PARAMPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Three Doctors have filed the present writ petition under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus to direct respondents to give preference/reservation/additional marks to the doctors working in the COVID Care Centres while appointing Medical Officers (General) pursuant to the advertisement/recruitment notice (Annexure P-15), dated 04.08.2020. Although, in the writ petition, it has been claimed that the advertisement is dated 24.07.2020 (Annexure P-16), however, Annexure P-16 is the appointment letter. The advertisement/recruitment notice is Annexure P-15.

(2.) The precise grievance of the petitioners is that they are COVID Warriors and have stood by the Government in difficult time when most of the medical staff either resigned or refused to carry out duties in the COVID-19 Care Centres. The petitioners claim that they should be given preference/reservation/additional marks while making recruitment pursuant to advertisement (Annexure P-15).

(3.) This Court has heard learned counsel for the petitioners.