ABHINEET SAYAL Vs. STATE

JUDGEMENT

(1.) By means of this writ petition following reliefs have been claimed by the petitioners :

(2.) As per their own showing petitioner No. 1 was working as Assistant Surgeon, Government Hospital Sarwal, Jammu; whereas petitioner No. 2 was working in the said capacity in Community Health Centre, Ramnager. Vide order issued by Director Health Services on 25.11.1999 (Annexure "A") both the petitioners alongwith four other persons were deputed to undergo three months Blood Bank and Blood Transfusion Course in the Department of Blood Transfusion, Government Medical College, Jammu with effect from 1.12.1999 to 29.2.2000. This period was extended by one month by the order of Director Health Services on 28.2.2000. Thus this training period was to come to an end on 31.3.2000.

(3.) It appears that vide Annexure "C" petitioner alongwith one Abhineet Sayal respondent on 8.3.2000 taking shelter under Government of India, Ministry of Health and Family Welfare (Department of Health) Notification dated 5th April, 1999, whereby GSR 245(E) was issued. By means of this GSR amongst other provisions, in Rule 122-G of the Drugs and Cosmetics Rules certain changes were made. What is relevant for the present purpose is extracted hereinbelow :