- (1.) Heard learned counsel for the parties.
(2.) All impleadment applications are allowed.
(3.) In the instant case, this Court has directed the Medical Council of India and other respondents to consider the case for the year 2018-2019. The inspection has been made by the Medical Council of India and they have to take a call on the basis of the report as per procedure under the rules. Let the Government of India and Medical Council of India take a decision in the matter by 31st March, 2018 in accordance with law.;