REGENT COMPUTRONICS PVT. LTD.

M.SATHIYAPRIYA Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

UNION OF INDIA V. HINDUSTAN DEVELOPMENT CORPORATION [REFERRED TO]
NAVJYOTI CO-OPERATIVE GROUP HOSING SOCIETY V. UNION OF INDIA [REFERRED TO]
D N CHANCHALA USHA P BHASKAR RAMASUBRAMANYAM SETTY V V SOUDAMINI R JAYASHREE VS. STATE OF MYSORE [REFERRED TO]
MAJOR N C SINGHAL VS. DIRECTOR GENERAL ARMED FORGES MEDICAL SERVICES NEW DELHI [REFERRED TO]
STATE OF HARYANA VS. SHAMSHER JANG BAHAUUR [REFERRED TO]
S B PATWARDHAN K V RAMKRISHNA VS. STATE OF MAHARASHTRA:STATE OF GUJARAT [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
MADRAS CITY WINE MERCHANTS ASSOCIATION A J JOY RAMANATHAPURAM MADURAI DISTT LIQUOR DEALERS ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
KRISHNAN KAKKANTH VS. GOVERNMENT OF KERALA [REFERRED TO]
M P OIL EXTRACTION K N OIL INDUSTRIES VS. STATE OF MADHYA PRADESH [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. STATE OF KARNATAKA [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
PUNJAB COMMUNICATIONS LIMITED VS. UNION OF INDIA [REFERRED TO]
K DURAISAMY VS. STATE OF TAMIL NADU [REFERRED TO]
P G MEDICAL SANGHARS COMMITTEE VS. BAJRANG SONI [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADHU SINGH [REFERRED TO]
ONKAR LAL BAJAJ VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
STATE OF MADHYA PRADESH VS. GOPAL D TIRTHANI [REFERRED TO]
HARISH VERMA VS. AJAY SRIVASTAVA [REFERRED TO]
T N HOUSING BOARD VS. N BALASUBRAMANIUM [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. SWATI SETHI [REFERRED TO]
STATE OF PUNJAB VS. NESTLE INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE issue involved in the above batch of writ appeals is as to the validity of Clause 23 of the Prospectus issued by the State of Tamil Nadu, the first respondent herein in respect of admission of service candidates to the Post Graduate Degree/diploma in Medicine Course for the Academic year 2004-2005.

(2.) THESE writ appeals are directed against the common order of the learned single Judge of this Court dismissing the batch of writ petitions in W. P. No. 2151 of 2004 etc. dated 27. 4. 2004.

(3.) ALL the writ appellants are Doctors, who have passed M. B. B. S. Examination and who are in-service candidates, who have been appointed in various Primary Health Centres in 2001. The relevant rule prevailing at the time of their appointment was that they can seek admission to the Post Graduate Degree/diploma in Medicine Course only after completion of their two years service in Government Primary Health Centres.

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M SATHIYAPRIYA Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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