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https://sclaw.in/2023/05/31/appointment-to-post-of-lecturer-high-court-reserved-the-remedy-to-the-appellants-to-approach-the-high-court-in-the-event-the-medical-council-of-india-does-not-grant-recognition-not-find-any-erro/

Appointment to post of lecturer - High Court reserved the remedy to the appellants to approach the High Court, in the event, the Medical Council of India does not grant recognition - Not find any error in the impugned judgment and order of the High Court.