RAMESH CHANDRA PUROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BRIEFLY put the case of the petitioner is as follows : - The petitioner, who passed out from the Armed Forces Medical College, Pune, in 1980, was appointed as Professor on regular basis in the Department of Obstetrics and Gynaecology in the Uttarakhand Forest Hospital Trust Medical College, Haldwani on 19.09.2008. The State Government took over the said College on "where it is as it is" basis. In this case the issue relates to the appointment on the post of Principal. According to the petitioner, he was made officiating Principal of the said College on 08.09.2012. In terms of the executive order dated 12.06.2014, he was selected as Principal for a period of two years on 28.09.2012. On 23.01.2014, the Uttarakhand Medical Education Service Rules, 2014 were brought into force. It is a case of the petitioner that he is eligible for being appointed as Principal under the aforesaid Rules. The Director, Medical Education, Uttarakhand brought out the advertisement dated 30.10.2014 evincing the intention to fill up the post of Principal in Government Medical College, Haldwani on the basis of contractual appointment. It is, accordingly, the petitioner seeks the following reliefs:

(2.) PLEADINGS have been exchanged.

(3.) WE have heard Mr. K.P. Upadhyay, learned Counsel for the petitioner and Mr. A.S. Rawat, learned Additional Advocate General on behalf of the State.