Dr. M. Bilwa Harsha vs The State Of Andhra Pradesh.,
2021 Latest Caselaw 246 AP

             HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
                              AND
            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                           W.P.No.10254 of 2019


ORDER: (per Hon'ble Sri Justice R.Raghunandan Rao)


        In view of the judgment pronounced in W.P.(PIL).Nos.131 of 2017

& batch, this writ petition is disposed of with the following directions:

     1. The Medical Colleges shall release the original certificates of the

        petitioners upon payment of balance fee, in the event of any

        amount falling due from the petitioners on account of fixation of

        fee as per the directions in the judgment in W.P.PIL.Nos.131 of

        2017 & batch.

     2. In the event of any refund falling due from the 2nd respondent, the

        certificates of the petitioners shall be released by the 2nd

        respondent forthwith.


        As a sequel, pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.




                                                     __________________
                                                     C. PRAVEEN KUMAR, J



                                                 ________________________
                                                 R. RAGHUNANDAN RAO, J

20th January, 2021
Js
                         2                  CPK,J & RRR,J.

W.P.No.10254/2019

HON'BLE SRI JUSTICE C.PRAVEEN KUMAR AND HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.10254 of 2019

20th January, 2021

Js