NIKKI SABHARWAL Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THIS appeal filed under Clause X of the Letters Patent is directed against the judgment and order dated 20th February, 2007 passed by the learned single Judge in Writ Petition (Civil) No. 581/2007.

(2.) THE Appellants (who are 18 in number) claim to be Senior specialists/specialists/consultants in their respective medical disciplines at safdarjang Hospital and Vardhman Mahavir Medical College. They say that they are teaching under-graduate and post-graduate students in these hospitals and they are entitled to be designated as Professor/associate Professor/lecturers, as the case may be depending upon their experience.

(3.) RELIANCE is placed by the Appellants on a Notification dated 15th march, 2005 issued by the Medical Council of India whereby Clause 11. 1 (d) was incorporated in the Post Graduate Medical Education Regulations with effect from 15th March, 2005. This amendment reads as under: -