JUDGEMENT
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(1.) Heard Mr.Sandip Dixit, learned counsel for the petitioners, Mr.Asit Kumar Chaturvedi, learned Senior Counsel assisted by Mr.Anand Dwivedi, learned counsel for the respondent No.1 and Mr.Gyanendra Kumar Srivastava, learned counsel for respondent No.2 as well as learned Standing Counsel for the State.
(2.) The petitioners have assailed the orders dated 19 August 2017 as also the order dated 31 May 2017, passed by the Under Secretary of the Government of India, Ministry of Health and Family Welfare Department.
(3.) The petitioners have earlier challenged the order dated 31 May 2017 through writ petition No.13530 (MB) of 2017, therefore, we proceed to decide both the writ petitions by following common order.;
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