DR. ROHIT KUMAR Vs. SECRETARY OFFICE OF LT. GOVERNOR OF DELHI
LAWS(SC)-2021-7-16
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on July 15,2021

Dr. Rohit Kumar Appellant
VERSUS
Secretary Office Of Lt. Governor Of Delhi Respondents

JUDGEMENT

INDIRA BANERJEE, J. - (1.) Leave granted.
(2.) This appeal has been filed by the Appellant against a final judgment and order dated 12-02-2021 passed by a Division Bench of the Delhi High Court dismissing the appeal, being L.P.A. No.52/2021, of the Appellant against an order dated 02-02-2021 passed by the Single Bench dismissing the writ petition being WP(C) No.499 of 2021 filed by the Appellant.
(3.) The Appellant, a doctor, who joined service of the Government of National Capital Territory (NCT) of Delhi, on 5th August 2014, is presently posted as Medical Officer of the Emergency and Accidents Department at the Deen Dayal Upadhyay Hospital, New Delhi.;


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