Dr. Naveen Sharma vs State Of H.P. And Others
2022 Latest Caselaw 9779 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.5774 of 2022.




                                                                            .

                                              Date of decision: 23.11.2022.


    Dr. Naveen Sharma                                          .....Petitioner.





                                   Versus
    State of H.P. and others                                      .....Respondents.

    Coram




    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Virender Singh, Judge.

    Whether approved for reporting?1 No

     For the Petitioners             :         Mr.  Dilip Sharma,                    Senior

                                               Advocate with Mr.                     Manish
                                               Sharma, Advocate.

    For the Respondents             :          Mr.  Ajay            Vaidya, Senior


                                               Additional                 Advocate
                                               General.

    Tarlok Singh Chauhan, Judge (Oral)

The instant petition has been filed for grant of

the following substantive reliefs:-

"(i) That the definition of "field posting"as provided in the Resident Doctor Policy dated 24.12.2021, Annexure P-8, may be read down to mean that "field posting" after PG would be necessary for "eligibility" and "field posting incentive" only if opportunity has been given to the candidates to serve in a field posting station after doing PG.

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(ii) That the rejection of the candidature of the petitioner for the post of Senior Resident in

.

question, if any, during the pendency of this writ

petition on the ground that he is ineligible for Senior Residency for not having completed mandatory

"field posting" for 1 year, may kindly be quashed and set aside."

(iii) That the respondents may kindly be directed to consider the petitioner for the post of Senior

Resident in Biochemistry advertised vide Annexure P-10, with a further direction to give him posting as Senior Resident as a result of such consideration

and selection."

2. The learned Senior Additional Advocate General

has placed on record a copy of the Office Order dated

14.10.2022 which goes to indicate that the petitioner has

now been appointed as a Senior Resident for three years,

thereby rendering the instant petition as infructuous.

3. Accordingly, the instant petition is disposed of as

infructuous, so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge 23rd November, 2022.

(krt)