APHC010493212026

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

(Special Original Jurisdiction)

[3457]

TUESDAY, THE 29

th

DAY OF SEPTEMBER 2026

PRESENT

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT PETITION Nos.26899, 8473, 27252, 27490, 27611 of 2026

WP.No.26899 of 2026

Between:

1. KAKUNURI LOKESH, , S/O. KAKUNURI RAMESH, AGED ABOUT 26

YEARS, OCC STUDENT, HALL TICKET NO.18D101008033, FINAL

BDS, SREE SAI DENTAL COLLEGE AND RESEARCH INSTITUTE,

SRIKAKULAM. RIO. D.NO.1 -41, RAYANPALEM, MIRIYALAGUD A,

NALGONDA DISTRICT, TELANGANA - 508 207.

...PETITIONER

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL

SECRETARY, HEALTH, MEDICAL AND FAMILY WELFARE

DEPARTMENT, A.P. SECRETARIAT, VELAGAPUDI, AMARAVATI,

GUNTUR DISTRICT - 522 237.

2. DR NTR UNIVERSITY OF HEALTH SCIENCES, REP. BY ITS

REGISTRAR, VIJAYAWADA, NTR DISTRICT - 520 008.

3. THE CONTROLLER OF EXAMINATIONS, DR. NTR UNIVERSITY OF

HEALTH SCIENCES, VIJAYAWADA, NTR DISTRICT - 520 008.

4. SREE SAI DENTAL COLLEGE AND RESEARCH INSTITUTE, REP. BY

ITS PRINCIPAL, N.H. ROAD, CHAPURAM, SRIKAKULAM DISTRICT

- 532 001.

5. THE NATIONAL DENTAL COMMISSION, (SUCCESSOR TO THE

DENTAL COUNCIL OF INDIA), REP. BY ITS SECRETARY, PLOT

NO.14, SECTOR-9, R.K. PURAM, NEW DELHI - 110 022

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be

pleased toissue a Writ, Order or direction more particularly one in the nature

of Writ of Mandamus A. declaring the action of the respondents 2 to 4 in not

permitting the petitioner to pay the examination fee and to appear for the

Final BDS Examinations, October/November 2026, notified vide Notification

Ref.No.10028/E3/BDS/Exams/2026-2 dated 18.08.2026, in the subjects of

Prosthodontics and Crown and Bridge (22.10.2026), Oral Medicine and

Radiology (30.10.2026), Paediatric and Preventive Dentistry (02.11.2026)

and Periodontology (06.11.2026), theory and practical, on the ground of

expiry of the period prescribed under the Revised BDS Course (7th

Amendment) Regulations, 2015, and the inaction of the 2nd respondent in

not considering the representation of the petitioner dated 14.09.2026, as

illegal, arbitrary, contrary to the Revised BDS Course Regulations, 2007 (as

//2//

WP.Nos.26899 of 2026 & batch

amended) and violative of Articles 14 and 21 of the Constitution of India and

consequently B. direct the respondents 2 to 4 to receive the examination

fee, upload the particulars of the petitioner on the MEdHAS portal, issue the

hall ticket and permit the petitioner (Hall Ticket No.18D101008033) to appear

for the said four subjects, theory and practical, in the Final BDS

Examinations, October/November 2026, by excluding the period lost on

account of non-conduct of the examinations by the 2nd respondent from the

period prescribed under the said Regulations, and to declare his result, and

on his passing, to permit him to undergo the one year compulsory rotatory

internship and award the BDS degree

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

may be pleased to direct the respondents 2 to 4 to receive the examination

fee from the petitioner, upload his particulars on the MEdHAS portal, issue

the hall ticket, permit the petitioner (Hall Ticket No.18D101008033) to

appear for the Final BDS Examinations, October/November 2026, in the

subjects of Prosthodontics and Crown & Bridge (22.10.2026), Oral Medicine

and Radiology (30.10.2026), Preventive Dentistry Paediatric

(02.11.2026) & and Periodontology (06.11.2026) including the practical

examinations thereof, duly complying with all formalities, pending disposal of

the above writ petition

Counsel for the Petitioner:

1. KOPPARTHI SUMATHI

Counsel for the Respondent(S):

1. GP FOR MEDICAL HEALTH FW

2. Tata Venkata Sridevi,Standing Counsel For Dr.NTR University of Health

Sciences

WP.No.8473 of 2026

Between:

1. M TANUSHA, D/O. M. BHUSHANA RAO, AGED ABOUT 28 YEARS,

RESIDING AT D.NO. 38 -33-22, ANDHRA KESARI NAGAR,

MARRIPALEM, VISAKHAPATNAM, VISAKHAPATNAM DISTRICT,

PINCODE 530018. ROLL NO. 17093050, BDS 2017 -18 BATCH,

SREE SAI DENTAL COLLEGE AND RESEARCH INSTITUTE,

CHAPURAM, SRIKAKULAM. SRIKAKULAM DISTRICT.

2. Y.V.V.M. LAKSHMI,, D/O. Y. JAGANNADHAM, AGED ABOUT 26

YEARS, RESIDING AT TANEESHA APARTMENTS, KAKINADA,

PINCODE 533001. ROLL NO. 17093100, BDS 2017 -18 BATCH,

SREE SAI DENTAL COLLEGE AND RESEARCH INSTITUTE,

CHAPURAM, SRIKAKULAM. SRIKAKULAM DISTRICT.

...PETITIONER(S)

AND

1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL

SECRETARY MEDICAL HEALTH AND FAMILY WELFARE

DEPARTMENT A P SECRETARIAT VELAGAPUDI AMARAVATI

//3//

WP.Nos.26899 of 2026 & batch

GUNTUR DISTRICT 522237.

2. DR NTR UNIVERSITY OF HEALTH SCIENCES, REP BY ITS VICE

CHANCELLOR/REGISTRAR VIJAYAWADA, NTR DISTRICT,

PINCODE 520001

3. THE PRINCIPAL, SREE SAI DENTAL COLLEGE AND RESEARCH

INSTITUTE, CHAPURAM, SRIKAKULAM. SRIKAKULAM DISTRICT

PINCODE. 532401.

4. THE DENTAL COUNCIL OF INDIA, AIWAN -E-GHALIB MARG, KOTIA

ROAD, NEW DELHI - 110 002, REPRESENTED BY ITS SECRETARY.

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be

pleased toPleased to writ, order or direction, more particularly one in the

nature of Writ of Mandamus declaring the action of the respondents in not

permitting the petitioners to write final BDS Examinations scheduled to be

held from 25-03-2026, having accepted the examination fee and viva and

selectively issuing Hall Tickets to previous batch students discriminating the

petitioners who are eligible to write the exams as being illegal, arbitrary,

unconstitutional and violation of Rules and Regulations of BDS and

consequently direct the Respondents to forthwith issue Hall Tickets to the

Petitioners and permit them to appear for the ongoing Final Year BDS

examinations without any further delay, as the 9-year permissible period

under the BDS Regulations, 2007 be computed excluding the period of delay

caused by Respondent No. 1 in postponing the examinations from November

2025 to March 2026 and pass

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

pleased to direct Respondents to permit the Petitioners to appear for the

remaining papers of the Final Year BDS examinations - 2026, forthwith,

pending disposal of the above writ petition and pass

IA NO: 2 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

May be pleased to direct the respondents to declare the results of the Final

BDs Examinations of the petitioners conducted as per the scheduled dated

25.03.2026 as per the Interim orders by imposing a condition by this Honble

court in WP 8473/2026 in WPSR (13099/2026) dated 26-03- 2026 to prepare

the exams schedule on 22nd October, 2026 from the date of declaring the

results and pass

IA NO: 3 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

may be pleased to direct 2nd respondent to permit the Petitioners to write

Final BDS (O.R & N.R) exam on 22.10.2026 for 'Prosthodontics and Crown

//4//

WP.Nos.26899 of 2026 & batch

and Bridge' subject by duly receiving examination fee, pending disposal of the

above Writ Petition, and pass

IA NO: 4 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

may be pleased to grant leave to the 2nd respondent to file counter affidavit

in W.P.No.8473 of 2026 and pass

Counsel for the Petitioner(S):

1. KOPPARTHI SUMATHI

Counsel for the Respondent(S):

1. GP FOR MEDICAL HEALTH FW

2. Tata Venkata Sridevi,Standing Counsel For Dr.NTR University of Health

Sciences

WP.No. 27252/2026

Between:

1. REMALLI VISHAL, S/O REMALLI VINOD KUMAR AGED ABOUT 25

YEARS OCC BDS STUDENT (FINAL YEAR) R/O H NO 54 20 06/9B

DR BR AMBEDKAR NAGAR KDO COLONY 3RD LINE GURU NANAK

COLONY VIJAYAWADA NTR DISTRICT P IN CODE 52000

2. PALLE PRANEETH, S/O PALLE BUJJI KUMAR AGED ABOUT 26

YEARS OCC BDS STUDENT (FINAL YEAR) R/O 17 14 23 FILM

GODOWN STREET BAPTIST NAGAR VIJAYAWADA URBAN NTR

DISTRICT PIN CODE 520003

3. NERUSU RESHMA SRI, D/O NERUSU SRINIVASA RAO AGED

ABOUT 25 YEARS OCC BDS STUDENT (FINAL YEAR) R/O 2 7 MAIN

ROAD AKULURU (V) VUYYURU (M) KRISHNA DISTRICT 521245

...PETITIONER(S)

AND

1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL

SECRETARY MEDICAL HEALTH AND FAMILY WELFARE

DEPARTMENT SECRETARIAT B UILDINGS VELAGAPUDI

AMARAVATI

2. THE DR NTR UNIVERSITY OF HEALTH SCIENCES, REP BY ITS

REGISTRAR VIJAYAWADA NTR DISTRICT ANDHRA PRADESH PIN

CODE 520008

3. THE DENTAL COUNCIL OF INDIA, REP BY ITS SECRETARY

AIWANE GALIB MARG KOTLA ROAD NEW DELHI INDIA PIN CODE

11

4. THE CONTROLLER OF EXAMINATIONS, DR NTR UNIVERSITY OF

HEALTH SCIENCES VIJAYAWADA NTR DISTRICT ANDHRA

PRADESH PIN CODE 520008

5. THE SABAR INSTITUTE OF DENTAL SCIENCES, REP BY ITS

PRINCIPAL RECOGNISED BY DCI NEW DELHI AFFILIATED TO DR

NTR UNIVERSITY OF HEALTH SCIENCES TAKKELAPADU GUNTUR

GUNTUR DISTRICT 522508

6. THE DR SUDHA AND NAGESHWAR RAO DENTAL SCIENCES, REP

//5//

WP.Nos.26899 of 2026 & batch

BY ITS PRINCIPAL RECOGNISED BY DCI NEW DELHI AFFILIATED

TO THE DR NTR UNIVERSITY OF HEALTH SCIENCES 52128

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be

pleased toissue a Writ, Order or direction more particularly one in the nature

of Writ of Mandamus to declaring the action on the part of the Respondent

Nos.2 to 4 herein not permitting the petitioners to appear for the final year

BDS examinations scheduled to be held on 02-10-2026 by denying to receive

the examination fee and issue the hall tickets, contrary to the notification

dated 18-08-2026 is highly illegal arbitrary and violative of article 14, 16, and

21 of the Constitution of India and consequentially to direct the Respondent

Nos.2 to 4 to issue the hall tickets and to permit the petitioners to appear for

the final year BDS examinations scheduled to be held on 02-10-2026, and to

pass

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

pleased to direct the Respondent Nos.2 tat to issue the hall tickets and to

permit the petitioners to appear for the final year BDS examinations

scheduled to be held on 22-10-2026 pending disposal of the above writ

petition and to pass

Counsel for the Petitioner(S):

1. BOKKA SATYANARAYANA KAMLA

Counsel for the Respondent(S):

1. GP FOR MEDICAL HEALTH FW

2. Tata Venkata Sridevi,Standing Counsel For Dr.NTR University of Health

Sciences

WP.No. 27490/2026

Between:

1. YENTI MERRY SUSHMA, DLO. YENTI VEERABABU, AGED ABOUT

27 YEARS, OCC STUDENT, REGD NO.18D101012100, FINAL BDS

LENORA INSTITUTE OF DENTAL SCIENCES, RAJANAGARAM,

RAJAMAHENDRAVARAM, R/O. D.NO.9 -184/1, MRO STREET, NEAR

VIVEKANANDA PUBLIC SCHOOL, INDRAPALEM, KAKINADA

RURAL, KAKINADA DISTRICT - 533 006.

...PETITIONER

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL

SECRETARY, HEALTH, MEDICAL AND FAMILY WELFARE

DEPARTMENT, A.P. SECRETARIAT, VELAGAPUDI AMARAVATI,

GUNTUR DISTRICT - 522 237.

2. DR NTR UNIVERSITY OF HEALTH SCIENCES, REP. BY ITS

REGISTRAR, VIJAYAWADA, NTR DISTRICT - 520 008.

3. THE CONTROLLER OF EXAMINATIONS, DR. NTR UNIVERSITY OF

HEALTH SCIENCES, VIJAYAWADA, NTR DISTRICT - 520 008.

//6//

WP.Nos.26899 of 2026 & batch

4. LENORA INSTITUTE OF DENTAL SCIENCES, REP. BY ITS

PRINCIPAL, NH-16, RAJANAGARAM, RAJAMAHENDRAVARAM,

EAST GODAVARI DISTRICT - 533 294.

5. THE NATIONAL DENTAL COMMISSION, (SUCCESSOR TO THE

DENTAL COUNCIL OF INDIA), REP. BY ITS SECRETARY, PLOT

NO.14, SECTOR9, R.K. PURAM, NEW DELHI -110 022.

6. THE UNION OF INDIA, REP. BY ITS SECRETARY, MINISTRY OF

HEALTH AND FAMILY WELFARE, NIRMAN BHAVAN, NEW DELHI -

110011

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be

pleased toissue a Writ, Order or direction more particularly one in the nature

of Writ of Mandamus A. declaring the action of the respondents 2 to 4 in not

permitting the petitioner to pay the examination fee and to appear for the

Final BDS Examinations, October/November 2026, notified vide Notification

Ref. No. 10028/E3/BDS/Exams/2026-2 dated 18.08.2026, in the seven

remaining subjects of Final BDS, namely, Prosthodontics and Crown and

Bridge, Conservative Dentistry and Endodontics, Oral and Maxillofacial

Surgery, Public Health Dentistry, Paediatric and Preventive Dentistry,

Orthodontics and Dentofacial Orthopaedics and Periodontics, theory and

practical, on the ground of expiry of the period prescribed under the Revised

BDS Course (7th Amendment) Regulations, 2015, and the consequential

letter Lr.No.10028/E3/BDS/Exams/2026-2 dated 18.09.2026 of the 2nd

respondent in so far as it directs the discharge of the students of the 2018-19

batch including the petitioner, and the inaction of the respondents 2 and 5 in

not considering the representations dated 03.09.2026 and 21.09.2026, as

illegal, arbitrary, contrary to the Revised BDS Course Regulations, 2007 (as

amended), violative of the principles of natural justice and violative of Articles

14 and 21 of the Constitution of India and consequently B. direct the

respondents 2 to 4 to receive the examination fee, upload the particulars of

the petitioner on the MEdHAS portal, issue the hall ticket and permit the

petitioner (Regd. No.18D101012100) to appear for the seven remaining

subjects of Final BDS, namely, Prosthodontics and Crown and Bridge,

Conservative Dentistry and Endodontics, Oral and Maxillofacial Surgery,

Public Health Dentistry, Paediatric and Preventive Dentistry, Orthodontics

and Dentofacial Orthopaedics and Periodontics, theory and practical, in the

Final BDS Examinations, October/November 2026 by excluding the period

lost on account of the COVID-19 pandemic and the non-conduct of the

examinations by the 2nd respondent from the period prescribed under the

said Regulations, and further direct the respondents 5 and 6 to extend to the

petitioner the relaxation of the course period on par with the students of the

2015-16 batch, and to declare her result, and on her passing, to permit her to

undergo the one year compulsory rotatory internship and _award the BDS

degree

IA NO: 1 OF 2026

//7//

WP.Nos.26899 of 2026 & batch

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

direct the respondents 2 to 4 to receive the examination fee from the

petitioner, upload her particulars on the MEdHAS portal, issue the hail ticket

and permit the petitioner (Regd. No.18D101012100) to appear for the seven

remaining subjects of the Final BDS Examinations, October/November 2026,

namely, Prosthodontics and Crown & Bridge, Conservative Dentistry and

Endodontics, Oral and Maxillofacial Surgery, Public Health Dentistry,

Paediatric & Preventive Dentistry, Orthodontics & Dentofacial Orthopaedics

and Periodontics, commencing on 22.10.2026, including the practical

examinations thereof, duly complying with all formalities, pending disposal of

the above writ petition

Counsel for the Petitioner:

1. KOPPARTHI SUMATHI

Counsel for the Respondent(S):

1. GP FOR MEDICAL HEALTH FW

WP.No. 27611/2026

Between:

1. BARRE SADGUNA SUCHARITHA ANGEL, D/O. BARRE

PRABHUDAS, AGED ABOUT 27 YEARS, OCC STUDENT, REGD.

NO.18D101012007, FINAL BDS, LENORA INSTITUTE OF DENTAL

SCIENCES, RAJANAGARAM, RAJAMAHENDRAVARAM. RIO.

GOPALA ESTATES, RED CROSS STREET, GANDHI NAGAR,

KAKINADA, KAKINADA DISTRICT - 533 004

...PETITIONER

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL

SECRETARY, HEALTH, MEDICAL AND FAMILY WELFARE

DEPARTMENT, A. P. SECRETARIAT, VELAGAPUDI, AMARAVATI,

GUNTUR DISTRICT - 522 237.

2. DR NTR UNIVERSITY OF HEALTH SCIENCES, REP. BY ITS

REGISTRAR, VIJAYAWADA, NTR DISTRICT - 520 008.

3. THE CONTROLLER OF EXAMINATIONS, DR. NTR UNIVERSITY OF

HEALTH SCIENCES, VIJAYAWADA, NTR DISTRICT - 520 008.

4. LENORA INSTITUTE OF DENTAL SCIENCES, REP. BY ITS

PRINCIPAL, NH -16, RAJANAGARAM, RAJAMAHENDRAVARAM,

EAST GODAVARI DISTRICT - 533 294.

5. THE NATIONAL DENTAL COMMISSION, (SUCCESSOR TO THE

DENTAL COUNCIL OF INDIA), REP. BY ITS SECRETARY, PLOT

NO.14, SECTOR-9, R.K. PURAM, NEW DELHI - 110 022.

6. THE UNION OF INDIA, REP. BY ITS SECRETARY, MINISTRY OF

HEALTH AND FAMILY WELFARE, NIRMAN BHAVAN, NEW DELHI -

110011.

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be

//8//

WP.Nos.26899 of 2026 & batch

pleased topleased to writ, order or direction, more particularly one in the

nature of Writ of Mandamus A. declaring the action of the respondents 2 to 4

in not permitting the petitioner to pay the examination fee and to appear for

the Final BDS Examinations, October/November 2026, notified vide

Notification Ref.No.10028/E3/BDS/Exams /2026-2 dated 18-08-2026, in all

the eight subjects of Final BDS, theory and practical, on the ground of expiry

of the period prescribed under the Revised BDS Course (7th Amendment)

Regulations, 2015, and the consequential letter Lr.No.10028/E3/BDS/Exams

/2026-2 dated 18-09-2026 of the 2nd respondent in so far as it directs the

discharge of the students of the 2018-2019 batch including the petitioner, and

the inaction of the respondents 2 and 5 in not considering the representations

dated 03-09-2026 and 21-09-2026, as illegal, arbitrary, contrary to the

Revised BDS Course Regulations, 2007 (as amended), violative of the

principles of natural justice and violative of Articles 14 and 21 of the

Constitution of India and consequently

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased

pleased to direct the respondents 2 to 4 to receive the examination fee from

the petitioner, upload her particulars on the MEdHAS portal, issue the hall

ticket and permit the petitioner (Regd. No.18D101012007) to appear for all

the eight subjects of the Final BDS Examinations, October/November 2026,

commencing on 22.10.2026, including the practical examinations thereof,

duly complying with all formalities, pending disposal of the above writ petition

and pass

Counsel for the Petitioner:

1. KOPPARTHI SUMATHI

Counsel for the Respondent(S):

1. GP FOR MEDICAL HEALTH FW

The Court made the following:

//9//

WP.Nos.26899 of 2026 & batch

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT PETITION Nos.26899, 8473, 27252, 27490, 27611 of 2026

COMMON ORDER:

1. All the petitioners are students of the BDS course who joined in the

academic year 2018- 2019. The Dental Council of India prescribes BDS

as a 4-year Course with compulsory rotatory internship. The students

who cannot complete the course in 4 years are permitted to complete

the course in a period of 8 years. Then they shall be eligible for

internship. It is submitted that on account of the petitioner's admission

into the course, the window period for completing the BDS course

expired during August September 2026.

2. It is the specific case of the petitioners that the second respondent had

disrupted the academic year by not conducting the examinations within

the schedule. It is submitted that the first-year regular examinations

were conducted in June -July 2019, and the supplementary

examinations were conducted during November-December 2019.

3. It is submitted that the regular examinations in 2020 were held in

November 2020 instead of June -July 2020. Likewise, the

supplementary examinations for the year 2020 were conducted in May

2021. Accordingly, the academic year of the students of 2018-2019 was

dragged on due to delays in conducting the examinations. The

examinations for the year 2025 were also delayed by 6 months, and the

academic year of 2024-2025 was extended because the respondent

university failed to conduct the examinations as per the fixed schedule.

//10//

WP.Nos.26899 of 2026 & batch

4. This was because the second respondent did not conduct examinations

in line with the examination schedule, which is followed scrupulously

year on year at any other university; accordingly, the petitioners could

not complete the BDS course within the 8-year window period. It is

submitted that, had the respondents conducted the examinations in

accordance with the fixed exam schedule, the petitioners would not

have approached this court seeking its indulgence to permit them to

write the examinations.

5. The learned Standing Counsel for the respondent University submits

that the petitioners cannot be permitted to appear for the examinations.

It is submitted that none of the petitioners was able to complete the 4-

year BDS course within the permitted 8-year time frame. It is submitted

that, apart from completing the course within the stipulated 4 years or

the permitted 8 years, the petitioners do not qualify for rotary internship

as the Petitioners ought to have completed their course by September

2026 and the rotary internship by September 2027. It is also submitted

that the BDS examination schedule was delayed due to the COVID-19

pandemic during 2020-2022. However, the respondent University has

tried its best to make up for the delay in conducting examinations in the

subsequent years. It is submitted that none of the petitioners qualifies to

appear in the supplementary examination, as they have not completed

the BDS course by September 2026. As such, the petitioners cannot be

permitted to appear for the ensuing examinations in October 2026.

//11//

WP.Nos.26899 of 2026 & batch

6. It is also submitted by the learned Standing Counsel for the University

that the Hon'ble Division Bench of this Court considered an identical

issue in a Writ Appeal filed by the University, aggrieved by the orders of

the Learned Single Judge directing the University to permit the

petitioners therein to pay the examination fee. It is submitted that the

petitioners therein also could not complete the BDS course within the 8-

year window.

7. It is submitted that, in view of the guidelines of the Dental Council of

India, the petitioners cannot be permitted to appear for the

supplementary examinations scheduled to be conducted in October

2026. In reply, the learned counsel for the petitioners submits that the

petitioners should be granted one opportunity to complete the course by

appearing in the ensuing supplementary examinations and that the 8-

year window period for completing the BDS course is expiring in the

month of September 2026 for the petitioners who joined the course as

the 2018-2019 batch. It is also submitted that, had the respondent

university conducted examinations regularly as per the schedule without

extending the academic year, the petitioners could have completed their

course within the stipulated period of time and that only on account of

the delay in conducting examinations regularly as per the schedule

twice a year are the petitioners presently in a helpless situation on

account of the inability of the respondent university in conducting the

examinations as per the schedule.

//12//

WP.Nos.26899 of 2026 & batch

8. Heard learned counsel for the petitioners and the learned Standing

Counsel for the respondents. Perused the record in the writ petitions.

9. The short point for consideration is whether this Court can exercise the

writ jurisdiction and direct the respondents to permit the petitioners to

appear for the final year BDS examinations, which are scheduled to be

held from October 2026.

10. On the facts of the case, the Petitioners have joined the BDS course for

the 2018-2019 batch and ought to have completed the 4-year course by

2023. The regulations permit the students to complete the course at the

most In the year 2026. All the petitioners have admittedly failed to

complete the BDS course in the 8-year window period permitted by the

regulations of the Dental Council of India.

11. On perusal of the record available, it is evident that the respondent

university could not conduct the examinations twice in a year for various

reasons, and the academic year of the students was extended beyond

the 12-month period. Because the respondent university extended the

academic year beyond 12 months and did not conduct the

examinations, the petitioners lost the opportunity to appear and

complete the BDS course within the permitted 8-year window.

12. All the petitioners except the writ petitioner in WP 8473 of 2026 ought to

have completed their BDS course by September 2026. These

petitioners are short by 1 month for appearing in the ensuing

//13//

WP.Nos.26899 of 2026 & batch

supplementary examinations scheduled to be conducted in October

2026.

13. The petitioners could not have had a point for consideration had the

respondent university conducted the examinations strictly in accordance

with the academic schedule, and on account of the extension of the

academic year beyond the 12-month period, the petitioners have lost

the opportunity of appearing in the examinations for completing the BBS

course within the 8-year window. As such, this Court is inclined to

permit the petitioners, as a one-time measure, to appear for the ensuing

supplementary examination schedule to be conducted in October 2026.

Accordingly, the respondents shall be directed to permit the petitioners

to appear for the supplementary examinations as a one-time measure

to enable them to complete their course.

14. Insofar as the petitioner in WP 8473 of 2026 is concerned, this Court,

vide order dated 26.03.2026, directed the respondents to permit the

petitioner to write the examination scheduled from 28.03.2026.

However, directed the respondents to keep the results in abeyance. By

further orders dated 25.08.2026, this Court considered the petitioner's

submissions regarding directed the respondents to declare the results.

15. Insofar as the petitioner in WP.No.8473 of 2026 is concerned, by the

date of granting of interim orders on 26.03.2026, the respondent

university had already conducted one examination. The petitioner

appeared for the remaining examinations. The learned counsel

//14//

WP.Nos.26899 of 2026 & batch

appearing for the petitioner in WP.No.8473 of 2026 prays for this

Court's indulgence in permitting the petitioner to appear for the single

exam paper, which the petitioner could not appear for as the exam had

already been conducted by the date this Court passed the interim

orders.

16. The learned standing counsel appearing for the respondent university

submits that insofar as the case of the petitioner in WP.No.8473 of 2026

is concerned, the petitioner is now in the 10th year of the study and that

she does not qualify for appearing in the supplementary examinations

scheduled to be conducted in the month of October 2026.

17. The respondent University was aware of the interim orders dated

26.03.2026 and subsequent orders dated 25.08.2026 and has duly

complied with those orders, having permitted the petitioner to appear for

the examinations in the month of March 2026. It is also not in dispute

that by the date of passing of the interim order on 26.03.2026 the

respondent university had already conducted one examination which

the petitioner could not attend. On these peculiar facts and

circumstances, this Court is of the view that the ends of justice would be

met by permitting the petitioner in WP.No.8473 of 2026 to appear for

the examination, which she could not appear in the month of March

2026.

18. On these considerations, the respondents are hereby directed to permit

the petitioner in WP.No.8473 of 2026 to appear for the Single exam

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WP.Nos.26899 of 2026 & batch

paper that the petitioner missed in March, 2026. This shall not be used

as a precedent for any other case, and this arrangement is passed only

in the said petition, keeping in mind the circumstances and the facts of

the case.

19. With the above observations, the writ petitions are allowed. There shall

be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.

____________________

JUSTICE HARINATH.N

KGM

Whether the order is:

Speaking Reasoned ☑

Reportable Non-reportable ☑

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WP.Nos.26899 of 2026 & batch

87

THE HONOURABLE SRI JUSTICE HARINATH.N

WRIT PETITION Nos. 26899, 8473, 27252, 27490, 27611 of 2026

Dated 29.09.2026

KGM