Punjab-Haryana High Court
Manpreet Kaur Sandhi vs State Of Punjab & Ors on 30 October, 2023
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2023:PHHC:138633
{ 2023:PHHC:138633}
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-11574-2014 (O&M)
Date of Decision: 30.10.2023
MANPREET KAUR SANDHI .......Petitioner
V/s.
STATE OF PUNJAB AND OTHERS .....Respondents
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA.
Present Mr. B.P.S. Gill, Advocate,
for the petitioner.
Mr. Charanpreet Singh, AAG, Punjab.
***
SANJEEV PRAKASH SHARMA, J (Oral)
1. The petitioner by way of this Writ Petition has prayed to treat her eligible for participating in the selection process for the post of Medical Officer (Dental) as she had completed her studies and was undergoing internship.
2. Learned counsel for the petitioner submits that similarly situated other candidates were granted the interim relief by this Court resulting in their participating in the selection process and having been selected, before the Division Bench, the State Government gave a statement that as the concerned doctors have been appointed and had joined their service in the year 2012, and the Division Bench has accommodated the said persons as Medical Officer (Dental) and the LPA was, therefore, disposed of. However, this Court finds that there was no interim order passed in favour of the petitioner herein.
3. The question regarding a candidate being eligible for participating in the selection process after having completed the theory 1 of 2 ::: Downloaded on - 06-11-2023 20:45:48 ::: Neutral Citation No:=2023:PHHC:138633 { 2023:PHHC:138633} CWP-11574-2014 (O&M) Page 2 of 2 studies in BDS Course, without completing internship, needs to be redressed. The BDS Course is a comprehensive course which includes theoretical studies as well as the internship. It is only thereafter, a person is entitled to receive the degree and get registered with the Dental Council of India. Before completing the said internship, a person cannot be registered with the Dental Council of India. For participating and appointment on the post of Medical Officer (Dental), a person is required to be registered with the Dental Council of India. In view thereof, the requirement of completing internship is essential to treat a person eligible for participation. A relief given to particular persons, by way of an interim measure, would not be a precedential law laid down to be followed in the case of the petitioner. The petitioner after having completed her internship and having registered with the Dental Council of India is always free to participate in the subsequent selection processes.
4. In view of the above, no relief is to be granted to the petitioner. The Writ Petition stands dismissed.
5. All pending applications filed in this Writ Petition shall stand disposed of.
October 30, 2023 [ SANJEEV PRAKASH SHARMA]
Ess Kay JUDGE
Whether speaking / reasoned : Yes/No.
Whether Reportable : Yes/No
Neutral Citation No:=2023:PHHC:138633
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