Madhya Pradesh High Court
Dr. Puneet Gandhi vs Union Of India on 3 May, 2017
WP-5681-2017
(DR. PUNEET GANDHI Vs UNION OF INDIA)
03-05-2017
Shri Manoj Kumar Sharma, learned counsel for the petitioner.
Shri J.K. Jain, learned counsel for respondent No. 1.
Heard learned counsel for the petitioner on the question of admission as well as for grant of interim relief. Learned counsel for the petitioner submits that the respondents are not allowing the petitioner to carry out the research work and the Lab has been closed by the respondents and the staff of the petitioner has been withdrawn by the respondents. He further submits that the petitioner is working on various government projects. In such circumstances, if the respondents are not directed to open the seal of the Lab and also not depute 2 or 3 Lab Technician who are willing to work with the petitioner, then the entire research project on which the petitioner is working shall be jeopardize.
In view of the aforesaid submissions made by learned counsel for the petitioner and as the respondents have not filed any reply in spite of the direction issued by this Court, I deem it proper to grant the interim relief in favour of the petitioner. Thus, the respondents are directed to open the seal of the Lab and depute 2 or 3 Lab Technician and other Junior Research Assistant to the petitioner so that the petitioner can conduct the research work forthwith. Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE ashish