SHARWAN KUMAR Vs. DIR GENERAL OF HEALTH SERVICES
LAWS(SC)-2001-9-67
SUPREME COURT OF INDIA
Decided on September 10,2001

SHARWAN KUMAR Appellant
VERSUS
DIRECTOR GENERAL OF HEALTH SERVICES Respondents

JUDGEMENT

- (1.) Through this application, the applicant seeks modification of our order dated 23/03/2001 to a limited extent.
(2.) By our order dated 23/03/2001, we had accepted the scheme proposed by the director general of health services with certain modifications with regard to SI. Nos. 06, 07 and 08. The modification made by us to that scheme reads as follows: "Insofar as sl. no. 06 is concerned, i. e. "ii round of counseling" instead of the proposed period, we fix the period as 18th July to 20th july. Insofar as sl. no. 07 is concerned, i. e. "last date for receipt of vacancy position in dghs" instead of the proposed date 18th july, we fix the same as 11th July. Regarding sl. no. 08, i. e. "whole admission and allotment process will over on," instead of the proposed date as 16th August, we fix the same as 1st August. "
(3.) The proposed revised schedule is to be effective from the academic year 2002.;


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