KABEER UMAKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) RULE .

(3.) THE main challenge in this group of petitions is to the State Government's decision of posting the petitioners and similarly qualified doctors with Super Specialty, Broad Specialty and PG Diploma holders on the assignments which are not commensurate with their professional qualifications, while enforcing the bond that the petitioners have signed as per the GR dated 8th February, 2008 and, therefore, these petitions have been heard together and are being decided by this common judgment.