(1.) The petitioner is challenging the appointment of 5th respondent as Cath Lab Technician/Cardio Vascular Technologist Grade-II (Invasive) and claims that the petitioner is eligible for appointment and seeks appointment in place of the 5th respondent.
(2.) The petitioner has completed his B.Sc., in the year 2005 and Post Graduate Diploma in ECG and CVT Technology-2 years Course from the 1st respondent-University in the year 2008. The petitioner as on the date of filing of the writ petition has an overall experience of six years as Cath Lab Technician/Cardio Vascular Technologist Grade-II (invasive).
(3.) The 1st respondent issued a notification on 29/8/2009 inviting applications for the post of ECG Technicians. Eight posts were proposed to be filled upthe posts were reserved for various categories such as SC (W) - 01, SC - 01, ST - 01, BC-B (W) - 01, OC (W) - 01 and OC - 03. The requisite qualification was two years of experience apart from having the required academic qualifications. In pursuance of the said notification only OC posts were filled up and the remaining posts were not filled up. Another notification was issued by the 1st respondent on 19/1/2013 inviting applications for the post of Cath Lab Technician/Cardio Vascular Technologist Grade-II (Invasive), five posts were advertised with the following reservation. BC-A (W) - 01, OC (W) - 01, SC - 01, ST (W) - 01, OC - 01. As per the notification, the applicants must have one year experience in the fieldfrom any reputed corporate hospital having comparable laboratory facilities as that of SVIMS (Sri Venkateswara Institute of Medical Sciences), apartfrom the post for which the petitioner has applied, the notification was issued calling for filling up the posts of other paramedical staff and sub-staff in the 1st respondent/hospital.