MUNJETI PAVANI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Ramesh Viswanathula, Nasaraiah Golla, learned counsel appearing for the petitioners and the learned Government Pleader for Medical, Health & Family Welfare, Mrs. Tata Venkata Sridevi, the learned Standing Counsel for Dr. NTR University of Health Sciences, appearing for the respondents.

(2.) The petitioners in this Writ Petition are working in the Medical Services of the State of Andhra Pradesh. They had studied up to intermediate, in the State of Andhra Pradesh and had pursued their MBBS in a College/University outside the State of Andhra Pradesh or in some cases, outside the country. After completing their MBBS degrees, they had joined the medical services of the State of Andhra Pradesh. All the petitioners had appeared for the NEET-PG examination, conducted for admission to P.G Medical Courses, for the year 2025-2026. The petitioners are seeking admission to the post graduate medical courses in the quota of seats set aside in the State quota, in both clinical and non-clinical P.G courses, in favour of in-service candidates, who had fulfilled the requirements, stipulated for candidates to be considered as in-service candidates.

(3.) The petitioners are aggrieved by the notification issued for admission into P.G Medical courses 2025-2026, dtd. 18/9/2025, on the ground that they were not being considered, in terms of the in-service quota alone and that the respondent-authorities were seeking to apply the provisions of the Presidential Order of 1974, which reserves 85% of the seats for local candidates with 15% being available for competition between local and nonlocal candidates.