MAHENDRAKUMAR SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for a direction against the respondent Nos.4, 5 and 6 to recover the NPA (Non-Practising Allowance) paid to the said respondents for having undertaken private practice apart from their services at government dental collage namely Siddhpur Dental Collage and Hospital. The petitioner herein has prayed for the following reliefs:

(2.) The petitioner is a RTI Act ivist and a social worker. It is the case of the petitioner that the petitioner has learnt that two doctors; Dharmendra Shah working in the capacity of Dean of Siddhpur Dental Collage and Samir Uppal in the capacity of Professor of Orthodontia of Siddhpur Dental Collage, who fall in the category of calss - I officers, run their private clinics as per the information received by the petitioner under the RTI Act, 2005.

(3.) Mr. S.R. Sharma, learned advocate appearing for the petitioner, submitted that the petitioner has preferred application/representation dtd. 29/3/2022 to the Health Commissioner, Gandhinagar informing about the aforesaid fact and the said representation is duly produced at Annexure - A. On 29/3/2022, the petitioner preferred an application to the Office of the Chief Minister, Government of Gujarat, Gandhinagar, which is duly produced at Annexure - B. The petitioner has also preferred an application before the Government Dental Collage. Thereafter, the petitioner made an application on 22/8/2022 to the Additional Chief Secretary, Health and Family Welfare Department. Mr. Sharma, learned advocate, submitted that inspite of the aforesaid representations having filed before the competent authority, no steps are taken against the private respondents.