VIJENDRA DHANWARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-

(2.) The interesting conundrum in this case is whether the petitioners MBBS qualified Doctors rendering their services as regular employees in the Department of Health Services, State of M.P. fall in the category of 'in service candidates' and whether they have separate channel of entry in P.G. Course as per order dtd. 19/8/2021 issued by the State Government.

(3.) The admitted facts between the parties are that the petitioners are working as regular employees and are qualified MBBS Doctors. The points on which the parties are at loggerheads are :-