DR. KAVYANSH BHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) The learned Counsel for Respondent Nos.1, 2 and 3 respectively waive service. Heard fnally by consent of parties.

(3.) By these Writ Petitions fled under Article 226 of the Constitution of India, the Petitioners are seeking the quashing and setting aside of notifcation dated 22nd January, 2018 published on 12th February, 2018 and issued by the Respondent No.1 to the extent that Post Graduate Diplomas (Orthopedics in Writ Petition No.5339 of 2018) and (Ophthalmic Medicine and Surgery in Writ Petition No.7659 of 2018) being pursued by the respective Petitioners in the Respondent No.3 - The College of Physicians and Surgeons, Mumbai are de-recognized.