(1.) THE petitioner has challenged the order dated 3rd May, 2007 of Medical director, Northern Railway terminating petitioner's attachment as DNB 3rd year candidate in the department of Medicine, Northern Railway, Central Hospital, New delhi with effect from 3rd May, 2007.
(2.) BRIEF facts to comprehend the controversies between the parties are that the petitioner is a Doctor and he was selected as a Diplomat of National board Training Course by the Medical Director, Northern Railways, Central hospital, New Delhi. He was offered the DNB course in internal medicine under the said hospital and the factum of his selection was communicated by the respondent Nos. 1 to 3 to the National Board of Examination, respondent No. 4.
(3.) THE petitioner asserted that DNB training consists of three years period and on completion of this period, examination is held by National Board of Examination which is functioning under the Ministry of Health and Family welfare. The successful candidates are awarded post graduate degree in the discipline in which they undergo and complete training. According to the petitioner the DNB training leading to post graduate degree in the discipline in which a candidate undergoes training is controlled by the rules known as residency Scheme review of consolidated revised instructions dated 5th June, 1992.