PUSHPA VISHNU KUMAR GURTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ( Leave granted in both the SLPs.

(2.) The appeal arising out of SLP (C) No. 1628 of 1994 has been filed against an order dated 8-7-1993 passed by the Maharashtra Administrative Tribunal, Nagpur Bench, dismissing the Writ Petition filed on behalf of the appellant, before the Nagpur Bench of the High Court of Bombay which was later transferred to the aforesaid Tribunal. By the petition aforesaid, the appellant questioned the validity of the seniority list dated 29-4-1989, so far as it changed the position of respondent No. 4 (hereinafter referred to as 'the respondent) from Serial No. 20 to serial No. 11. The appellant also sought quashing of the order dated 5-7-1989 promoting the respondent to the post of Professor, Department of Obstetrics and Gynaecology, on the basis of the seniority list aforesaid by another application filed before the Tribunal.

(3.) The appellant passed the M.B.B.S. examination in the year 1967. She obtained her Post-Graduate Degree in Obstetrics and Gynaecology from Allahabad University in April, 1972. She was appointed as Lecturer in the Department of Obstetrics and Gynaecology by a Government Order dated 19-1-1977, at Government Medical College, Nagpur after she was selected by the Maharashtra Public Service Commission. She joined the said post on 11-2-1977. She was appointed by a Government Order dated 6-10-1977 as Reader in the Department of Obstetrics and Gynaecology at Government Medical College, Nagpur after her selection by the Maharashtra Public Service Commission. She joined the post of Reader on 11-10-1977 and continued on the said post till 21-10-1981. In the meantime, by a Government Order dated 15-10-1981, the appellant was appointed as Associate Professor in the Department of Obstetrics and Gynaecology at the aforesaid Medical College, Nagpur, which post she joined on 22-10-1981. She was the senior most Associate Professor in the said college, in the department aforesaid.