DEORAJ GURUNG Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Vide Office Order No.1171/G/DOP dtd. 19/3/2021 the petitioner was appointed as General Duty Medical Officer (GDMO) in the Junior Grade under General Duty and Public Health Wing of Sikkim State Health Service, Health and Family Welfare Department.

(2.) On 23/2/2021 the National Board of Examinations New Delhi inviting applications for National Eligibility cum Entrance Test (NEET-PG 2021. It transpires that the petitioner submitted the application online through the National Board of Examinations website. The examination was to be held on 18/4/2021 which was however postponed till further orders. On 13/7/2021 notice was issued by the National Board of Examinations informing that NEET-PG 2021 was rescheduled to be held on 11/9/2021.

(3.) On 8/9/2021 No Objection Certificate (NOC) was issued bearing No.4589/H and FW stating inter alia: "The Department of Health and Family Welfare, Government of Sikkim has no objection to the following doctors (GDMOs) to appear for the National Eligibility Entrance Examination (NEET-PG 2021) scheduled on 11/9/2021 tentatively (subject to postponement as per COVID-19 pandemic situation)". 23 doctors had been allowed to sit for NEET-PG 2021 including the petitioner. The NOC also specified that the Department's permission is subject to allotment of seats in clinical subjects by the Institute as per the present need in the State. It specified that the nomination shall be within the sponsorship and was further subject to the approval of the State Government. It also stated that the NOC issued earlier for the entrance examination scheduled on 18/4/2021 stood cancelled.