RASHI AGRAWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner challenging the action of the respondents in not considering her claim for appointment against one of the 642 posts of Medical Officers, which the respondent- State had decided to fill up in the Department of Health, Government of Haryana, on the ground that petitioner is not eligible despite the fact that petitioner was allowed to participate in the selection process. The further prayer is that as the candidates, who have secured lesser marks than the petitioner, have already been appointed as Medical Officer and as the posts of the Medical Officers are still lying vacant, appropriate direction be given to the respondent-State of Haryana to appoint the petitioner as Medical Officer.

(2.) The facts leading to the filing of the present writ petition are as under :-

(3.) Immediately upon the completion of the internship, on the very next date, petitioner applied for registration on 7/1/2020 (Annexure P-3) with the Delhi Medical Council under Sec. 15 of the 1956 Act. It is a conceded fact that the petitioner fulfilled all the requirements for the grant of the said Registration Certificate at the time of filing the application for registration on 7/1/2020.