Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Gujarat High Court Sets Aside Court's Judgment to Reinstate Doctor Post Retirement - (26 Aug 2019)

SERVICE

Gujarat High Court has set-aside the judgment of a Single-Judge Bench by way of which the State Government was directed to reinstate an anaesthesiologist as associate professor in GMERS Medical College, Sola, post his retirement. The Single-Judge had directed the Government to accommodate the doctor by creating a supernumerary post in the medical college as the authorities alleged that the position of Associate Professor earlier held by him had been already filed up through regular recruitment.

Tags : GUJARAT HIGH COURT   DOCTOR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved