AJAY KUMAR CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) The case of the petitioner is that he is presently serving as a Medical Officer with the Health Department of the Government of Himachal Pradesh. An advertisement was issued in terms of Annexure P-1, dtd. 2/2/2024, by the All India Institute of Medical Sciences, Bilaspur. In terms of said advertisement, various posts of Assistant Professor were advertised including three posts of Assistant Professor in the specialty of General Medicine. One post was for the unreserved category and two for OBC category. As the petitioner was fulfilling the eligibility criteria for applying for the post in issue, accordingly, he made a request through proper channel to the respondent-Department, to issue him a No Objection Certificate. The request was made for the reason that in terms of Clause 6 of the advertisement under the heading 'Important Instructions', sub-clause 2 thereof contemplated that applicants who were already employed in Centre/State Government etc., shall root their applications through proper and channel and while forwarding the applications through proper channel, a certificate to the effect that the State Government has no objection, in case the Officer applies and secure selection was to be submitted. As the State Government did not issue such a No Objection Certificate to the petitioner, accordingly, the petitioner approached this Court.

(3.) On 24/6/2024, on the application of the petitioner qua the grant of interim relief, the following order was passed by the Court:-