KEYA BISWAS & OTHERS Vs. THE WEST BENGAL UNIVERSITY OF HEALTH SCIENCES & ORS.
LAWS(CAL)-2012-1-715
HIGH COURT OF CALCUTTA
Decided on January 17,2012

Keya Biswas And Others Appellant
VERSUS
The West Bengal University Of Health Sciences And Ors. Respondents

JUDGEMENT

TAPEN SEN,J. - (1.) Heard the learned Counsel for the Petitioners and Mr. Indranil Roy for the Respondent nos. 1, 2 and 3.
(2.) The Petitioners are all M.B.B.S. Doctors. They have filed the Writ Petition for a direction upon the Respondents to treat them as West Bengal Government Sponsored Candidates and also to declare them as eligible for purposes of applying in the "Dearth Disciplines". They have further prayed that the Respondents be directed to provide them all Trainee Reserve facilities under the relevant Government Rules and then, after the end of the Examinations, to declare their results as candidates from the West Bengal University of Health Sciences and not in the status as open candidates.
(3.) In other words, what the Petitioners want, is that they be treated at par with the Government Doctors.;


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