KAMALA B S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is disposed of at the stage of preliminary hearing after notice to respondents and after hearing counsel for the parties.

(2.) Petitioner Dr. B. S. Kamala is a holder of a degree in Medicine and Surgery and has been in the service of the State of Karnataka (1st respondent) in the Directorate of Health and Family Welfare services as a Medical Officer since 12.9.74 As on 1.1.76 in the cadre to which she belongs she was shown at SI. No. 1902 In response to the circular issued by the Director of Health and Family welfare services dated 25/8/81 she applied for a seat for post graduate) degree course in Obstretrics and Gynaecology in the academic year 1981-1982. She submitted her application through proper channel as directed. She was called for interview.

(3.) She was not selected and deputed by the Government for higher studies while the 3rd respondent K.S. Radha who is junior to her found at Sl No. 1944 in the gradation list of the department was selected and! deputed for post graduate course to one of the seats available to the Government in its own colleges or in the private colleges pffering post graduate degree course in Medicine and surgery.