The appellate authority must decide the pending appeal within ten days of receiving the court order.

The petitioners challenged an order imposing a penalty of ₹1 crore on Petitioner No. 2 and a subsequent order concerning its permission for the 2026–27 academic year.

They also sought, among other reliefs, reconsideration of the permission and relief from coercive steps.

The petitioners had filed an appeal before Respondent No. 2 under Section 24(3) of the National Commission for Indian System of Medicine Act, but it had not been decided.

The petitioners therefore sought a direction requiring its timely disposal

Whether Respondent No. 2 should be directed to consider and decide the petitioners’ appeal under Section 24(3) of the Act within a specified time

Section 24(3) of the National Commission for Indian System of Medicine Act was identified as the provision under which the petitioners had appealed.

The Court directed the appellate authority to decide that appeal in accordance with law.

The Court noted that the appeal had been filed and remained undecided, although it concerned both a ₹1 crore penalty and the reconsideration of the college’s permission for the 2026–27 academic year.

In the interest of justice, it considered a direction for prompt appellate consideration appropriate.

It did not determine the merits of the penalty challenge or the other substantive grounds raised in the petition.

Respondent No. 2 was directed to consider the petitioners’ appeal and pass appropriate orders in accordance with law within ten days of receiving a copy of the order, and to communicate the decision to the petitioners.