DR. BASANT LAL SIROHIWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner belongs to Chamar community which is one of the castes declared as Scheduled Caste. After doing his M.B.B.S. in the year 1986, petitioner joined two years' Post-Graduation Course of M.D. in the speciality of Forensic Medicine. On 23.4.1987, petitioner was appointed as Demonstrator in the speciality of Forensic Medicine, the post on which he is still continuing. Petitioner had become a member of H.C.M.S. Cadre on 21.3.1987. Final examination of Post-Graduation Course of M.D. was held in May, 1988. Result was declared on 4.6.1988 and the petitioner was declared successful.

(2.) On 7.4.1989, an advertisement (Annexure P/4) was issued vide which applications were invited for the posts of Teachers (Lecturers) in the Medical College and Hospital, Rohtak, on the prescribed form. Applications complete in all respects were required to reach the office of Director, Medical College and Hospital, Rohtak, by 15.5.1989. By this advertisement, 34 posts of Lecturers were advertised out of which 13 were reserved for Scheduled Caste and Scheduled Tribe and other backward categories. The reservation in this advertisement was on break-up-wise roster in each speciality. Petitioner's speciality was Forensic Medicine in which there was only one post and the same was kept for the open/general category. The interviews were to be held on 26.7.1989.

(3.) The requisite qualifications for the post of Teachers (Lecturers) in various specialities, as given in the advertisement were as under :