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Subject :  What is the appropriate Petition I should file in Supreme Court Back

Question :  My son qualified in NEET Exam 2022 for the purpose of MBBS admissions. He registered for the MCI All India web counselling and also Category A Telangana State Counselling . But his application for management quota of KNRUHS did not pass through and hence petitioned with Hon High Court of Telanagana. High Court ordered on 17th Nov 2022 that candidate shall apply a fresh application and governing university shall accept the case whereas the University doesnot accept . The timelines are short and hence I want to appeal this matter with Supreme Court of India . What is the appropriate type of petition in view of the shortage of time ? Is it SLP ? Writ Petition ? Please advise me in view of the urgency Thankyou

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