- (1.) This petition seeks the quashing of the order dated 4 December 2017 by which the Governing Body of the U.P. Medical Council has accepted the recommendations of the Ethical Committee and has suspended the registration of the petitioner for a period of six months with a further direction that his name should be struck off from the medical register of the Council.
(2.) Though number of submissions have been made by learned counsel appearing for the petitioner to assail the said order but learned counsel for the respondents has pointed out that the petitioner has a statutory alternative remedy of filing an appeal to the Medical Council of India under Regulation 8 of the Indian Medical Council (Professional Conduct, Ethics) Regulation 2002.
(3.) Learned counsel for the petitioner has, however, stated that since the suspension is only for a period of six months, a direction may be given for deciding the appeal which the petitioner would file expeditiously.;