RAMCHANDRAGOVINDRAO DHARMADHIKARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner who was aged about 74 years at the time of filing of the present petition, has become of almost 85 years of age. He has filed this petition for a writ of mandamus or any other appropriate writ, order or direction to quash and set aside the decision of the State Government respondent No. 1 dated 6-7-1992 denying him the benefit of the appropriate pay-scale applicable to the Graduate-Vaidyas employed in the hospitals of the respondent No. 2 - the Nagpur Municipal Corporation.

(2.) THE petitioner as a Graduate-Vaidya, has been relentlessly fighting for this small relief which we are inclined to grant because he is legally entitled to get the relief which he has sought in the present petition.

(3.) THE facts are in very narrow compass. The petitioner held a degree of Ayurved Visharad in Nikhil Bharat Varsha Ayurved Vidyapeeth, New Delhi. We may at this stage itself mention that this degree has been recognised as equivalent of the degree of Bachelor of Ayurved Medicines and Surgery (BAMS ). There is no dispute and doubt about this legal position in respect of the degree of Ayurved Visharad being equivalent to a degree of BAMS conferred by the Nagpur University.