J DENIS WINSTON Vs. ACADEMIC OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the impugned condition "non-stipendary" in Order No. Rc.No.ACI(1)/60556/2011 dated 23.01.2012, passed by the 1st respondent with consequential relief of issuance of a writ in the nature of Mandamus, directing the respondents to pay stipend at the rate of Rs.7,600/- (Rupees Seven Thousand Six Hundred only) per month with effect from the date on which the petitioner was enrolled as CRRI trainee at Stanley Medical College, Chennai, i.e., 15.02.2012 till completion of CRRI training at par with the interns of Stanley Medical College Chennai.

(2.) THE petitioner successfully completed M.D.(Physician) course from Stavropol State Medical Academy, Russian Federation, Russia in June 2012. This academy is a Government Medical Academy, recognized by the Medical Council of India, and successfully passed the screening test held in September 2011 in the first attempt, conducted by the National Board of Examinations.

(3.) THE petitioner has challenged the impugned condition imposed in the no objection certificate issued by the respondent no.1, on the ground that the impugned condition is unjustified, unreasonable, therefore, violative of Article 14 of the Constitution of India.