DR. TRIVEDI MAHARSHI DINESHBHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who were Senior Residents, seek to set aside Ext.P12 and to direct the 3rd respondent-Director, Regional Cancer Centre to treat the bond period of the petitioners as Assistant Professors with scale of pay applicable to that post rather than as Senior Residents.

(2.) The petitioners state that they completed their Super Specialty in Mch/DM in the Regional Cancer Centre and have undergone their bond period of one year on being appointed as Senior Residents. The petitioners submit that they are entitled to be appointed as Assistant Professors during the bond period in view of their qualifications and are entitled to the scale of pay applicable to the post.

(3.) MCh and DM are super specialty degree courses of three year duration. The petitioners completed the super specialty course in the year 2020. They commenced one year bond service period in terms of the conditions of joining the course. After completion of the course, during the bond period, the petitioners were appointed as Senior Resident though they had the qualification to be appointed as Assistant Professor.