- (1.) Heard counsel for the parties.
(2.) The petitioners in this writ application have prayed for a direction upon the respondents to pay the petitioners the non-practicing allowance to which they claim entitlement according to the Government Circular dated 28.03.2002 (annexure-3).
(3.) In the counter affidavit of the respondents it is informed that out of the 15 petitioners, non-practicing allowance has been sanctioned in favour of 11 petitioners upon considering the fact that they had submitted their declarations as required under the Government Notification (Annexure-3) within the period stipulated i.e. within May, 2000. As regards the remaining 4 petitioners, it is informed by the counsel for the Accountant General that the sanction for payment of non-practicing allowance has not been given to them on account of the fact that the instruction regarding these 4 doctors was not received from the concerned department of the State Government and as it appears, these 4 doctors have not submitted their respective declarations within the period stipulated in the Government Circular (Annexure-3).;