STATE OF TELANGANA Vs. MOHD. IBRAHIM

JUDGEMENT

(1.) Heard Ms. Vachepally Usha, learned Assistant Government Pleader attached to the office of learned Additional Advocate General for the appellants and Ms. Tasleem Fatima, learned counsel appearing for respondents No.1 to 148/writ petitioners.

(2.) Appellants before us are the State of Telangana in the Health, Medical and Family Welfare Department and its officials.

(3.) This writ appeal is directed against the order dtd. 21/1/2022 passed by the learned Single Judge allowing W.P.No.18828 of 2021 filed by respondents No.1 to 148 as the writ petitioners.