VIRENDRA SINGH RAGHUWANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the allotment of work on the ground that the same is in violation of the departmental circular, Annexure P/3, because the petitioner is a senior doctor and has prayed the following reliefs:

(2.) It is the case of the petitioner that since he is Specialist and a senior doctor, therefore, his services should be utilized in the light of circular (Annexure P/3) only. The petitioner has drawn the attention of the authorities by representing that the services of the petitioner/Specialist should not be utilized for OPD and engaging him in long duties is not just and proper, however, the said representation has not been decided so far. Heard learned counsel for the parties.

(3.) It is the stand of the petitioner that the respondents had issued a circular in the year 1993 and he is not being assigned the duties as per the said circular.