SALAM BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER , a Lecturer in General Medicine Neurology SKIMS Soura, Srinagar was deputed to undergo DM Neurology Course at Post Graduate Institute Chandigarh. On being relieved, he joined the course at Chandigarh and completed it ending December, 93. Petitioner claimed study leave and other benefits for the period from 30 -1 -1991 to 3 -1 -1994, which he spent in prosecuting the MD Course at Chandigarh, same has not been given to him as claimed. Hence the writ.

(2.) RESPONDENTS have filed reply. Their case is that, petitioner was not deputed for training by the Government and consequently study leave cannot be granted to him scince the petitioner was sent on training while on probation as Lecturer and had not completed five years the minimum service required for study leave under rules. No right of petitioner has been violated. Petitioners case is not covered by study leave rules. The formalities required of him have not been completed for obtaining the study leave.

(3.) HEARD .