VIJAY KUMAR TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners who are pursuing their Master's Degree Course in Ayurveda (Samhita Siddhant) from Government Autonomous Ayurveda College have filed this petition being aggrieved by the discrimination allegedly meted out by the respondent State by granting them the stipend lesser than their contemporaries passing Post Graduate Degree in Allopathy.

(2.) The respondent State while not disputing the fact that stipend paid to the students pursuing studies in Allopathy are paid higher stipend than those pursuing studies in Ayurved, have tried to justify their action on the contentions that the junior doctors of Medical Colleges are required to take care of patient in huge number as compared to the patients treated in Ayurvedic College. It is contended that in comparison to Ayurvedic College the indoor patients are far more in number. Thus, the comparison is made on the basis of the patients who visit respective Colleges for treatment, but no Rules/Regulations are commended at to establish that the stipend is fixed on the ratio of patient intake in the College.

(3.) It is observed that Post Graduate Education of Ayurveda is governed by the Regulations framed by the Central Government in exercise of the powers conferred by clauses (i), (j) and (k) of sub- section (1) of Section 36 of the Indian Medicine Central Council Act, 1970.