LAWS(HPH)-2009-7-8

DR. ASHU BHARDWAJ Vs. STATE OF H.P.

Decided On July 31, 2009
Dr. Ashu Bhardwaj Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) BY means of the present petition, the petitioners have sought the following reliefs:

(2.) WE have heard the learned Counsel for the parties and have examined the record carefully.

(3.) THE State Government took a decision to deploy certain Dental Surgeons already working in the 'Civil Dental Health Service Cadre ' (non -teaching side) possessing the degree of post graduation, for teaching work and patient care in the said Dental College at its inception.