MUKESH KUMAR TIWARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The claim of the petitioners in the present writ petition is for an appropriate direction to consider the case of the petitioners for providing stipend at par with the Allopathy Medical Science Post Graduate Students.

(2.) The contention of the petitioners is that the petitioners are students undertaking post-graduate course in Ayurveda. The post-graduation course of Ayurveda is governed by the regulations framed by the Central Government in exercise of powers conferred under the Indian Medical Central Council Act of 1970. Under the said Act of 1970, it has been specifically held that the stipend and contingency payable to the postgraduate students shall be at the rate prevailing in the State for other medical post-graduate students. The admission to the post-graduate course in both the pathies are based on competitive examinations. The petitioners have been duly selected after undergoing the said selection process.

(3.) The Regulations governing the post-graduate students i. e. the Regulations of 2016 framed under the Indian Medical Central Council Act also envisages the provisions of providing the facilities to the post-graduate students at par with the benefits that are being given to the post-graduate students of other medical science.