MALOTH TEJSWINI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Senior Counsel Sri V.R.Avula, representing learned counsel Sri Posani Subba Rao and learned counsel Sri Vishal Maharana, appears for the petitioners.

(2.) The petitioners in both the writ petitions pray for the following relief:

(3.) The grievance of the petitioners is that being the residents of Telangana or natives of Telangana, but having studied in any other State, including the newly created State of Andhra Pradesh, G.O.Ms.No.150, dtd. 8/9/2025, is bad in law so far as it does not allow them to be treated as local candidates for the State of Telangana for the purpose of admission to MBBS/BDS course in the medical institutions in the State of Telangana.