- (1.) The petitioner is basically an association of Service Doctors' who are about 10,000. 00 in number, of whom about 4500 are members of central Health Service. This service is divided into four sub-cadres: (1 Genera] Duty Medical Officers; (2 Specialist non-teaching; (3 Specialist teaching and (4 Public Health.
(2.) The Service Doctors have been agitating, soon after the recommendations of the IVth central Pay Commission in 1986, about cadre review. To give teeth to the agitational programme, a Joint Action council of Service Doctors' Organisations was formed, which body is the petitioner herein. A delegation of this body had gone on indefinite strike in July 1987, after they felt dissatisfied with the working etc. of the High Power Committee which had been set up in the wake of the unsatisfactory recommendations of the IVth Pay Commission. A package of benefits was then announced by the Health Ministry which included some interim reliefs. As these benefits were not implemented, further agitation was launched, which ended in a Memorandum of Settlement of 21/8/1989. One of the terms of the settlement was setting up of a High Power Committee, which was notified in February 1990. Constitution of this Committee was changed in May 1990. Shri R. K. Tikoo, secretary (Coordination) in the Cabinet Secretariat, was made the Chairman and the terms of the reference were approved by the Cabinet. The Committee deliberated on the terms and submitted its report on 31/10/1990. The present writ petition was filed on 3/4/1991 as the recommendations had not been fully implemented.
(3.) The grievance of the petitioner is that, not to speak of not implementing all the recommendations of the Tikoo Committee, some of the terms incorporated in the Memorandum of Settlement are yet to be fully implemented. Some grievance has also been made about non-implementation of what has been described as 1987 Package Deal.;