(1.) The petition impleading the respondent Delhi Medical Council (DMC) as the sole respondent impugns (i) "the illegal modification approved in the meeting of the respondent DMC dated 16th November, 2011 whereby the eligibility criteria of qualification for appointment of experts was arbitrarily and perversely lowered down"; and further seeks that (ii) "consequently the hearing, proceedings and order dated 17th November, 2011 in a Complaint No. 780/2010 of the petitioner before the respondent DMC as also the final approved order dated 18th July, 2012 be also quashed".
(2.) It is the case of the petitioner: -
(3.) It would thus be obvious that the challenge to the decision dated 18th July, 2012 of the respondent DMC of confirming the order dated 17th November, 2011 of the Disciplinary Committee on the complaint of the petitioner is only on the ground of one of the six members of the Disciplinary Committee not fulfilling the criteria as prescribed prior to the filing of the complaint though fulfilling the impugned modified criteria. There is a reason for such limited challenge. Else the petitioner, against the decision of the respondent DMC has the remedy of appealing to the Medical Council of India (MCI).
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