LAWS(DLH)-2021-2-147

RISHIKESH RAMAPARBAL SINGH Vs. UNION OF INDIA

Decided On February 18, 2021
Rishikesh Ramaparbal Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The thirteen petitioners, either pursuing post-graduate (PG) Diploma in various medical courses or already holding a PG Diploma, have filed this petition seeking mandamus directing the National Medical Commission and the Union of India to allow PG Diploma holders in relevant disciplines of medicine to be appointed as Assistant Professor/Associate Professor/Professor, in medical colleges, on merit as well as on the basis of experience gained at the respective posts of Senior Residents.

(2.) The counsel for respondent National Medical Commission and the counsel for respondent Union of India appear on advance notice.

(3.) We have heard the counsels.