KAILASH KASHINATHRAO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A short question which arises for consideration in the present proceedings is whether the right of an in-service candidate to pursue a post graduation in medicine, can be taken away by denying a 'no objection', merely for the reason of pendency of a departmental enquiry.

(2.) This Petition, under Article 226 of the Constitution of India, has prayed for the following substantive relief.

(3.) The petitioner is a qualified doctor having an MBBS degree. He is in the service of the Government of Maharashtra as a Medical Officer, since 12 th May 2015. He is presently posted at the Indira Gandhi Memorial Hospital, Bhiwandi, District Thane.