Punjab-Haryana High Court
Dr. Sandip Kaur vs State Of Punjab & Anr on 15 September, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.17166 of 2011 (O&M)
Date of Decision: 15.09.2011
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Dr. Sandip Kaur . . . . Petitioner
VS.
State of Punjab & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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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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Present: Mr. HS Sirohi, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). Notice of motion. On the asking, Ms. Sudeepti Sharma, learned DAG Punjab accepts notice on behalf of the respondents. Having regard to the nature of order which I propose to pass there is no necessity to call upon the respondents to file their reply(ies)/affidavit(s), at this stage.
(2). The petitioners seek quashing of order dated 23.08.2011 (Annexure P4) vide which their request for extension to join as PCMS-I Group 'A' Service Medical Officer General till they complete their MD Course, has been rejected without any reason. They thus seek a direction to the respondents to extend their joining period. (3). Learned counsel for the parties are ad idem that the present petition be disposed of in terms of the order dated 10.03.2010 passed in CWP No.12839 of 2009 (Dr. Sohrab Arora and Ors. v. State of Punjab & Ors.). (4). The writ petition is accordingly disposed of in terms of Dr. Sohrab Arora and others' case (supra).
(5). Ordered accordingly. Dasti.
CWP No.17166 of 2011.doc -2-
15.09.2011 (S u r y a K a n t)
vishal shonkar
Judge