LAWS(MPH)-2019-4-177

AMITA GUPTA Vs. STATE OF M.P.

Decided On April 29, 2019
AMITA GUPTA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the action of respondent No.2 whereby joining letter for the post of Assistant Professor (Bio-Chemistry) has not been issued despite declared him successful in the selection.

(2.) The petitioner completed the Graduation Degree in Medical stream (MBBS) from Gandhi Medical College, Bhopal in March, 2011. Thereafter, Medical Council of India has issued the Registration Certificate dated 10.10.2013. The petitioner appeared in NEET P.G.-2014 and she was allotted the seat in respondent No.2 College in the Department of M.D. Bio-Chemistry. She successfully completed the P.G. Degree in the year 2017 and the Provisional Certificate was issued.

(3.) Respondent No.2 issued advertisement dated 13.4.2018 for selection to the post of Assistant Professor by way of direct recruitment. As per advertisement, the post will be filled up as per MCI/TEQ prescribed norms. The petitioner applied for the post of Assistant Professor (Bio-Chemistry) with requisite qualification of MD. According to the petitioner, she has successfully cleared the selection process, but respondent No.2 has not issued the joining letter for want of additional registration of M.D. at the time of selection, hence, the present petition before this Court.