JYOTI SIMLOT Vs. M M UPADHYAYA

JUDGEMENT

(1.) This petition has been filed for directions against respondents that they should comply with the order of this Court and decide the representation of the petitioner, and further allow her to appear in PG Degree Course Examination, and respondents be punished for non-compliance of the order passed by this Court on 10.5.2007.

(2.) Relevant facts are as under. Applicant is employed as an Assistant Surgeon. She applied for admission to PG Course as an in-service candidate. In the Pre PG Test conducted by the Professional Examination Board, based upon her merit and ranking, she was offered admission in PG Diploma Course in Obstetrics and Gynecology. After accepting admission, applicant sought switch-over from PG Diploma to PG Degree Course. It was refused by the Director Medical Education vide communication dated 21.9.2005. Therefore, applicant filed W.P. No. 3965 of 2005. Said writ petition along with other connected petitions were decided by a common Order dated 10.5.2007. Applicant, thereafter preferred a representation on 23rd May, 2007 followed by a legal notice dated 27th July, 2007 before filing the present contempt application for taking action non-applicants.

(3.) After having heard learned counsel for the applicant at length, we do not find any merit and substance in this application.