(1.) Since common question of law and fact is involved in both the writ petitions, they have been clubbed together and heard together and are being disposed of by this common order.
(2.) The petitioners herein call in question the order dtd. 3/6/2011 (Annexure P-1) by which the Public Service Commission (PSC) has declined to send the names of 17 candidates for appointment on the post of Ayurved Medical Officer.
(3.) Mr. Shantam Awasthi, learned counsel appearing for the petitioners, would submit that in the recruitment already held, six candidates have not joined and 11 candidates have resigned after joining, therefore, names of the petitioners should have to be considered, but the PSC by memo dtd. 3/6/2011 (Annexure P-1) has declined to send their names on the ground that the validity of select list has already expired on 15/2/2011 and new recruitment for 351 posts has already been initiated and processed. Therefore, the memo dtd. 3/6/2011 is unsustainable and bad in law.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN