STATE OF M.P. Vs. VIJAY KUMAR TIWARI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-State challenges the judgment and order dtd. 19/11/2019 passed by the Division Bench of the High Court of Madhya Pradesh, whereby the Writ Petition No. 6415 of 2015 filed by the respondents was allowed.

(3.) The said writ petition was filed by the students who were pursuing their Masters Degree Course in Ayurveda from Autonomous Ayurveda College. It was the contention of the petitioners therein (respondents herein) before the High Court that though the duties discharged by them were same as compared to the duties discharged by the Post Graduate students belonging to the Allopathy stream, they were discriminated against in the matter of stipend.