RUCHITA GHILORIA Vs. MEDICAL SUPERINTENDENT

JUDGEMENT

(1.) Detailed orders were passed by this Court on 29/9/2021 and 30/9/2021, in the present appeals. Insofar as the merits of the matters are concerned, admissions have already been granted to the Appellants and therefore, their grievances stand redressed.

(2.) However, looking to the format of the No Objection Certificate ("NOC'), this Court was of the view that the same was not appropriately worded, resulting in unnecessary litigation by the concerned Doctors. We had, therefore, suggested certain modifications to be incorporated in the NOC with a view to ensure that once a Doctor, working in the Government Hospital is granted NOC for appearing in the examinations for admission to the PG Courses, he/she is granted study leave without any delay. Format of the NOC, as suggested by this Court, was as follows:-

(3.) We are happy to note that the aforesaid suggestion has been accepted by the National Board of Examination and the new format of NOC as filed on behalf of NBE is as follows:-