment of the penalty amount.

Post after four weeks.

2. Meanwhile, the respondents shall file counter addressing all the contentious issues urged by the petitioner.

______ MRK, J GVK 1 (1992) 3 SCC 666