PRIYA SAREEN Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) This order shall dispose of CWP No. 18211 of 2017 and CWP No. 12216 of 2017, wherein the petitioner has challenged the order dated 27.10.2016, whereby; while reviewing the earlier order, the respondent University has granted approval to the appointment of respondent No. 5 as Reader in the Department of Repertory and the order dated 2.8.2017, whereby it has been ordered that date of joining of respondent No.5 as Reader in Department of Repertory be considered as 18.2.2013; and also the order dated 25.11.2012 for appointing respondent No.5 as Reader in 'Case Taking and Repertory (CTR).

(2.) The facts which are common to both the petitions are that the respondent No. 3 is running a homeopathic college and hospital in Chandigarh for conducting the under graduate courses in Homeopathy. The said college is regulated by the Central Council of Homoeopathy, the respondent No.4. For providing the staff requirements and the minimum standards of education, the Central Council of Homoeopathy have promulgated the regulations called Homoeopathy (Minimum Standards of Education) Regulations, 1983 (in short 'the regulations'), which have been amended from time to time, and has culminated into the Regulations of 2013.

(3.) The claim of the petitioner is that she had obtained MD Degree (in Repertory) in homoeopathy from Baba Farid University of Health Sciences in the year 2007. Thereafter, having undergone proper procedure of selection, the petitioner was appointed as Lecturer in the Department of Case Taking and Repertory (CTR) vide letter dated 27.3.2009. Since then the petitioner was working as such. Later on the petitioner was confirmed as Lecturer in Repertory w.e.f. 1.4.2010. This appointment and confirmation of the petitioner was duly approved by the respondent University vide letter dated 15.3.2011.