VINAY AGGARWAL Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Learned counsel for the petitioner submits that on account of an inadvertent error, respondent No.3 has been arrayed by name though he has been impleaded as holding the post of Registrar, Delhi Medical Council. He accordingly seeks leave to amend the memo of parties. The leave is granted. Amended memo of parties be filed within two days.

(2.) Petitioners seeks quashing of election notification dated 06/07.01.2020 calling for nominations for the election of members of the Delhi Medical Council.

(3.) Petitioners are members of Delhi Medical Council. As per the petitioner the elections of the members for the present Delhi Medical Council were notified in October-November, 2014 in terms of the Delhi Medical Council Act, 1997 (hereinafter referred to as the Act).