G.P. ARULRAJ Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Mr. G. Sankaran, learned counsel for writ petitioner, Mr. K. Srinivasamurthy, learned Senior Panel Counsel (Central Government) for first respondent, Mr. E. Manoharan, learned Special Government Pleader for respondents 2 and 3, Mr. Abdul Saleem, learned Standing counsel for fourth respondent and Mr. V.P. Raman, learned counsel on behalf of Medical Council of India-fifth respondent are before me in this web hearing on a video conferencing platform, which was permitted owing to extreme urgency that was urged, articulated and expressed by writ petitioner in this writ petition on hand which has been filed (through electronic mail) in accordance with notification of High Court being notification No. 113 of 2020 dated 17.04.2020 made in accordance with directive of Hon'ble Chief Justice. To be noted, this writ petition as filed through electronic mail satisfies the requirements qua this notification.

(2.) Writ petitioner is currently a Senior Resident in Liver Transplant/Cadaver Maintenance Unit in Government Stanley Medical College/Hospital, Chennai and he is an aspirant for Post Graduate Medical course (hereinafter 'said course' for the sake of brevity and clarity). Extreme urgency was expressed by saying that fourth respondent is scheduled to publish the merit list of eligible candidates qua said course day after tomorrow, i.e., 24.04.2020 (Friday) dehors/without considering writ petitioner's representation for giving incentive/weightage for services rendered in the aforementioned unit. According to writ petitioner, such incentive/weightage ought to be given pursuant to recommendations of a Committee constituted pursuant to earlier orders of this Court.

(3.) Mr. Abdul Saleem, learned Standing Counsel for fourth respondent submitted (when the web hearing commenced) that fourth respondent does intend to publish the merit list qua said course on 24.04.2020.