MOHD. IBRAHIM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the action of respondent No.1 - the State of Telangana, represented by its Principal Secretary, Health, Medical and Family Welfare Department, Hyderabad, in not issuing orders for enhancement of stipend to the petitioners, who are House Surgeons and Post Graduate students of AYUSH Institutions from the year 2016 onwards on par with the allopathic institutions who are accorded sanction of enhancement of stipend vide G.O. Ms. No.88 dtd. 18/5/2021 as being illegal, arbitrary and unconstitutional.

(2.) Heard Ms. Tasleem Fatima, learned counsel, representing Mr. Mohammad Abdul Quayam, learned counsel for the petitioners, and learned Government Pleader for Medical and Health for the respondents, and perused the material on record.

(3.) The petitioners are stated to be Post Graduate Doctors and House Surgeons of AYUSH Department and had been rendering services in different hospitals. Vide G.O.Ms. No.219, Health, Medical and Family Welfare (R1) Department, dtd. 26/7/2004, respondent No.1 has accorded sanction for enhancement of stipend with effect from 1/1/2002 to 31/12/2003 and from 1/1/2004 to 31/12/2005 to the Internees, Post Graduate students, House Surgeons of Indian Medicines and Homeopathy Department at 15% on par with the Allopathic Department. The Government continued to enhance the stipend to the Internees, Post Graduate Degree and Diploma students of Medical Colleges including those of Dental Colleges and Post Graduate students of Super Specialities at 15% once in every two years and during the year 2007, the Government has issued G.O. Ms. No.51 dtd. 9/2/2007 enhancing the stipends in respect of House Surgeons and Post Graduate students of AYUSH Institutions on par with the Allopathic Department with immediate effect.