DR. ANKIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is a Paediatrician working at District Hospital, Bageshwar. He is aggrieved by the Office Order dtd. 22/9/2025, issued by Secretary, Medical Health and Medical Education, Anubhag-1, Dehradun directing the Director General, Medical Health to initiate steps for recording an adverse entry against the petitioner on basis of certain incident, in which he is stated to have acted negligently. The Director General, Medical Health and Family Welfare, Uttarakhand, Dehradun has forwarded the copy of the Office Order dtd. 22/9/2025 to various authorities, including Chief Medical Officer, District Hospital, Bageshwar for doing the needful. The said communication is also under challenge.

(2.) Learned Additional Advocate General for the State of Uttarakhand submits that the petitioner has remedy of filing representation against the recommendation for recording of adverse entry to Chief Secretary, who is one rank above the accepting authority, who, in the instant case, is the Secretary, who issued the Office Order dtd. 22/9/2025.

(3.) Learned counsel for the petitioner tried to contend that since the proceedings for recording adverse entry are being taken on basis of the directions issued by the Secretary and, therefore, filing of representation would not serve any purpose.