SANDEEP BHAT Vs. STATE AND ORS

JUDGEMENT

(1.) By way of the instant appeals, appellant has assailed the judgment dated 7th May, 2013 passed in SWP No.188/2011 and SWP No.238/2011.

(2.) This judgment stands assailed in two appeals being LPASW No.121/2013 and LPASW No.129/2013. By an order dated 29th July, 2013 recorded in LPASW No.129/2013, the Division Bench had directed a restraint on the operative part of the judgment to the extent it pertains to redrawal of the merit.

(3.) We are informed by Mr. P N Raina, learned Senior Counsel who appears for appellant in LPASW No.129/2013 to the effect that during the pendency of these appeals, by virtue of the claim of the appellant in LPASW No.121/2013 that he had obtained a qualification which has been recognized by the Medical Council of India in the year 2016. By virtue of the order passed in 2016, the Medical Council of India has included the qualification of DNB (Surgical Gastroenterology) in the recognized qualification in the Schedule to the MCI Act, the appellant in LPASW No.121/2013 has been appointed as Super Specialist by the official respondents.