SATISH KANWAR Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner is a Medical Officer in service of State Health Department. His request for issuance of No Objection Certificate (NOC) to join as Senior Resident at Post Graduate Institute of Medical and Education Research, Chandigarh (in short PGIMER) has not been allowed, hence this writ petition has been preferred.

(2.) Heard learned counsel for the parties and gone through the record as well as the written instructions imparted by the respondents to the learned Senior Additional Advocate General and placed as such on the record.

(3.) Undisputed facts which are relevant for deciding the petition are :-