Punjab-Haryana High Court
Swati Bansal vs State Of Haryana & Ors on 12 July, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.13426 of 2016 (O&M)
Date of decision : 12.07.2016
Dr. Swati Bansal ... Petitioner
Vs.
State of Haryana & others ... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Parveen Chauhan, Advocate for the petitioner.
...
TEJINDER SINGH DHINDSA, J.
Petitioner was appointed as Medical Officer (HCMS-I) and joined service on 11.09.2015. She was placed under probation for a period of two years.
State Government issued advertisement at Annexure P-2 inviting applications for filling up various posts in the faculty for Kalpana Chawla Government Medical College, Karnal.
It is the case of the petitioner that being eligible, she has applied for the post of Assistant Professor (Anatomy) and Demonstrator (Anatomy) through proper channel and the application forms have been duly forwarded. Interview for the post of Assistant Professor (Anatomy) is slated for 13.07.2016.
Grievance of the petitioner which has led her to file the instant petition is that till date the requisite No Objection Certificate and Experience Certificate have not been issued.
Counsel would submit that till date no order/communication has been served upon the petitioner declining the issuance of such No Objection Certificate and Experience Certificate as well, even though the 1 of 2 ::: Downloaded on - 14-07-2016 00:12:12 ::: CWP No.13426 of 2016 (O&M) -2- same was applied on 20.04.2016.
Notice of Motion.
On the asking of the Court, Mr. Ravi Pratap Singh, Assistant Advocate General, Haryana accepts notice. A complete copy of the petition has been furnished to learned State counsel.
In view of the orders and directions that I intend to pass, there would be no requirement for calling a reply or response to the petition.
The present writ petition is disposed of with a direction to respondent No.1 to look into the matter as regards the issuance of No Objection Certificate and Experience Certificate to the petitioner. If the petitioner is otherwise eligible, the requisite No Objection Certificate and Experience Certificate would be issued to her positively during the course of the day as the interview for the post of Assistant Professor (Anatomy) is fixed for 13.07.2016.
In the eventuality of there being any impediment as regards issuance of No Objection Certificate/Experience Certificate, respondent No.1 would be obligated to pass a specific order in such regard and communicate the same to the petitioner.
The writ petition is disposed of accordingly. A copy of this order be furnished to counsel for the parties under the signatures of the Bench Secretary for necessary action and compliance.
12.07.2016 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
2 of 2
::: Downloaded on - 14-07-2016 00:12:13 :::