SUNIDHI KAROL Vs. STATE OF H. P.

JUDGEMENT

(1.) Precisely, the question, which has arisen for adjudication in the case at hand, is "Whether communication dated 9.10.2020 (Annexure P-10) is a clarification on the definition of "Field posting" in context of Post Graduate/Super Specialty Policy and Resident Doctors Policy notified vide Notification HFW-B(F)4-9/2017-II, dated 27.2.2019 and HFW-B(B)1-10/2018, dated 22.6.2019 or in the garb of clarification, attempt has been made by the respondents to modify/amend the definition of 'Field posting' and 'Distribution of Marks' prescribed vide notifications referred hereinabove after commencement of selection process?

(2.) For having bird's eye view, relevant facts crucial for exploring answer to aforesaid question are that on 27.2.2019, respondent-State notified "PG/Super Specialty Policy for regulating admissions to various Post Graduation and Super Specialty Courses in Medical Education applicable in the State of Himachal Pradesh" (in short "PG/Super Specialty Policy") (Annexure P-2).

(3.) Para 3.1.6 of this policy defines "Field posting" as under:-