Punjab-Haryana High Court
Dr.Amandeep Balu vs State Of Punjab & Ors on 21 September, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.2135 of 2003
Date of Decision: 21.09 .2010
Dr.Amandeep Balu ....Petitioner
Vs.
State of Punjab & Ors. ..Respondents
Coram: Hon'ble Mr. Justice Vinod K.Sharma
Present: Ms.Shilpa Malhotra, Advocate,
for the petitioner.
Mr.N.S.Virk, Addl.A.G., Punjab.
Mr.Amit Sharma, Advocate, for
Mr.Arun Walia, Advocate,
for respondent No.2.
Vinod K.Sharma,J.
Allowed.
Respondents are now directed to fill up the posts of Ayrvedic Medical Officers in accordance with law expeditiously within one month as the hurry shown by the Corporation in making earlier selection leads to one conclusion that there is urgent necessity of Ayurvedic Medical Officers.
No costs.
For details reasons see order of even date passed in CWP No.2933 of 2002 titled Dr.(Mrs.) Sangeeta Vs. State of Punjab & Ors.
21.9.2010 (Vinod K.Sharma) rp Judge