Citation : 2021 Latest Caselaw 244 AP
Judgement Date : 20 January, 2021
HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.15365 of 2019
And
W.P.No.19745 of 2020
COMMON ORDER: (per Hon'ble Sri Justice R.Raghunandan Rao)
The issues raised and the reliefs sought in these writ petitions are
covered by a judgment of this Court dated 24.09.2019 in W.P.Nos.33656
of 2018 & 8210 of 2019, operative portion of which reads as follows:
For the aforesaid reasons, Writ Petitions are allowed,
setting aside G.O.Ms.No.149, Health Medical and Family
Welfare (C1) Department, dated 06.09.2017, issued by the
first respondent to the extent of enhancement of fee. In
respect of the other aspects the same shall remain intact.
It is made clear that, if any fee already fixed by the
Government, vide G.O.Ms.No.167 Health, Medical & Family
Welfare (E1) Department, dated 18.06.2011, had been
collected, the same shall be refunded by the colleges to
the petitioners, after adjusting the amounts payable,
within a period of two months from today.
Hence these writ petitions are allowed in terms of the judgment
dated 24.09.2019 in W.P.Nos.33656 of 2018 & 8210 of 2019. There shall
be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand
closed.
__________________
C. PRAVEEN KUMAR, J
________________________
R. RAGHUNANDAN RAO, J
20th January, 2021
Js
2 CPK,J & RRR,J.
W.P.No.15365/2019 & W.P.No.19745/2020
HON'BLE SRI JUSTICE C.PRAVEEN KUMAR AND HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.15365 of 2019 And W.P.No.19745 of 2020
20th January, 2021
Js
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