REGENT COMPUTRONICS PVT. LTD.

Kamlesh Shukla Appellant

V/S

STATE OF CHHATTISGARH AND ORS. Respondents

Referred Judgements :-

A.N. SHASHTRI V/S. STATE OF PUNJAB AND OTHERS [REFERRED TO]
M S M SHARMA VS. KRISHNA SINHA [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
STATESMAN PRIVATE LIMITED VS. H R DEB [REFERRED TO]
KASHINATH G JALMI ANOTHER RAMAKANT D KHALAP CHURCHILL ALEMAO VS. SPEAKER [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
DURYODHAN SAHU VS. JITENDRA KUMAR MISHRA [REFERRED TO]
CHIMAJIRAO KANHOJIRAO SHIRKE VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
MOR MODERN COOPERATIVE TRANSPORT SOCIETY LIMITED VS. FINANCIAL COMMISSIONER AND SECRETARY TO GOVERNMENT OF HARYANA [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
ARUN SINGH ALIAS ARUN KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
B S N JOSHI AND SONS LTD VS. NAIR COAL SERVICES LTD [REFERRED TO]
VALSALA KUMARI DEVI M VS. DIRECTOR HIGHER SECONDARY EDUCATION [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [REFERRED TO]
MAHESH CHANDRA GUPTA VS. UNION OF INDIA [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
RAJESH AWASTHI VS. NAND LAL JAISWAL [REFERRED TO]
M. MANOHAR REDDY VS. UNION OF INDIA [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]
REGISTRAR GENERAL, HIGH COURT OF MADRAS VS. R. GANDHI [REFERRED TO]

JUDGEMENT

(1.) Claiming issuance of writ of quo warranto directing 5th respondent Dr. Ramesh Chandra Arya to show cause under what authority he continues to hold the office of Associate Professor (Pathology) in Chhattisgarh Institute of Medical Sciences, petitioner herein Kamlesh Shukla has filed this writ petition.

(2.) Brief facts shorn of unnecessary details requisite to resolve the controversy are as follows: -

(3.) The Chhattisgarh Institute of Medical Sciences (CIMS), which was earlier under the control of Guru Ghasidas (State) University, advertised the post of Associate Professor (Pathology) on 20-9-2006. Respondent No.5 applied for the said post. Recruitment to the said post was governed by the Minimum Qualifications for Teachers in Medical Institutions Regulations, 1998 (for short 'the MCI Regulations') issued by the Medical Council of India (MCI) in which eligibility qualification prescribed for the post of Associate Professor / Reader is five years' experience in recognized medical college as Assistant Professor. Respondent No.5 submitted his candidature for the said post and ultimately, by order dated 2- 12-2006, the then University finding him suitable for the said post, appointed him on the said post.

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KAMLESH SHUKLA Vs. STATE OF CHHATTISGARH AND ORS.

Referred Judgements :-

JUDGEMENT

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