I P SINGH PARMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment disposes of Civil Writ Petitions No. 13638 of 1990 and 848 of 1990. The petitioner in C.W.P. No. 13638 of 1990, namely, Dr. I.P. Singh Parmar, Professor and Head, Department of Ophthalmology, Medical College and Hospital, Rohtak and Dr. Vir Singh Malik petitioner in C.W.P. No. 848 of 1990 (who had completed the tenure of four years as Registrar, Medical College, Rohtak), have sought a writ of quo warranto from this Court calling upon Dr. J.P. Singh, Director, Medical College Rohtak, to show cause before this Court under what authority he is holding the office of Director, Medical College, Rohtak, in these petitions under Articles 226/227 of the Constitution of India.

(2.) Reference to relevant facts has been made from C.W.P. No. 13638 of 1990 :-

(3.) Written statement on behalf of respondents 1 and 2 has been filed by Shri M.S. Rao, Deputy Secretary to Government, Health and Medical Education Department, Haryana. It was denied that Dr. J.P. Singh did not possess the requisite teaching experience. Relaxation in age limit was granted to him.