LAWS(TLNG)-2023-4-17

ARCHANA SCHOOL OF NURSING Vs. STATE OF TELANGANA

Decided On April 11, 2023
Archana School Of Nursing Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard learned senior counsel Sri K. Ananta Rao for the Petitioner, learned Government Pleader for Medical Health and Family Welfare appearing on behalf of Respondents 1 and 2 and Sri V.Srihari, learned standing counsel for respondent No.3.

(2.) The main prayer sought for by the Petitioner is as follows :

(3.) The case of the petitioner, in brief, is as follows: