CHAIRMAN Vs. SUMIJA SALIM

JUDGEMENT

(1.) Respondents 4 and 5 seek review of the judgment. Parties and Exhibits are referred to in this order, unless otherwise mentioned, as they appear in the writ petition.

(2.) Petitioners are Post Graduate students in Pharmacology and Community Medicine in the fourth respondent college of which the the fifth respondent is the Principal. Petitioners got admission in the fourth respondent college under the Government quota. It is stated that they joined the courses referred to above on 30.5.2016. According to the petitioners, they are entitled to stipend during the period of their course at the rates fixed by the Government in terms of Clause 13(3) of the Post Graduate Medical Education Regulations, 2000 (the Regulations) issued by the Medical Council of India. The grievance of the petitioners in the writ petition was concerning the refusal of the fourth respondent college in disbursing the stipend payable to the petitioners in terms of the Regulations issued by the Medical Council of India.

(3.) On 21.2.2017, when the writ petition came up for orders, after hearing the learned counsel for the petitioners, the learned Standing Counsel for the Medical Council of India as also the learned counsel for the fourth respondent, this Court passed an interim order directing the fourth respondent to pay stipend to the petitioners as provided for in Ext.P4 order of the Government.