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Uttarakhand High Court
February vs State Of Uttarakhand And Ors on 11 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:771
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No.282 of 2026
11 February, 2026
Shivam Tripathi --Petitioner
Versus
State Of Uttarakhand and Ors. --Respondents
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Presence:-
Mr. M.C. Pant (through V.C.) and Ms. Anupriya Kukreti,
learned counsel for petitioner.
Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash
Pant, learned Standing Counsel and Mr. B.S. Koranga,
learned Brief Holder for State of Uttarakhand/respondent
Nos.1 to 3.
Hon'ble Pankaj Purohit, J. (Oral)
By means of the present writ petition,
petitioner sought a Mandamus directing the respondent
to issue No Objection Certificate (NOC) to the petitioner
for participation in NEET PG-2025 counseling to be held
between 05.02.2026 to 13.02.2026 in Jaipur Hospital,
New Delhi.
2. The brief facts of the case are that the
petitioner did his MBBS Course from Government Doon
Medical College, Dehradun. At the time of seeking
admission, undertaking was given by the petitioner to
avail the benefit of the subsidized fees to serve for a
period of five years in the remote and rural areas of the
State of Uttarakhand. Petitioner has completed his MBBS
Course and was given joining as Medical Officer in the
State Government and posted at Community Health
Centre, Lamgara, District Almora, Uttarakhand. He joined
there, but after serving for a short period of 01 year 09
months, he left the place on 03.02.2025. He thereafter
made an application before the Chief Medical Officer
(CMO), Almora on 15.07.2025 for permitting him to rejoin
on the said post. CMO Almora has referred the
2026:UHC:771
application moved by the petitioner to Director General,
Medical Health, to look into the matter. The Director
General, Medical Health wrote a letter to Secretary, Medical
Health and Family Welfare dated 20.08.2025 requesting
him to decide the application for rejoining of the petitioner
in light of the Government Order dated 15.07.2017.
3. It is submitted by learned counsel for the
petitioner that the application moved by the petitioner is
still pending before the Secretary, Medical Health and
Family Welfare, as is reflected from the letter dated
20.08.2025 which has been supplied by learned counsel for
the petitioner during the course of argument, which is
taken on record.
4. Learned counsel for petitioner made an
innocuous prayer that if the Secretary, Medical Health and
Family Welfare be directed to decide the application moved
by petitioner dated 15.07.2025, the ends of justice would be
met.
5. Learned State Counsel has no objection, if such
direction be issued.
6. In such view of the matter, the writ petition is
disposed of with a direction to Secretary, Medical Health
and Family Welfare, Uttarakhand to take a decision on the
application dated 15.07.2025 moved by petitioner within a
week from today strictly in accordance with G.O. dated
15.07.2017 and subsequent G.Os on the subject.
7. Pending application stands disposed of.
8. Let a certified copy of this order be supplied to
learned counsel for the parties today itself, as per Rules.
(Pankaj Purohit, J.)
11.02.2026
PN
