ROOP KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition concerns the appointment of a Registrar in the super-speciality of Neurology at the J.J. Group of Hospitals, Bombay, to which is attached the teaching college, the Grant Medical College.

(2.) The petitioner passed the MBBS examination in January 1981 and the MD examination in December 1984 from the Nagpur University. He then served as Registrar in Medicine in Tirath Ram Shah Charitable Hospital in Delhi. In July 1985 he applied for and obtained registration in the Grant Medical College in the super-speciality of Neurology.

(3.) On 20th August, 1985 an advertisement was issued by the Dean of the Grant Medical College for the appointment of a Registrar in Neurology. The petitioner and the 4th respondent applied. On 2nd September, 1985 the 4th respondent was appointed. On the same date the petitioner made a representation against the appointment of the 4th respondent. There being no reply he filed this petition on 10th September, 1985 to quash the appointment of the 4th respondent as Registrar and to direct that he be appointed as such Registrar.