- (1.) The matter is pending before the concerned authorities. At this stage, in the instant matter, it would not be proper to comment on the merit. In case the petitioners have any further prayer, it has to be made before the concerned authorities/forum.
(2.) We are not inclined to interfere, as the final decision is yet to be taken. The writ petition is dismissed and all pending applications stand disposed of.
(3.) However, all the questions are kept open. W.P.(C) No.400/2018: 1. As the matter is under active consideration of the concerned authorities, at this stage we are not inclined to make interference. The writ petition is dismissed and all pending applications stand disposed of. 2. However, the questions can be agitated before the appropriate authority. In case, any adverse orders are passed, all the questions are kept open. 3. It is stated by Mr. Maninder Singh, learned Additional Solicitor General of India, that Government of India is taking decision in terms of the Regulations. Let the matter be decided as expeditiously as possible. 4. Mr. Rakesh Dwivedi, learned senior counsel, has submitted that the Government of India is bound to provide hearing as per Section 10A of the Indian Medical Council Act, 1956. This question can be urged before the appropriate forum. ;