DHARAVATH SHARADA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This intra court appeal has been filed by the appellant aggrieved by the common order passed by the learned Single Judge in Writ Petition No.900 of 2024, dtd. 10/12/2024 whereunder the writ petition filed by respondent No.6 was allowed.

(2.) Heard Sri M.Venkanna, learned counsel for the appellant, Sri T.Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences for respondent Nos.2 and 3 and Sri R.Nagarjuna Reddy, learned Assistant Government Pleader for Health, Medical and Family Welfare Department for respondent No.1, on admission.

(3.) Brief facts of the case: