JOBY P VARGHESE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition, by way of a Public Interest Litigation, was filed in the wake of the strike by the respondent No.3 Resident Doctors Association of the respondent No.2 Safdarjung Hospital on 9th May, 2013, claiming the following reliefs

(2.) Notice of the petition was issued and accepted by the counsel for the respondents No. 1 and 2 appearing on advance notice. Inspite of four opportunities, the respondent No.3 Resident Doctors Association remains unserved.

(3.) The respondents No. 1 and 2 have filed a counter affidavit, stating