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Rajasthan High Court - Jodhpur

Dr. Poonam vs State Of Rajasthan on 27 July, 2020

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 5995/2020

Dr. Poonam D/o Shri Mani Ram Daila, Aged About 33 Years, R/o
Village Jaisingsar, Post Gadaghera, Tehsil Bhuwana Chirawa,
District Jhunjhunu, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Medical And Health Services (Group-2), Government
       Of Rajasthan, Jaipur, Rajasthan.
2.     The Director, Medical, Health And Family Welfare Services,
       Jaipur, Rajasthan.
3.     The Additional Director (Gazzetted), Medical And Health
       Services, Jaipur, Rajasthan.
4.     The Principal-Cum-Controller, Dr. Sampurnanand Medical
       College And Associated Group Of Hospitals, Jodhpur,
       District Jodhpur, Rajasthan.
5.     The Chief Medical And Health Officer, Nagaur, District
       Nagaur, Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Kailash Jangid
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 27/07/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

It is submitted by learned counsel for the petitioner that though the application of the petitioner has been forwarded to the Director (Public Health) for issuing such NOC for the course of Senior Residentship (Paediatric), the said NOC is not forthcoming, (Downloaded on 27/07/2020 at 09:57:13 PM) (2 of 2) [CW-5995/2020] in absence whereof the petitioner would not be interviewed pursuant to the notice dated 18.07.2020 (Annex.6).

In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks.

Notices when issued be given 'dasti' to learned counsel for the petitioner, if so desired.

In the meanwhile, the petitioner be provisionally permitted to appear in the interview of Senior Resident pursuant to the notice dated 18.07.2020 (Annex.6) and his application Annex.7 for the said purpose. However, the appearance of the petitioner will remain subject to the final outcome of the present writ petition.

Connect with SBCWP No.902/2020.

(DR. PUSHPENDRA SINGH BHATI),J 162-Sanjay/-

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