GANTA SATVIKA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both the Writ Petitions are disposed of by this Common Order since the issue involved in both these Writ Petitions is one and the same.

(2.) Heard Sri Dharmesh D.K. Jaiswal, learned counsel for the petitioner, learned Special Government Pleader for Medical and Health, appearing for the respondent No.1, Sri D. Srinivas Prasad, learned counsel for respondent No.3, Sri Ramesh, learned counsel for the 6th respondent and Smt. Gorantla Poojitha, learned Standing counsel for the National Medical Commission, appearing for the respondent No.8.

(3.) For the sake of convenience, the facts in W.P. No.23420 of 2022 are here under discussed.