BISHNU CHARAN PANDA Vs. STATE OF ORI

JUDGEMENT

(1.) THIS petition for a writ of mandamus arise in the following circumstances. All the Petitioners are doctors serving under the Government. With a view to obtaining post -graduate degrees, they took admission between 5th July and 1st. August, 1976 in the subjects as indicated hereunder for the post -graduate courses for the year 1976 -77.

(2.) THE Petitioners have contended that for the year 1973 -74 the in -service post -graduate students were paid their basic pay during the course and for the years 1974 -75 and 1975 -76 the in -service doctors undergoing post -graduate training were paid a consolidated monthly stipend of Rs. 500 00 irrespective of the subjects of post -graduate study. For the first time, for the session 1976 -77, the Government brought in a scheme of rationalisation vide Resolution No. VII Med -IIID -17/72 -23085/H. dated 5th July, 1976 - Annexure A. It is relevant to quote the second paragraph of the said Resolution:

(3.) DURING the hearing of this case, proceedings of the meeting of the Post -graduate Selection Committee held on 4 -1 -1977 were placed before us. The members present at this meeting were the Director of Medical Education and Training, Orissa and the three Principals of the three Medical Colleges at Cuttack, Berhampur and Burla. The proceedings of the Committee in so far as they are relevant for the purpose of this case are extracted hereunder: