GURU TEGH BAHADUR HOSPITAL Vs. KAMLESH

JUDGEMENT

(1.) This writ appeal has been filed against the judgment and order of the Learned Single Judge dated 07.08.2002 by which he has dismissed the writ petition.

(2.) We have heard learned counsel for the parties and perused the record.

(3.) The appellant is a Hospital under the control of the Govt. of NCT of Delhi. It is alleged in para 2 of the petition that all appointments of Ministerial staff and Contingency staff are required to be made in the hospital in accordance with the Recruitment Rules. For all regular appointments the names are called from the employment exchange and all those who fulfill the requisite qualification are considered by the duly constituted Departmental Selection Committee and on selection individuals are appointed. There are a number of regular sanctioned posts of Safai Karamchari in the hospital which are required to be filled up in accordance with the Recruitment Rules, copy of which is Annexure-A.