NILESH K. JAYBHAYE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by Dr. Nilesh K. Jaybhaye challenging the communication dated 30.08.2019 rejecting his representation dated 18.06.2019 and praying for quashment of the same with the further prayer to direct the respondents to grant him extension of one year for completing Post Graduate study course of MD (Anatomy).

(2.) When the matter was listed in the Court on 19.11.2019, the petitioner who appeared in person submitted that he could not afford to engage a counsel. Mr. AH Hazarika, learned counsel who was present in the Court, offered his services pro bono to argue the matter on his behalf.

(3.) Mr. AH Hazarika, learned counsel for the petitioner submitted that the petitioner has simply requested for extension of one year to complete his course. The respondents have the authority to grant such extension which is evident from their order dated 01.10.2018. It is submitted that two students of the same Institution, namely, Dr. Chandra Kumar Das and Dr. Tony Ete, Senior Resident (Academic) requested for rescheduling the programme of DM (Cardiology:2015-16) and Professional University Examination, 2018. The respondent-Director has extended their tenure as Senior Resident Doctor (Non-Academic) on adhoc basis in level 11 of pay matrix and other allowances as admissible for a period of 100 (hundred) days w.e.f. 08.08.2018 till 15.11.2018. It was prescribed as a one-time arrangement on the condition that they will work in the department of Cardiology.