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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of following reliefs:Â
“(i) That office order dated 8.01.2020 (Annexure PÂ11) may be quashed and set aside to the extent of inclusion of post of Assistant Professor
(Anaesthesia) in Dr. RKGMC, Hamirpur in the said office order;
(ii) That respondents may be directed to finalize the proceedings of DPC in consequence to initiation of promotion process vide communication dated
21.10.2019 (Annexure PÂ7) and dated 07.11.2019 (Annexure PÂ8) at the earliest and declare the result of the same forth with;
(iii) That in case the petitioner is selected on the basis of result of the above DPC, as prayed for above, he may be directed to be offered the post of
Assistant Professor (Anaesthesia) at Dr. RKGMC, Hamirpur forthwithâ€
Learned Additional Advocate General has placed on record the instructions dated 8.10.2020, received from the Department. Relevant portion
thereof reads as under:Â
“It is relevant to mention here that the petitioner is in zone of consideration and respondents are ready to consider him as per the Rule 16.29 of the
Handbook of Peronnel matters, VolÂ1 and the zone of consideration would be based on the options exercised and received in the month of November
2019 only. It is further submitted that the petitioner had also given an undertaking annexed as Annexure RÂ1 for perusal of Hon’ble Courtâ€
In view of the aforesaid instructions now the respondents have categorically admitted that the petitioner is in the zone of consideration and would be
considered as aforesaid.
Consequently petitioner at this stage does not press the instant petition and the same is accordingly disposed of. However it is made clear that in
case petitioner is still aggrieved by any further action of the respondents, she is at liberty to approach this Court for redressal of the same. All interim
orders stands vacated. Pending miscellaneous application(s), if any, shall also stand disposed of.