LAWS(DLH)-2000-3-97

ABBAS ALI KHAN Vs. UNION OF INDIA

Decided On March 23, 2000
ABBAS ALI KHAN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) Petitioners 1 to 6 are studying in the 1st year of the Post Graduate MD (Unani) course. Petitioners 7 to 15 are in the Second Year of the Post Graduate MD (Unani) course. Petitioners 16 to 27 are in the third year of the Post Graduate MD (Unani) course. Petitioners 29 to 45 had complied their Post Graduate MD (Unani) course, and they are claiming stipend with reference to the period they had undergone the course.

(3.) The petitioners claim stipend for the period of their study as being paid to the Post Graduate MD students of Modern System of Medicine till 1.1.1996 and for the period posterior to it as per the decision by the Vth Pay Commission.