NIKKI SABHERWAL Vs. GURU GOBIND SINGH

JUDGEMENT

(1.) The petitioners are Senior Specialist/Specialist/Consultants in their respective medical disciplines at Safdarjung Hospital and Vardhman Medical College. They are teaching under-graduate and post-graduate students in these hospitals. Their grievance is that many Senior Specialist/Specialist/Consultants in the past have been conferred teaching status by Guru Gobind Singh Indraprastha University in terms of amendment to Regulation 11.1 of the Post Graduate Medical Education Regulation, 2000 while they are being denied the same status. The amendment came into effect on 15.3.2005. It reads as under:

(2.) The aforesaid Regulation has been challenged in a writ petition bearing No. WP(C) 7049/2005 by the Faculty Association of Maulana Azad Medical College, inter-alia, on the ground that non-teaching staff cannot be equated with teaching staff.

(3.) Although amendment to Regulation No. 11.1 has not been stayed by this Court yet, respondent No. 1, namely, Guru Gobind Singh Indraprastha University has of its own stayed its hands in conferring teaching status any further because, it feels, that the fate of the amendment is in a state of flux.