BHUPENDRA SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed to declare the letter/order dtd. 23/9/2020 issued by the respondent no. 2 as arbitrary and illegal as the same is in violation of the guidelines issued by the Medical Council of India regarding minimum qualifications for Teachers in Medical Institutions Regulations, 1998 (Amended upto June 2017). He further prays to issue a writ of Certiorari quashing the letter/ order dtd. 23/9/2020 issued by the respondent no. 2 whereby the respondent no. 2 in the midst of selection process has allegedly changed the minimum educational qualification for the post of Assistant Professor (Medical Physicist) and further to quash the letter/order dtd. 26/9/2020 issued by the respondent no. 2 as far as it relates to the rejection of the candidature of the petitioner (Annexure No. 7 to the writ petition) and to issue a writ of Mandamus commanding and directing the respondent authorities to fill up the post of Assistant Professor (Medical Physicist) as per the minimum qualifications prescribed by the latest medical council of India Regulations.

(2.) The facts of the case are as follows:-

(3.) In this case, at the time of issuance of notice an interim order was passed to the effect that respondent no. 2 shall conduct the interview of the petitioner to the post of Assistant Professor (Medical Physicist), and he is also directed not to publish or release the result of the interview till the next date of listing.