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. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH K.J. SOMAIYA MEDICAL COLLEGE AND RESEARCH CENTRE AND ANOTHER — Appellant Vs. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES AND OTHERS ETC. — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Civil Appeal Nos. 3180-82 of 2016 with Civil Appeal Nos. 3183-85 of 2016 Decided on : […]
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