SHIVAM TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioner sought a Mandamus directing the respondent to issue No Objection Certificate (NOC) to the petitioner for participation in NEET PG-2025 counseling to be held between 5/2/2026 to 13/2/2026 in Jaipur Hospital, New Delhi.

(2.) The brief facts of the case are that the petitioner did his MBBS Course from Government Doon Medical College, Dehradun. At the time of seeking admission, undertaking was given by the petitioner to avail the benefit of the subsidized fees to serve for a period of five years in the remote and rural areas of the State of Uttarakhand. Petitioner has completed his MBBS Course and was given joining as Medical Officer in the State Government and posted at Community Health Centre, Lamgara, District Almora, Uttarakhand. He joined there, but after serving for a short period of 01 year 09 months, he left the place on 3/2/2025. He thereafter made an application before the Chief Medical Officer (CMO), Almora on 15/7/2025 for permitting him to rejoin on the said post. CMO Almora has referred the application moved by the petitioner to Director General, Medical Health, to look into the matter. The Director General, Medical Health wrote a letter to Secretary, Medical Health and Family Welfare dtd. 20/8/2025 requesting him to decide the application for rejoining of the petitioner in light of the Government Order dtd. 15/7/2017.

(3.) It is submitted by learned counsel for the petitioner that the application moved by the petitioner is still pending before the Secretary, Medical Health and Family Welfare, as is reflected from the letter dtd. 20/8/2025 which has been supplied by learned counsel for the petitioner during the course of argument, which is taken on record.