AAYUSH SRIVASTAVA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Pavan Kumar Srivastava, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

(2.) By means of this writ petition filed under Article 226 of the Constitution of India, petitioner wants direction to respondent nos. 1 and 2 to grant no objection certificate to the petitioner to apply for admission in Post Diploma of National Board in Orthopaedics for a period of two years.

(3.) It is submitted by learned counsel for the petitioner that petitioner has already furnished bond in this regard before the Director, Medical Health Services, Uttar Pradesh, Lucknow on 5/10/2021 that he would be serving as per Government Order and also as per the bond after completion of Diploma course. He further submits that the controversy is no more res integra in the light of the judgment of Dr. Vijay Kumar Gupta and 2 others Vs. State of U.P. and others (Writ A No. 563 of 2022) which stood disposed of by co-ordinate Bench of this Court at Lucknow on 8/2/2022 following the judgment of a Co-ordinate Bench of this Court in the case of Dr. Manoj Singh and others Vs. State of U.P. and others ( Writ Petition No. 28403 (S/S) of 2021 as the said order has remained unchallenged till date. The relevant paragraphs of the order dtd. 8/2/2022 are reproduced hereunder:-