NISHANT PURI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Special leave granted.

(2.) Heard counsel for the parties.

(3.) The short question that arises for consideration in this appeal is whether a State Government employee lent on deputation (at the request of the State Government employee on health ground) to a department of the Central Government can be considered as a 'serving Central Government employee' within the meaning of the eligibility clause as provided by Himachal Pradesh University in a combined prospectus for admission for M.B.B.S./B.D.S./B.A.M.S. courses.