RAJEEV SANDAL Vs. STATE OF H.P.

JUDGEMENT

(1.) These two petitions have been heard and are being decided together as common questions of facts and law are involved.

(2.) Petitioner during his service with the department of Health and Family Welfare, Government of H.P., qualified his post graduation and thereafter Super Specialty in Clinical Hematology.

(3.) Respondent No.4 advertised various posts including one post of Assistant Professor (Medical Oncology/Clinical Hematology) in October, 2022. Petitioner applied for the above post and was found provisionally eligible. Petitioner was refused NOC by respondents No.1 to 3 on the ground that he had already undertaken to serve the State of H.P. by furnishing a bond or to forfeit the amount of bond.