REGENT COMPUTRONICS PVT. LTD.

R. Manoj Praveen Daniel Appellant

V/S

Additional Chief Secretary To Government, Health And Family Welfare Department Respondents

Referred Judgements :-

RAKESH KUMAR SHARMA VS. GOVT. OF NCT OF DELHI [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
M V NAIR VS. UNION OF INDIA [REFERRED TO]
HARPAL KAUR CHAHAL VS. DIRECTOR PUNJAB INSTRUCTIONS PUNJAB [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
ASHOK KUMAR SHARMA STATE OF JAMMU AND KASHMIR VS. CHANDER SHEKHER:CHANDER SHEKHER [REFERRED TO]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED TO]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
PRIT SINGH VS. S K MANGAL [REFERRED TO]
PRAMOD KUMAR VS. U P SECONDARY EDUCATION SERVICES COMMISSION [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]

JUDGEMENT

(1.) The Writ Petitioner had applied for the post of Assistant Surgeon (General).

(2.) The writ petition has been filed seeking records relating to the provisional selection list issued consequent to Notification No.01/MRB/2024, dtd. 15/3/2024 with specific reference to Clause 6B(III) modified by Notification dtd. 14/5/2024 and to quash the same so far as the non-inclusion of the writ petitioner is concerned.

(3.) The writ petitioner was duly qualified to apply for the post of Assistant Surgeon (General). He had completed his Bachelor of Medicine and Bachelor of Surgery (M.B.B.S.) degree. Thereafter, he was issued with provisional certificate. Thereafter, he also completed his one year internship programme. On completion of internship, he was issued with provisional certificate-II. After receiving that particular certificate, he had applied with the third respondent for registration as registered Medical Practitioner.

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R. MANOJ PRAVEEN DANIEL Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT

Referred Judgements :-

JUDGEMENT

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