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Himachal Pradesh High Court

Dr. Nikita Verma vs The State Of Himachal Pradesh And Others on 20 December, 2018

Bench: Surya Kant, Ajay Mohan Goel

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA       CWP No.   2999 of 2018 .

         Decided on: 20.12.2018 Dr. Nikita Verma ...Petitioner       Versus The State of Himachal Pradesh and others ...Respondents Coram The Hon'ble Mr. Justice Surya Kant, Chief Justice.

The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

Whether approved for reporting?1  For the petitioner:      Mr. Suneet Goel, Advocate.

For the respondents: Mr. Ashok Sharma, Advocate General, with   Ajay   Vaidya,   Senior   Additional Advocate General, for respondents No. 1 to 3.

Mr. Neel Kamal Sharma, Advocate, for respondent No. 4.

Surya Kant, Chief Justice. (Oral) Challenging the selection of  Senior Resident  in the Department of Radio Diagnosis, the petitioner has filed 1  Whether reporters of the local papers may be allowed to see the judgment?

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Original Application No. 771 of 2018  before the Himachal Pradesh Administrative Tribunal (hereinafter referred to as .

'the   Tribunal').     Earlier   the   Tribunal   passed   an   interim order on 6th March, 2018 restraining the official respondents from   declaring   the   result   of   Direct   Recruitment   through Walk­In­Interview   and   status   quo   re:   services   of   the petitioner was directed to be maintained as she was already working   as   Senior   Resident.     The   said   interim   order   has been modified on 30th October, 2018 and as a result thereof, the   petitioner   has   been   relieved   from   the   Department   of Radio   Diagnosis   on   30th  November,   2018.     The   Original Application   is   now   pending   before   the   Tribunal   for   4 th January, 2019.

2. In the facts and circumstances, the appropriate recourse   would   be   to   request   the   Tribunal   to   decide   the Original Application on merits on 4th  January, 2019 itself.

The official respondents are directed to put up a categoric stand   regarding   the   petitioner's   entitlement   for   additional marks for Gold Medal, at the time of final hearing.

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3. The writ petition is disposed of in above terms.

Pending   miscellaneous   applications,   if   any,   also   stand .

disposed of.

Copy dasti.

                   (Surya Kant)          Chief Justice                       (Ajay Mohan Goel)                Judge December 20, 2018                  ( rajni )   ::: Downloaded on - 21/12/2018 22:56:37 :::HCHP