(1.) For the sake of better appreciation of facts, the parties are alluded to as per their rank in these appeals.
(2.) The facts in brief that led to the institution of these writ appeals are as under:
(3.) The main contention of the learned Senior Counsel appearing for the appellants is that that the official respondents have unlawfully included the private respondents in the impugned panel by inclusion of guidelines regarding publication of alleged articles in medical magazines by way of manipulation. It is also submitted that the two articles said to have been authored and published by the private respondents, and claimed to be published in E-journals, are fake and do not satisfy the guidelines issued for publication of journals as per the National Medical Council Guidelines; without considering all these vital aspects, the learned Judge erred in dismissing the writ petitions, based mainly on the submissions made on the side of the official respondents.