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Himachal Pradesh High Court

Dr. Neha Bhardwaj vs . State Of H.P. & Ors. on 16 February, 2026

Dr. Neha Bhardwaj Vs. State of H.P. & Ors.

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CWP No. 1834 of 2026 16.02.2026 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Y.P.S. Dhaulta, Additional Advocate of General, for respondents No.1 to 3-State.

Mr. Narender Singh Thakur, Central Government Counsel, for respondent No.4. rt Mr. Gopal Beri, Director Health Services, H.P. present in person.

CWP No.1834 of 2026 & CMP No.2424 of 2026 Notice. Mr. Y.P.S Dhaulta, learned Additional Advocate General & Mr. Narender Singh Thakur, learned Central Government Counsel, appear and waive service of notice on behalf of respondents No.1 to 3 and respondent No.4, respectively.

The petitioner is presently serving as Medical Officer (Specialist) in the Department of Anesthesia at Dr. RKGMC Hamirpur, District Hamirpur, H.P. She applied for the post of Assistant Professor (Anesthesiology) at AIIMS, Bilaspur. The petitioner had also applied for NOC from the respondents for appearing in the said interview. It is her case that she has already completed compulsory bond period.

Petitioner's request for grant of NOC has been rejected by the respondents as per latest instructions imparted .

to the learned Additional Advocate General on 30.01.2026.

In the above background, petitioner seeks of interim relief for granting her provisional NOC for applying for the post of Assistant Professor rt (Anesthesiology) in AIIMS, Bilaspur.

Learned counsel for the petitioner refers to a judgment as passed in CWP No.9718 of 2025, titled as Sanjay Kumar Vs. State of H.P. & others, decided on 18.06.2025, where the law on the subject was summed up and similar relief was sought by similar situated petitioner and has also relied upon the order as passed by a Coordinate Bench in case titled as Kamini Randhawa Vs. State of H.P. & Ors., CWP No.16158 of 2025, on 14.10.2025. In the pronouncement quoted in the said judgment i.e., Sanjay Kumar (supra), respondents had been directed to give NOCs to the concerned Doctors for pursuing better career options.

In view of above, respondents are directed to issue provisional NOC to the petitioner latest by 10:00 a.m. on 17.02.2026, which shall abide by the final outcome of the writ petition.

Reply be filed within two weeks.

For the purpose of overseeing the compliance .

of the above directions, list on 24.02.2026.

(Romesh Verma) of Vacation Judge February 16, 2026 (Shamsh Tabrez) rt ::: Downloaded on - 16/02/2026 20:30:28 :::CIS