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Judgment
19 paragraphs · 350 words[1] When the matter is taken up today, I heard Mr M. Hemchandra, learned senior counsel for the petitioner and Mr. K. Jagat, learned GA who takes
notice for the respondents No.1 to 3.
[2] Both the counsels are agreed for disposal of the writ petition in the admission stage itself.
[3] Mr. M. Hemchandra, learned senior counsel for the petitioner represented that though the petitioner is standing in serial No.1 in the waiting list and
made request to the respondent on 18.08.2020 to appoint him in the place of vacancy arosed due to the non joining of one selected candidate whose
name appeared at serial No.11 but without considering the petitioner’s request who is standing in serial 1 in the waiting list, the 4th respondent
who is standing in serial No.2 in the waiting list has been appointed as staff nurse which is total violation of the order and seniority of the respondent.
[4] Therefore, Mr. M. Hemchandra, learned senior counsel for the petitioner represented that the impugned order dated 24.12.2020 ought to be
quashed whereas Mr. K. Jagat, learned GA for the respondents represented that though the petitioner has given representation on 18.08.2020 but still
it is pending and further represented that the authority are ready to consider and pass appropriate order on the representation of the petitioner by way
of speaking order if this Hon’ble Court issue suitable direction. Mr. M. Hemchandra, learned senior counsel for the petitioner also agreed for the
same.
[5] Considering the arguments advanced by both the parties and without going into the merits and demerits of the case, I am inclined to pass the
following orders:
(a) the writ petition is disposed of.
(b) the third respondent, the Chief Medical Officer, is directed to consider the petitioner’s representation dated 18.08.2020 and to pass appropriate
speaking order by giving personal opportunity to the writ petitioner within a period of two weeks from date of receipt of copy of this order.
[6] With the above directions, the writ petition is disposed of.
[7] Issue copy of this order to both parties through their whatsapp/e-mail.