LAWS(TLNG)-2020-6-4

M/S. HEALTHCARE REFORMS DOCTORS ASSOCIATION Vs. SPECIAL CHIEF SECRETARY TO GOVERNMENT HEALTH MEDICAL AND FAMILY WELFARE DEPARTMENT

Decided On June 19, 2020
M/S. Healthcare Reforms Doctors Association Appellant
V/S
Special Chief Secretary To Government Health Medical And Family Welfare Department Respondents

JUDGEMENT

(1.) The petitioner has made the following prayers:

(2.) Mr. Sama Sandeep Reddy, the learned counsel for the petitioner, submits that on 15.06.2020, her Excellency, the Governor has held a Video Conference with the Director, CCMB, the former Health Secretary, Government of India, the former Director General of Police, Andhra Pradesh, Dr. Hari Prasad, President, Apollo Hospitals, Dr. Vijendar Reddy, President of IMA, Telangana, Dr. Swaminathan, USA, Specialist in COVID and Nephrologist, and Mr. K. Vamsimohan, the first patient treated with Plasma therapy. Considering the spread of Covid-19, and considering the serious nature of Coronavirus, a suggestion was made that "all the examinations including the Medical P.G. examination should be postponed till the situation improves and it will be safe and conducive to hold the P.G. Medical Examination".

(3.) However, despite the suggestion made by the Governor as the Chancellor, the respondent No.2, Kaloji Narayana Rao University of Health Sciences, is proposing to hold the P.G. Medical Examination, commencing from 20.06.2020 till 29.06.2020. Therefore, it is imperative that during the grave situation created by Covid-19, the examination should be postponed.