- (1.) Heard learned counsel for the petitioner through video conferencing.
(2.) Learned counsel for the petitioner submitted that the petitioner was granted admission in MD/MS Course in Ayurved without seeking 'NOC', as per the interim order passed by the Coordinate Bench of this Court vide order dated 24 th September, 2019.
(3.) Learned counsel further submitted that now by the impugned order dated 12th March, 2020, the respondent - State Government has issued an order, whereby it has been directed that disciplinary proceedings/action will be taken against the petitioner, as he had not sought 'NOC' before joining the course and further, the petitioner was working on contractual basis only and as such, not entitled for grant of 'NOC'.;