P. REVATHY Vs. INDIRA GANDHI MEDICAL COLLEGE AND RESEARCH INSTITUTE, (GOVERNMENT OF PUDUCHERRY INSTITUTION)

JUDGEMENT

(1.) The writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus, calling for the records relating to the Notification for provisional selection for appointment to the post of Staff Nurse dated 26.02.2013 vide No. 151-1/IGMC&R1/Estt./Rectt.(NP)/2012 from the file of the first respondent and consequently quash the Notification dated 22.06.2012 in so far as the selection of candidates from Serial No. 47 under the General category and from Serial No. 3 under OBC category and consequently direct the first respondent to select the petitioner for the appointment to the post of staff nurse.

(2.) The facts in a nutshell are as follows: The first respondent called for applications vide Notification dated 22.06.2012 from the eligible Indian citizens who were natives/residents of the Union Territory of Pondicherry for filling up of 141 vacancies in the post of Staff Nurse (Group B) in the first respondent Institute by direct recruitment. The Notification stipulated the methodology for selection, reservation, educational qualification for eligibility, age limit and the last date for receipt of on-line generated application.

(3.) The qualifying marks prescribed was 115 - (i) 50% of marks in Higher Secondary or equivalent; (ii) 50% of marks in Diploma in degree in nursing; and (iii) 1.5% marks per every completed year of seniority from the date of registration of the requisite technical qualification in the Employment Exchange, subject to maximum of 15% marks. According to the petitioner, out of 141 vacancies, 38 vacancies were reserved for OBC.