CHINMAY CHINCHOLIKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being held to the similitude of reliefs and facts, all the petitions are being disposed off by the common order. For the sake of convenience, the facts of the case are noted from WP No.6218/2023.

(2.) The present petition is filed under Article 226 of the Constitution of India.

(3.) Brief facts of the case are that in the year 2014 the petitioner completed MBBS and was registered in Madhya Pradesh Medical Council i.e respondent No.4 in the year 2015. On 6/6/2018 he was selected for the post of Medical Officer(second class), pursuant to an exam conducted by the MPPSC, by the respondent No.1. The respondent No.1 vide its notification dtd. 20/7/2020 offered admissions in two year Post graduate Diploma courses in various disciplines in district/civil hospitals of the State after obtaining affiliation from the College of Physicians and Surgeons ("C.P.S") of Mumbai. Applications were invited by the respondents for admission to a total of 98 P.G Diploma seats for the academic session 2020-2022. The respondents issued guidelines for the same. The seats for diploma in orthopaedics were provided and it was stated that in order to grant recognition to PG diploma in the subject of orthopaedics by respondent No.1, an amendment in the Act will be made separately. On 7/9/2020 respondent No.3 allotted seats for admission to diploma through counselling and sponsorship was issued to regular medical officers for 24 months from the date of their joining. On 3/9/2020 revised results of counselling were issued by the respondents showing petitioner qualified in the admission process. During the years 2020-2022, vide departmental orders passed by the respondents, petitioner served at different places of posting i.e primary health center, Dawana, District Barwani, District Hospital Ratlam; Head Office, Directorate of Health Services, Bhopal; and, at District Hospital Ujjain. Thereafter, the course of the petitioner was completed after 24 months on 10/9/2022. On 28/2/2023, petitioner applied for registration for P.G. qualification. During year 2021-2022 petitioner alongwith others submitted various representations to respondents for notifying and including P.G Diploma in Orthopaedics as a post graduate course and requested for making an amendment to the Madhya Pradesh Ayurvigyan Parishad, 1987, however, till date neither any satisfactory reply has been given nor any action for the said recognition been taken. Thereafter, the respondent has not taken any steps for releasing the said undisputed and admitted amount.