ADITYA VIMALBHAI JIVRAJANI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) In this hour of crisis when the battle against the Covid-19 pandemic is still on, a batch of almost 307 doctors have once again disappointed this Court by saying that the Government should not ask them to render their services compulsorily at the Covid Hospitals as they all intend to prepare themselves for the forthcoming PG Entrance Examination (NEET) scheduled to be held some time in March 2021.

(3.) We would like to remind the writ-applicants of what we observed in an identical litigation in the case of Patel Shreyaskumar Kamleshkumar vs. State of Gujarat (Special Civil Application No.9139 of 2020, decided on 19th August 2020). We quote the relevant observations thus :