KOVI RAKESH Vs. NTR UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) Heard Mr. C. Raghu and Mr. N. Ashwani Kumar, learned counsel for the writ petitioners. Also heard Mr. Guttapalem Vijaya Kumar, learned counsel for Dr. NTR University of Health Sciences (for short, 'the University').

(2.) In the appeals filed by the writ petitioners, Mr. Guttapalem Vijaya Kumar appears for the University and the learned Government Pleader for Higher Education appears for the State. In the appeals filed by the University, Mr. C. Raghu appears for the writ petitioner in W.A.No.132 of 2021 and Mr. N. Ashwani Kumar appears for the writ petitioners in W.A.Nos.147, 148, 149, 150 and 198 of 2021 and the learned Government Pleader for Higher Education appears for the State.

(3.) All these appeals were listed together and they were analogously heard. As the core issues raised in the appeals filed by the writ petitioners are same and so also the core issues raised in the appeals filed by the University, all these appeals are being disposed of by this common judgment.