SUBODH SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) The brief facts giving rise to the present petition are that a decision was taken by the Government of Uttar Pradesh to make appointments on contract basis for the year 2010-11 of Ayush doctors under National Rural Health Mission Scheme propounded by the Govt. of India. As per the decision, the Director General (Family Welfare Department) was required to publish advertisement by 23.06.2010 thereby inviting eligible candidates to apply for appointment. The candidates were required to submit application in the office of the concerned District Project Officer (Family Welfare) by 15.07.2010. Dates 26th and 27th of July 2010 were fixed for interviews. All these appointments were to be made district wise through District Health Committee under the control of the District Project Officer (Family Welfare). The posts of Ayush doctors were notified district-wise. Instant petition relates to selection of Ayush doctors for the district of Budaun.

(2.) In the district of Budaun two posts of lady doctors, and twenty five posts of Male Ayush doctors, were notified. As a result of the aforesaid decision of the Govt., the Director General (Family Welfare) U.P., Lucknow vide an advertisement dated 23.6.2010 invited applications from eligible candidates for contract appointments on the post of Ayush Doctors for the year 2010-2011. The petitioner being an eligible candidate applied for appointment on the post of Male Ayush doctor in the district of Budaun.

(3.) On 26.07.2010 interview was held by the Selection Committee. Consequently, a select list was declared wherein the name of the petitioner figured amongst the selected candidates.