YASHPAL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following reliefs:-

(2.) The minimal facts as required for the determination of the instant lis are that the petitioner completed his MBBS from IGMC Shimla in May, 1998 and soon thereafter, was selected as Medical Officer. Thereafter, in March, 2007, petitioner was selected for diploma (ENT) course of two years conducted by the IGMC Shimla and has successfully completed his diploma in 2009. After successful completion of diploma, the petitioner served at various places from June, 2009 till March, 2016. In March, 2016, the petitioner was selected for two years DNB ENT i.e. Post Graduation Degree in ENT at Dr.B. Nanavati Hospital, Mumbai and after completion of the post graduate degree, the petitioner was appointed as Medical Officer Specialist at Dr.Y.S. Parmar Government Medical College, Nahan (for short 'medical college') on 11/10/2018, pursuance to which, he joined on 15/10/2018.

(3.) The National Medical Commission in exercise of the powers conferred by Sec. 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board of Governors in supersession of Medical Council of India with the previous sanction of the Central Government, made the regulations to further amend the 'Establishment of Medical College Regulations, 1999'. These Regulations are called the 'Establishment of Medical College Regulations (Amendment), 2019'. These amendments shall be applicable for the applications received for the academic year 2019-20 onwards with retrospective effect in public interest and interest of no person shall be adversely affected by such retrospective effect.