Telangana High Court
Dr.Samantha Nuthalapati, vs The State Of Andhra Pradesh Rep. By Its ... on 20 July, 2018
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITON No.25207 of 2018
ORDER:
It is stated by the learned counsel appearing for the petitioners that the lis in the present Writ Petition is squarely covered by the orders of this court in WP No.26929 of 2017 & batch, dated 31.10.2016 and same is not disputed by Sri T.Nageshwar Rao, learned Standing Counsel for respondents 3 &
4. Heard learned counsel for the petitioners, learned Assistant Government Pleader for Medical and Health, appearing for respondents 1 & 2 and Sri T.Nageshwar Rao, learned Standing Counsel for respondents 3 and 4.
In view of same, without expressing any opinion on merits of the case, it is open for the petitioners to make representations to the competent authority and on such filing representations, it is for the competent authority to take action and dispose of the same, in terms of Common Order of this Court dated 31.10.2016 passed in WP No.26929 of 2016 & batch.
Accordingly, this Writ Petition is disposed of. No order as to costs. As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition, shall stand closed.
_________________________ A.RAJASHEKER REDDY, J 20-07-2018 kvs HON'BLE SRI JUSTICE A.RAJASHEKER REDDY WRIT PETITON No.25207 of 2018 Date 18.07.2018.
kvs