Himachal Pradesh High Court
Dr. Ankita Dadhwal vs . State Of H.P. & Ors. on 21 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Dr. Ankita Dadhwal Vs. State of H.P. & Ors.
CWP No.6519 of 2022 .
21.09.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent Nos.1 to 4.
Mr. Balram Sharma, ASGI, for respondent No.5. CWP No.6519 of 2022 & CMP No.13090 of 2022 The learned counsel for the petitioner has placed on record a copy of communication dated 04.06.2022. Learned counsel submitted that so far as the Doctors at Sr. Nos.5 and 6 in the aforesaid communication are concerned, NOC/permission has been granted to them to join AIIMS, Bilaspur, Himachal Pradesh, subject to the conditions stated therein. The learned counsel for the petitioner states that the case of the petitioner is on a better footing inasmuch as the petitioner after serving the State through AIIMS, Bilaspur for three years as Senior Resident, would come back and complete her bond period. A copy of the said communication dated 04.06.2022 has been handed over to the learned Senior Additional Advocate General.
We direct the Special Secretary (Health) to the Government of Himachal Pradesh to file an affidavit as to why the petitioner has been denied NOC/permission when the aforesaid Doctors at Sr. Nos.5 and 6 in the aforesaid communication dated 04.06.2022 have been granted NOC/permission to join the faculty in AIIMS, Bilaspur, H.P. The affidavit be filed before the next date. ::: Downloaded on - 22/09/2022 20:04:32 :::CIS Stand over till 28.09.2022.
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(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
September 21, 2022 Judge
Mukesh
r to
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