- (1.)PETITIONERS have filed this writ petition seeking quashing of Government Order Nos. 77-HME of 2008 dated 23. 01. 2008 and 144 of 2008 dated 25. 10. 2008 whereby respondent nos. 8 to 14, the in-service class IV employees of the Health and Medical Education department, have been deputed for undergoing various para-medical Training Courses in AMT Srinagar in relaxation of rules.
(2.)THEY have at the same time sought directions against the official respondents to depute them also for undergoing Para-medical Training Course in the AMT school Srinagar on the same analogy as had been adopted in respect of the private respondents.
(3.)THE case set up by the petitioners in their writ petition is that although 25% in-service class IV employees working in the Health and Medical Education department are entitled to be deputed for undergoing various Para-medical Training Courses in Government amt Schools, yet the respondents had ignored the petitioners in the year 2003-04 by adopting a discriminatory attitude.