Dr. Ruchita Ghiloria & Ors. Vs Medical Superintendent & Ors
.... elieve the candidate in case of his / her selection to the sponsored DNB (Post MBBS and Post Diploma) Seats, for joining the DNB training.” 4. It needs to be observed that procedures are handmaiden of justice. The formats/forms required to be filled by aspiring candidates/students should be ...
Delhi High Court
Dr. Ruchita Ghiloria & Ors Vs Medical Superintendent & Ors
.... and cleared the said exam after ex post facto permission from respondents No.1 and 3. They have participated in the counselling after permission from respondents No.1 and 3 and secured seats. All the hard work put in by the petitioners in the hope and zeal of improving their qualification /skill ...
Delhi High Court
Dr. Rohit Kumar Vs Lt. Governor Of Delhi & Ors
.... nistration. I am conscious of the fact that the petitioner being a meritorious candidate, has a legitimate expectation to acquire a higher qualification and advance in his career but at the same time, as an employee working in the Govt. of NCT of Delhi, is bound by the Rules framed by the Govern ...
Delhi High Court
Dr. Rohit Kumar Vs LT Governor Of Delhi & Ors
.... id that the pandemic is over. She relied upon the judgment of the Supreme Court in the case of State of Punjab & Ors. Vs. Dr. Sanjay Kumar Bansal 2009 (15) SCC 168, in support of her submission that the leave cannot be availed as a matter of right. According to her, the said case, was also o ...
Delhi High Court
DR. BHAWANI SINGH RATHORE Vs EMPLOYEES STATE INSURANCE CORPORATION AND ANR.
.... by second respondent, but without any justification, it has been declined by first respondent, although petitioner has already submitted a surety bond to the tune of rupees five lacs in the college where petitioner has to undertake higher studies and if petitioner is not allowed to join the said ...
Delhi High Court
Employees State Insurance Corporation and Others Vs Dr. Mohan Kumar
.... otice or without granting opportunity of hearing. He relied upon GOI instructions under Rule 11 of CCA (CCS) Rules 65 at Sl. No. 6 which are to the following effect: (6) When a day can be marked as dies non and its effect. - Absence of officials from duty without proper permission or when on duty ...
Delhi High Court
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