ABBAS ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) About 45 post-graduate students of M.D.(Unani) have filed a writ petition before the High Court of Delhi contending that the stipend being given to them was very much low as compared to the stipend given to the post-graduate students of the modern medicine. It was contended that the post-graduate students of modern medicine were getting Rs.10,050.00 plus D.P.,D.A.,C.C.A. and H.R.A. whereas the post-graduate students of Indian system of medicine were being given only Rs.2,800.00. The learned single Judge was pleased to direct that there should be parity in the matter of payment of stipend to the post-graduate students of Indian system of medicine and also the modern system of medicine. Against that the Union of India has filed an LPA before the High Court and the Division Bench of the High Court was pleased to set aside the order of the learned single Judge. Against this, the appellants have come before this Court by way of this appeal.

(3.) Heard learned senior counsel for the appellants and also learned Addl.Solicitor General.