M.A.SAIF ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, learned Government Pleader for Medical and Health appearing for respondents 1 to 4 and the Learned Standing Counsel appearing on behalf of the 5th Respondent.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the 5th Respondent in suspending the petitioner vide notice dtd. 9/6/2023 without giving an opportunity to be heard, in flagrant violation of Regulation No. 23 of the National Medical Commission (Prevention and Prohibition of Ragging in Medical Colleges and Institutions) Regulations, 2021 and without considering the representations dtd. 28/4/2023, 23/5/2023 and 2/6/2023 as illegal, arbitrary, unconstitutional, against the Principles of Natural Justice and violative of Article 14 and 21 of the Constitution and coupled with flagrant violation of Regulation No. 23 of the National Medical Commission Prevention and Prohibition of Ragging in Medical Colleges and Institutions). Regulations, 2021, and consequently set aside the suspension order/notice dtd. 9/6/2023.

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