NG. JAVAN Vs. JNIMS

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel assisted by Mr. Boboy Potsangbam, learned counsel appearing for the petitioner in WP(C) No. 177 of 2017, WP(C) No. 176 of 2017 and WP(C) No. 1001 of 2018. Also heard Mr. P. Tomcha, learned counsel for the petitioner in WP(C) No. 178 of 2017 and WP(C) No. 179 of 2017, Mr. Napolean, learned G.A. appearing on behalf of the respondent Nos. 1 and 2 and Mr. B. R. Sharma, learned counsel for the Medical Council of India (MCI) respondent No. 3.

(2.) As all the writ petitions have common cause of action and the reliefs sought for being identical, they are being disposed of by this common Order.

(3.) The petitioners in all the writ petitions are challenging the Order dated 25.10.2016 issued by the Director of Jawaharlal Nehru Institute of Medical Sciences (JNIMS), Porompat, Imphal West, Manipur by which the JNIMS earlier Order dated 06.08.2015 were cancelled and their appointment on promotion has been made with effect from 07.10.2016 as Associate Professor in the JNIMS in the pay scale of PB Rs. 37400 - 67000 + GP Rs. 7000. The petitioners are also praying for a direction to review the Orders dated 06.08.2015 in order to be appointed to the post of Associate Professor with effect from the date of eligibility. The further grievance of the petitioners in the writ petitions is that the Letters dated 30.06.2015, 22.07.2015 and 31.01.2016 written by one Dr. Seema Madan, Consultant (P.G.)/ respondent No. 4 in WP(C) No. 177 of 2017, is not the authorized person of the Medical Council of India (MCI).