MEDICAL BOARD Vs. YUGANDHAR

JUDGEMENT

(1.) Heard Sri C.V.R. Rudra Prasad, learned Central Government Counsel, for the appellants and Sri M. Kesava Rao, learned counsel for the respondent/writ petitioner.

(2.) The appellants herein are (1) the Medical Board (Staff Selection Commission) rep. by its Senior Medical Officer; (2) the Deputy Inspector General - Appellate Authority; and (3) the Staff Selection Commission, rep. by its Regional Director (SR).

(3.) This intra-Court Appeal is directed against the order of the learned Single Judge, dtd. 18/10/2022, rendered in W.P. No.12228 of 2014, whereby the learned Single Judge was pleased to issue the following directions on the writ petition of the respondent herein.