MOGILI KINNERA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Sri Bankatlal Mandhani, learned counsel for the appellant; Sri R.Nagarjuna Reddy, learned Assistant Government Pleader for Health, Medical and Family Welfare Department, for respondent No.1; and Sri T.Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences (hereinafter referred to as, "the University"), for respondents No.2 and 3.

(2.) With the consent, finally heard.

(3.) The challenge in this writ appeal is mounted to the order passed by the learned Single Judge in W.P.No.1031 of 2025, dtd. 5/2/2025.