PATHEM MURALI KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two Writ Petitions are being disposed of by way of common order since the issue raised in these writ petitions pertains to admission into P.G courses in Medical Sciences as well as Master of Dental (MDS) in Dental Sciences.

(2.) W.P.No.4213 of 2023 deals with the admission into P.G courses in Medical Sciences and W.P.No.4322 of 2023 deals with the admission into P.G courses in Dental Sciences.

(3.) Heard Mr. Ponampelli Ravi and Mr. Kowturu Pavan Kumar, learned counsel for the petitioners, learned Deputy Solicitor General of India, appearing for the respondent Nos.1 and 2, Mrs. Gorintla Poojitha, learned counsel for respondent No.3, Mr. A. Prabhakar Rao, Government Pleader for Medical and Health appearing for the 4th respondent, Mr. S. Vijay Prashanth, learned Standing Counsel for respondent No.6 in W.P.No.4213 of 2023 and Mr. S. Abhaya Kumar Sagar, learned counsel for respondent No.3 in W.P.No.4322 of 2023.