G. P. ARULRAJ Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioners aggrieved by non grant of incentive/weightage marks for the service rendered by him in the critical care unit, as recommended by the Committee constituted in G.O.Ms.No.536, dated 15.11.2018, has preferred the present writ petition before this Court.

(2.) In the counter affidavit filed by the 2nd respondent in the above writ petition, the entire sequence of events leading to the filing of the present writ petition, has been captured in seriatim and therefore, it will be opposite to extract the same hereunder:

(3.) The petitioners made a representation to the respondents to the effect that the persons like the petitioners and similarly placed Doctors who are posted in the critical life saving intervention demands 24 hours duty to manage the critically ill patients and therefore, they should also be granted incentive weightage marks for the services rendered by them. The 4th respondent proceeded to publish the prospectus for admission to Post Graduate Medical Courses. Therefore, the petitioners and similarly placed persons approached this Court and filed writ petitions to direct the respondents to consider the representation made by the petitioners.