Madhya Pradesh High Court
Dr. D.K. Pippal vs The State Of Madhya Pradesh on 3 March, 2015
WP-2669-2015
(DR. D.K. PIPPAL Vs THE STATE OF MADHYA PRADESH)
03-03-2015
Shri VDS. Chouhan, learned counsel for the petitioners.
Smt. Nirmala Naik, learned P.L. for the respondents-State on advance notice.
Heard on the question of admission as well as interim relief.
On payment of process fee by registered post with A/D, issue notice of this writ petition on merits as well as interim relief to the respondents.
Notice be made returnable within two weeks.
Learned Government Advocate for the respondents by inviting attention of this Court to the order dated 22.2.2011 passed in a bunch of writ petitions headed by Writ Petition No.3177/2010(S) has submitted that the petitioners have to perform the emergency duties for attending the critical cases, accidental cases and epidemics outbreak etc. or other such emergency situation warranting their presence.
Learned counsel for the petitioners submits that the petitioners are ready and willing to comply with the direction issued by this Court in Paragraph 7 of the order dated 22.2.2011.
In view of the aforesaid submissions made by learned counsel for the parties and in the facts of this case, it is directed that the petitioners shall perform emergency duties as and when required for attending the critical cases, accidental cases and epidemics outbreak etc or other such emergency situation warranting their presence.
However, it is made clear that the petitioners shall not be called to perform postmortem, MLC and general nature of duties, which are normally performed by the assistant surgeon.
List this petition alongwith WP.No.1934/2015.
Certified copy as per rules.
(SHANTANU KEMKAR) JUDGE