RUCHITA GHILORIA Vs. MEDICAL SUPERINTENDENT

JUDGEMENT

(1.) Learned counsel for Govt. of NCT of Delhi states that an identical matter being WP(C) 499/2020 titled as "Dr. Rohit Kumar vs. Lt. Governor of Delhi & Ors." has been dismissed by a Coordinate Bench of this court on 02.02.2021 against which an LPA was filed before the Division Bench. It is submitted that the Division Bench has reserved order in the said LPA.

(2.) Mr. Kirti Man Singh, learned counsel appearing for the respondent NBE has pointed out that at this stage, in any case the petitioners cannot be allowed to join the medical colleges as the time to join has lapsed.

(3.) At this stage, it was put to learned counsel for the petitioners that it would be appropriate for this court to await the judgment of the Division Bench. However, learned counsel for the petitioner emphatically and loudly urged that this court must pass judgment this way or that way today itself. Due to the loud insistence of the learned counsel for the petitioners, I proceed to decide the present petitions.