AIIMS Vs. N N SARKAR

JUDGEMENT

(1.) WRIT petition No.2493/2000 filed in this Court by Dr.N.N.Sarkar, the first respondent in WP(C) No.145/2010 and the third respondent in the connected writ petition, challenging selection and appointment of Dr.Anand Kumar, the writ petitioner of WP(C) No.187/2010 and impleaded as respondent No.2 in WP(C) No.145/2010, on being transferred to the Central Administrative Tribunal and registered as TA No.677/2009, has been allowed by the Tribunal vide judgment and order dated 14.10.2009; questioned by All India Institute of Medical Sciences (AIIMS) and Dr.Anand Kumar in the two captioned petitions. The dispute pertains to the eligibility of Dr.Anand Kumar to be appointed under All India Institute of Medical Sciences as Professor (Reproductive Biology).

(2.) REASON why the Tribunal has held in favour of Dr.N.N.Sarkar and against Dr.Anand Kumar are to be found in para 5 of the impugned order which reads as under:-

(3.) THE advertisement separately notified the academic qualifications pertaining to the candidates who came from Medical as also Non-Medical Disciplines, for the obvious reason for certain posts notified, for example, that of Professor(Reproductive Biology) it was indicated that both medical and non-medical candidates were eligible. Pertaining to the medical discipline the academic qualifications prescribed were as under:-