DR. ANAND KUMAR S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, after completing MBBS graduation registered with respondent No.5-Karnataka Medical Council. The petitioner was selected to the post of General Duty Medical Officer by the Karnataka Public Services Commission.

(2.) Consequently, the petitioner was appointed as General Duty Doctor at Primary Health Centre, Alur Village, Chamarajanagar Taluk and District by way of notification dated 16.12.2015. Thereafter, the petitioner appeared for the entrance examination for pursuing Post Graduation Diploma in OTOLARYNGOLOGY conducted by the Karnataka Examination Authority. The petitioner was selected and thereafter he pursued his PG Diploma Course at Mysore Medical College. It is submitted that due permission was granted by respondent No.4-District Health and Family Welfare Officer.

(3.) Learned counsel for the petitioner draws the attention of this Court to a communication dated 26.05.2016 made by the petitioner to the District Health and Family Welfare Officer stating that he has been selected to pursue PG Diploma Course on his own expenses and therefore permission was sought to pursue the PG Diploma Course. Learned counsel for the petitioner further submits that the petitioner completed PG diploma Course. Prior to that the petitioner handed over charge of the office held by the petitioner as Medical Officer, PHC, Alur to Dr. Ravishankar.M, Administrative Medical Officer, PHC, Kuderu. After completion of the PG Diploma Course, the petitioner made a representation to the Commissioner, Health and Family Welfare Services on 27.10.2018 requesting him to provide posting in any Government Hospitals or Primary Health Centres. It is submitted that the petitioner reported himself for the duty before respondent No.2-Authority seeking further postings.