Punjab-Haryana High Court
Union Public Service Commission vs Dr. Navneet Agnihotri And Others on 19 February, 2014
Bench: Sanjay Kishan Kaul, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.19819-CAT of 2004 (O&M)
DATE OF DECISION: 19.02.2014
Union Public Service Commission
.....Petitioner
versus
Dr. Navneet Agnihotri and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Namit Kumar, Advocate for the petitioner
Ms. Anju Arora, Standing Counsel for UOI
..
SANJAY KISHAN KAUL, CHIEF JUSTICE: (Oral) The impugned judgment of the Central Administrative Tribunal in the present case is solely predicated on two other judgments rendered in O.A. No.1122/CH/2002 (titled as Dr. Nalini Agnihotri vs. Union of India and others) and O.A. No.1129/HR/2002 (titled: Dr. Manjula Mehta vs. Union of India and others) as also O.A. No.1279/CH/2002 (titled: Dr. Minni Verma vs. Union of India and others) all dated 13.10.2003. The writ petitions preferred by UPSC and MCI in those matters stand dismissed in CWP No.4698-CAT of 2004 titled as Medical Council of India vs. Union of India, etc., decided on 13.2.2009 and CWP No.13245-CAT of 2004 titled: Medical Council of India vs. Dr. Navneet Agnihotri and others, decided on 30.8.2004. Thus, the challenge laid by the Medical Council of India to the same order stands repelled while the present petition has been filed by UPSC. The present petition, in fact, had to be heard along with those petitions and is, thus, also dismissed in terms of the aforesaid orders.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
19.02.2014 ( ARUN PALLI)
Chand Parkash parkash* JUDGE
2014.02.19 14:13
I attest to the accuracy and
integrity of this document