SARALAKUMARI P Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, a holder of BHMS Degree, applied for the post of Medical Officer(Homeo) under the second respondent in Kollam district. The second respondent has been implementing a number of schemes funded by the Central Government, as a part of augmenting healthcare in rural areas throughout India. The medical practitioners under the various schemes were appointed on a contractual basis from the list prepared from time to time. However, many of the persons so appointed encountered difficulties in so far as they were posted in districts far away from their home districts, when there was a Statewide selection at the first instance. In such circumstances, it was decided that selection would be made for a particular district and that any person willing to work in the said district would be accommodated in such district; for which applications were invited. The petitioner was ranked 26 in Ext.P2 rank list for the Kollam District.

(2.) MANY other persons, who had figured above the petitioner, approached this Court apprehending that the appointment will not be made from the rank list. By Ext.P4 judgment, the said writ petitions were considered and the petitioners therein highlighted their grievance on the basis of a fresh notification sought to be made by the second respondent. It was apprehended that the selection already made would be shelved.

(3.) IN such circumstances, I am of the opinion that the writ petition can be closed since in any event the second respondent is bound to comply with Ext.P4 judgment not only with respect to the petitioners therein but with respect to all the persons figuring in the rank list. Writ petition is closed with the above observation.