ARUNA RAMDAS BAMBERE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. We take the liberty of disposing of the Petition immediately because of the urgency. The final reliefs sought in the Petition are as follows:

(2.) The case of the Petitioner is that having completed her MBBS degree on 27/8/2012 from the Rajarshee Chhatrapati Shahu Maharaj Medical College, Kolhapur, and having registered as a medical practitioner at Mumbai, on 16/9/2015, the Petitioner got a job as a medical officer in the Primary Health Center, Kadav, Taluka Karjat, District Raigad. On 18/11/2015, the Petitioner received a service allocation. In 2023, the Petitioner sought a no objection certificate to apply for the NEET Post Graduate. It seems that the 5th Respondent, the District Health Officer, submitted this proposal to the Deputy Director, Health Services for the no objection certificate. There has been no response since.

(3.) The Petitioner says, amongst other things, that she has been working as a medical officer in what is undoubtedly a remote area from November 2015. All that she requires now is a NOC. The failure to furnish this NOC causes the Petitioner significant prejudice.