Though the present writ petitions were preferred in the years and and the debate had centered around on many an aspect relating to action taken by the Drugs Controller General ... of India and the Indian Council of Medical Research ICMR pertaining to approval of a vaccine namely Human Papilla Virus HPV manufactured by the respondent No M s Glaxo Smith Kline Asia Pvt Ltd and the respondent No MSD Pharmaceuticals Private Limited respectively for preventing cervical cancer in women and the experimentation of the vaccine was done as an immunization by the Governments of Gujarat and Andhra Pradesh beforebifurcation the State of Andhra Pradesh eventually the State of Andhra Pradesh and the State of Telangana with the charity provided by the respondent No namely PATH International The issue also arose with regard to the untimely death of certain persons and grant of compensation Certain orders were passed by this Court from time to time