WPSB/568/2022
2022 Latest Caselaw 3110 UK

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                                  WPSB No.568 of 2022
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Vipul Sharma, learned counsel the petitioner.

Mr. J.C. Pandey, learned Standing Counsel for the State.

The grievance of the petitioner in the present petition is that the petitioner while serving as an M.B.B.S. Doctor under a bond to serve for minimum five years in a remote area in the State of Uttarakhand, is not being paid the salary as payable to the regular M.B.B.S. Doctors by the State. Learned counsel for the petitioner has placed reliance on two judgments rendered by this Court in WPSB No.179 of 2018, 'Dr. Abhishek Bandooni and others versus State of Uttarakhand and others', decided on 02.11.2018 and WPSB No.282 of 2021 with other petitions decided on 27.09.2021 titled 'Pradeep Singh and others versus State of Uttarakhand and others'.

This Court has held that Doctors, who are serving under a bond, are entitled to be paid at the same rate as Doctors who are regularly appointed by the State are being paid.

Issue notice.

Counsel for the respondents appears and accepts notice.

We direct the respondents to examine the claim of the petitioner on the account of aforesaid judgments. In case, the same is found justified, the claim should be sanctioned and the petitioner should be paid the amounts due along with arrears within six weeks. However, in case the

respondents deny the claim of the petitioner, they should file their counter affidavits within eight weeks.

Rejoinder affidavit before the next date.

List on 28.02.2023.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 23.09.2022 BS/RB