Punjab-Haryana High Court
Dr. Charan Kamal Kaur And Others vs State Of Punjab And Another on 19 September, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 10186 of 2011
Date of Decision: 19.09.2011
Dr. Charan Kamal Kaur and others ...Petitioners
Versus
State of Punjab and another ..Respondents.
CORAM: HON'BLE MR. JUSTICE SURYA KANT
Present : Mr. H.S.Sirohi, Advocate, for the petitioners.
Ms. Monika Chibbar Sharma, Deputy Advocate General,
Punjab
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SURYA KANT, J.(Oral)
The petitioners have filed this petition for issuance of a mandamus to the respondents to extend the joining period of the petitioners as PCMS-1 (Dental) Group-1 Service Medical Officer (Dental) upto completion of their MDS Course and also to quash order dated 06.05.2011 (Annexure P-5) vide which applications of the petitioners for extension of time period for joining as Medical Officer (Dental) PCMS-1, Group-A (Dental) service have been rejected without assigning any reason.
Having heard learned counsel for the parties I am of the considered view that the issue involved in this petition can be effectively disposed of in terms of the order dated 10.03.2010 passed by this Court in Civil Writ Petition No. 12839 of 2009 (Dr. Sohrab Arora & others V. State of Punjab & others).
Ordered accordingly.
19.09.2011 (SURYA KANT) 'ravinder' JUDGE