ASHUTOSH KUMAR DUBEY Vs. SECRETARY STATE OF MADHYA

JUDGEMENT

(1.) IT is submitted by Shri Jaideep Singh, learned counsel for State that in the petition itself, petitioner has stated that he is working in RCH programme, but has not filed any document in respect of appointment of petitioner in RCH. Shri Aditya Sanghi, learned counsel for petitioner submits that except the appointment order Annexure P-4, no other appointment order has been issued to the petitioner. IT is submitted by him that after the appointment order Annexure P-4 petitioner is still working as Medical Officer on contract and is entitled for Post Graduation course.

(2.) THE aforesaid position is also disputed by Shri Vipin Yadav, learned counsel for interveners.