UDAY RAMCHANDRA PURANDARE Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. R. G. Dwivedi, learned advocate on record for the petitioner and Mr. Mitesh L. Rangras and Mr. Krunal R. Saksena, learned advocates for respondent no. 5 and 8 respectively. With the consent of learned advocates on record and considering the limited challenge made in the petition, the matter is taken up for final hearing at the admission stage.

(2.) The present petition is filed invoking supervisory writ jurisdiction of this Court under Article 226 read with Article 227 of the Constitution of India, praying for following reliefs :

(3.) Learned advocate for the petitioner has at the outset submitted that though various prayers have been sought for, however, the petition is confined to the relief prayed for in para 28(C) of the petition memo. The reliance is also placed on the further affidavit dtd. 4/6/2025 filed on record. It was stated that the petitioner is currently aged around 70 years and is having 40 years experience in the medical field. The attention of this court was invited to the pleadings to point out the basic qualification and additional qualification earned as well as wide experience gained as professor and medico legal expert. It was pointed out that since 4/6/2001, as a qualified mexico legal consultant , the petitioner has appeared before the Court and has issued around 1500 physical disability certificates in motor accident cases. Learned advocate had further invited my attention to the observations made by the tribunal more particularly, as recorded in para 13.1 to 13.6, which is precisely the subject matter of challenge in the present petition.