PRINCIPAL SECRETARY TO GOVERNMENT Vs. P PRAVIN

JUDGEMENT

(1.) All these Appeals arise out of order passed by the learned Single Judge in a batch of Writ Petitions touching upon the action taken by the Government towards implementation of proviso to Sub-clause (V) of Regulation 9 of the Post Graduate Medical Education Regulations, 2000 (hereinafter referred to 'the Regulations 2000).

(2.) The brief facts and the circumstances which necessitated the filing of the present Appeals need to be stated in order to understand the background of the controversy which came up for consideration before the learned Single Judge as well as before this Bench.

(3.) Tracing back the recent history and the genesis of controversy from the last academic year 2017-18, seeds of controversy were sown by litigious Doctors in challenging the implementation of proviso to Sub-clause IV of Regulation 9 of the Regulations 2000 for the last academic year 2017-18. It appears that originally a Doctor had approached this Court by filing the Writ Petition seeking to implement the proviso to Sub-clause IV of Regulation 9 of the Regulations 2000. The proviso to Sub-clause IV of Regulation 9, including Sub-clause and Regulation 9 is extracted below: