Punjab-Haryana High Court
Dr. Surinderpal Singh vs State Of Punjab & Anr on 29 September, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.18478 of 2011 (O&M)
Date of Decision: 29.09.2011
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Dr. Surinderpal Singh . . . . Petitioner
VS.
State of Punjab & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. HS Sirohi, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). Notice of motion. On the asking, Ms. Sudeepti Sharma, learned DAG Punjab accepts notice on behalf of the respondents. Having regard to the nature of order which I propose to pass there is no necessity to call upon the respondents to file their reply(ies)/affidavit(s), at this stage.
(2). The petitioner seeks quashing of order dated 13.09.2011 (Annexure P3) vide which his request for extension to join as PCMS-I Group 'A' Service Medical Officer General till his completes his MD Course, has been rejected without any reason. The petitioner thus seeks a direction to the respondents to extend his joining period. (3). Learned counsel for the parties are ad idem that the present petition be disposed of in terms of the order dated 10.03.2010 passed in CWP No.12839 of 2009 (Dr. Sohrab Arora and Ors. v. State of Punjab & Ors.). (4). The writ petition is accordingly disposed of in terms of Dr. Sohrab Arora and others' case (supra).
(5). Ordered accordingly. Dasti.
CWP No.18478 of 2011.doc -2-
29.09.2011 (SURYA KANT)
vishal shonkar
Judge