SK. KHAMRUDDIN Vs. STATE OF A.P.

JUDGEMENT

(1.) 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 dtd. 22/7/2025, 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.