Dr Pallikala Sisil Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 7429 AP

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        THE HON'BLE SRI JUSTICE A.V. SESHA SAI
                          &
         THE HON'BLE SRI JUSTICE V. SRINIVAS

                 W.P. No.31621 OF 2022

JUDGMENT:(per A.V. Sesha Sai, J)

     Heard Sri G.V.S. Mehar Kumar, learned counsel for

the petitioner, Sri G. Vijaya Kumar, learned Standing

Counsel for Dr. N.T.R. University of Health Sciences/ 2nd

respondent and learned Government Pleader for Medical

and Health appearing for the 1st respondent.

When the matter is taken up, it is brought to the

notice of this Court that the issue in the present Writ

Petition is squarely covered by the order of this Court in

W.P.No.3387 of 2022 dated 10.02.2022 and a copy of the

said order is placed on record along with the Writ Petition.

Following the said order and for the reasons recorded

therein, the Writ Petition is disposed of allowing the

petitioner to submit the application along with original

certificates, by paying all the requisite charge, before the

respondent No.2, within a period of one week from today.

On such application being submitted and requisite charges

being paid, the respondent No.2 shall consider the

petitioner's case in accordance with law. No costs.

Miscellaneous petitions, if any pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J

Date: 27.09.2022

(Issue CC Tomorrow) B/O Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.31621 OF 2022 (per A.V. Sesha Sai, J)

Date: 27.09.2022

Ks