SUPRITI PATNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition assails the selection of opp. party No. 5 for opening a 24 hour medical store in the campus of Sub -divisional Hospital, Rairangpur under Annexure -5.

(2.) AN advertisement was published in the local daily "Pragatibadi" inviting applications from female candidates for opening 24 hours Drugs Store inside the Campus of Sub -divisional Hospital, Rairangpur. It was stipulated therein that the applications should reach the office of the Chief District Medical Officer (in short C.D.M.O.) on or before 21st December, 1994 with all required documents by registered post. It was also mentioned in the said advertisement that the applications received before the advertisement or after 21.12.94 will not be entertained and incomplete applications and applications without requisite documents will also not be considered. The requirements in the Application Form for opening Drugs Store in the campus of Sub -divisional Hospital were as follows :

(3.) OPP . party No. 1 filed its counter by stating that Opp. party No. 5 was selected as she was a Graduate and age -barred for any other Government service. It is further stated that she fulfilled all the criteria laid down by Government Order No. 19665/H Dt. 26.5.1993. The Director of Health Services recommended four names by his letter 2629 Dt. 8.3.1996. It is true that opp. party No. 5 did not enclose any past experience, but such experience was not the prerequisite conditions to be considered for giving permission to open a 24 hours Medical Store, therefore, opp. party No. 1 did not lay much importance on petitioner's application. On a comparative merit among the applicants it was found that opp. party No. 5 had satisfied all the conditions, therefore, she was chosen for opening a 24 hours Medical Store.