DR.BILU B.S. Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the directions in the common interim order made in W.P.(C) Nos.20135, 20256 and 20572 of 2020 dated 5.10.2020, declining to restrain Union of India, represented by its Director General of Health Services, New Delhi (respondent No.1 therein), from proceeding with the counselling/admission to 40% seats in in-service quota and against the directions of the writ court, to respondent No.1, to consider Ext.P10 representation; direction to the State of Kerala represented by its Secretary to the Government, Health and Family Welfare Department, Trivandrum (respondent No.3 therein), to consider Ext.P11 representation, and the direction to the National Medical Council of India (respondent No.6 therein) to consider Ext.P12 representation, instant writ appeal is filed.

(2.) It is submitted that respondent No.6 herein should be National Medical Commission of India represented by its Secretary, Pocket-14, Sector-8, Dwarka Phase-1, New Delhi - 110 077. But, by inadvertence, it has been shown as National Medical Council of India. Registry is directed to carry out necessary amendments wherever required.

(3.) We have heard Mr. George Varghese Perumpallikuttiyil, learned counsel for the appellants, Mr. Jaishankar V. Nair, learned Central Government Counsel and Mr. Aravindakumar Babu, learned Senior Government Pleader for the State of Kerala and Mr. Titus Mani Vettom, learned standing counsel for the respondent No.6.