LAWS(APH)-2017-8-31

KESHA MEGHARAJ Vs. DR. DEEN DAYAL BUNG

Decided On August 08, 2017
Kesha Megharaj Appellant
V/S
Dr. Deen Dayal Bung Respondents

JUDGEMENT

(1.) These three Writ Appeals arise out of Order, dated 08-07-2017, in WP.No.17565 of 2017 whereby the learned Single Judge set aside Order, dated 25-05-2017, of the Dr.NTR University of Health Sciences, Andhra Pradesh, removing Dr.Deen Dayal Bung and replacing Dr.Srinivasa Chary in his place as the internal examiner for the MS (General Surgery) examinations of the Osmania Medical College, Hyderabad.

(2.) For convenience, the parties are referred to as they are arrayed in the Writ Petition with the only modification that the PG students, who filed Writ Appeal No.985 of 2017, are referred to as the third party students.

(3.) The brief facts leading to the filing of these Writ Appeals are stated hereunder: