- (1.) Leave granted.
(2.) These appeals are directed against the judgment and order passed by the High Court of Judicature at Bombay in Writ Petition (L) No.124 of 2011 and connected matters disposed of on 28.11.2011. By the impugned judgment and order, the High Court has granted the reliefs sought by the respondents-doctors herein.
(3.) We have heard Shri M.L.Verma,learned senior counsel appearing for the appellant-Board and Shri Shyam Divan, learned senior counsel, Shri C.U.Singh, learned senior counsel and Shri Subrat Birla, learned counsel for the respondents.;