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Judgment
Sr. No.,Event,"Last date for
action
(a),"Date of submission ofA pplication
to CO",15 Mar 2018
(b),Date of receipt at DGsMS,30 Apr 2018
(c),Date of receipt at DGAFMS,"15 May, 2018
(d),Final Scrutiny,30 May 2018
(e),Interview,In Jun/Jul 2018
(i),"Those possessing post-graduate
Diploma like DOMS DPI!, DA etc",31 years
(ii),"Those possessing post-graduate
qualifications like MD, MS etc",35 years
(iii),"Those possessing high post-
graduate qualifications like
FRCS, MRCF, MRCOG etc and
have served in their specialties
under recognized medical
institutions for a period of at least
5 years vide para 1(c) above",36 years
We have considered the case law cited by learned counsel for the applicant. The decision in the case of Surg Lt Cdr Rohit Verma (supra) is,,
specific to that case in the specific facts and circumstances of that case and it does not help the applicant because the judgment has very categorically,,
stated that it is not to be quoted as a precedent for relief to other persons.,,
Resultantly, we are of the opinion that in the fact and circumstances of the case, no relief can be granted to the applicant herein, hence the OA is",,
dismissed.,,
No costs.,,
Pronounced in open Court on this 10th day of February, 2020.",,