PIYUSH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present intra-court appeal under Letters Patents Act is directed against interim order dated 19.12.2018 passed by the learned Single Judge in CWP No.10689 of 2017 whereby interim stay order dated 4.8.2017 has been vacated.

(2.) In brief, the facts are that an advertisement was issued in October 2016 inviting application of eligible candidates for appointment to the solitary post of Medical Superintendent (in the General Category) in Kalpana Chawla Government Medical College, Karnal. The last date of possessing of the prescribed qualification and experience, as per the advertisement was 31.1.2017. One of the condition with regard to the age prescribed was that a candidate should not have been less than 40 years and more than 58 years of age. The appellant who belongs to the cadre of "HCMS" and was working on deputation as Deputy Medical Superintendent with Kalpana Chawla Government Medical College, Karnal applied alongwith other candidates. The records bears out that six of the applicants were called for interview conducted on 31.03.2017.

(3.) The appellant filed the aforementioned writ petition seeking to restrain the respondents from finalizing the selection process as also for seeking a mandamus for quashing the candidature of the private respondents, who as per his claim, were ineligible to be considered for appointment. It was claimed that against one candidate, some judicial proceedings were pending. As regards other, it was submitted that they had crossed the age of 58 years at the time of considering their candidature/interview for appointment.