GEETA VERMA Vs. GNCTD

JUDGEMENT

(1.) THESE intra court appeals impugn dismissal more than six years ago i.e. on 12.05.2005 of W.P.(C) No.3512/2003 and W.P.(C) No.3758/2003 respectively preferred by the appellants.

(2.) THE appellants claim to have completed their diploma course in Medical Laboratory Technology and in Operation Theatre Technology respectively from the respondent No.3 Institute of Public Health and Hygiene (IPHH) and had participated in the selection process for appointment as OT Technicians in the respondent No.2 Govind Ballabh Pant Hospital (GBPH) and though were found successful and issued appointment letters, were not permitted to join on the ground that the respondent No.3 IPHH from which they had obtained their qualification was not recognized by the All India Council for Technical Education (AICTE). The writ petitions aforesaid were filed by the appellants seeking declaration as to the validity of their qualification and direction to the respondent No.2 GBPH to accept the candidature of the appellants and appoint them to the post of OT Technicians in the said Hospital.

(3.) THE aforesaid writ petitions preferred by the appellants were taken up for decision as aforesaid on 12.05.2005 along with several other writ petitions. The writ petitions were dismissed holding that no error could be found in the refusal of the respondent No.2 GBPH to allow appellants to join since the respondent No.3 IPHH from which the appellants had obtained their qualification did not possess approved accreditation and that the respondent No.2 GBPH could not be directed to act on such Diplomas / Degrees as the same would be detrimental to the societal interest as question of public health was involved.