PATEL SHREYASKUMAR KAMLESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ-applicants, third year MBBS students, have prayed for the following reliefs :

(2.) This litigation has thoroughly disappointed this Court. We may observe that it is very unfortunate to adjudicate the writ-application of the present nature and that too at the instance of medical students. Over a period of time, this Court has been monitoring the Writ Petition (PIL) No.42 of 2020 relating to the current pandemic situation. Various orders have been passed over a period of time. The last order is dated 24th July 2020, wherein we observed as under :

(3.) The aforesaid observations fell from this Court with a view to motivate the students pursuing Medicine and the members of the Medical fraternity with a hope that they would come forward in these critical times and render their invaluable services to the society at large. Unfortunately, here are the writ-applicants who do not want to render their services in these critical times on one pretext or the other substantially on a lame excuse that past five months they have not been able to attend their college and within next three to four months they will have to appear in the final exam and they need time to prepare themselves for the exam. Such attitude is quite condemnable.