Punjab-Haryana High Court
Dr.Chhaminderjeet Singh vs State Of Punjab And Another on 5 September, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civl Writ Petition No.11717 of 2011
Date of Decision : September 05, 2011.
Dr.Chhaminderjeet Singh .....Petitioner
versus
State of Punjab and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Harpal Singh Sirohi, Advocate, for the petitioner.
Ms.Kavita Arora, Asstt. Advocate General, Punjab.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioner who has been appointed as PCMS-1 Group-A Service Medical Officer in the Health and Family Welfare Department, Government of Punjab, seeks a direction for extending the joining period upto completion of his DNB Medicine Course and further to quash the order dated 13.4.2011 vide which his application for extension of joining time, has been declined by respondent No.1.
In support of his claim, the petitioner relies upon a judgment of this Court dated 10.3.2010 passed in CWP No.12839 of 2009 (Dr.Sohrab Arora and others versus State of Punjab and others). CWP No.11717 of 2011 [2]
Having heard learned counsel for the parties, however without expressing any views on the merits of the petitioner's claim, I deem it appropriate to dispose of this writ petition with a direction to respondent No.2 to consider and dispose of the petitioner's aforementioned claim in the light of the decision of this Court in Dr.Sohrab Arora's case (supra), within a period of two months from the date of receiving a certified copy of this order.
Ordered accordingly.
Dasti.
September 05, 2011 (SURYA KANT) Mohinder JUDGE