DR. GIRISH PRASAD PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice.

(2.) The grievance of the petitioner is that the petitioner has been denied study leave to pursue the MD (Biochemistry) course on the basis of the Government Order dtd. 18/1/2021, which states that study leave shall be admissible only for clinical courses, and the course in Biochemistry is not treated as a clinical course.

(3.) Learned counsel for the petitioner submits that MD (Biochemistry) is prescribed as an essential qualification for employment in the medium or higher level pathological laboratories under the Notification dtd. 18/5/2018, issued by the Ministry of Health and Family Welfare, whereby the Clinical Establishments (Central Government) Amendment Rules, 2018, were framed.