SILAMKOTI YANJLEENA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues that arise in the above writ petitions are integrally one and the same, the writ petitions are being disposed of by this common order.

(2.) Heard Sri S.Sai Kiran, learned counsel for the petitioners, Ms. Sujatha Kurapati, learned Government Pleader for Higher Education appearing for respondent No.1, Sri R.Nagarjuna Reddy, learned Assistant Government Pleader for Health, Medical and Family Welfare appearing for respondent No.2, Ms.L.Pranathi Reddy, learned Senior Standing Counsel for Central Government appearing for respondent Nos.4 to 6, Ms.Ishrath Begum, learned counsel representing Sri T.Sharath, learned Standing Counsel for Kaloji Narayana Rao University of Health Sciences appearing for respondent No.7 and perused the record.

(3.) W.P.No.22049 of 2025 has been filed by three students who are members of the National Cadet Corps (NCC).