VARUN NAYYAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners raise a limited challenge to the order dated 25.10.2012 (Annexure P-6) in the light of which candidates belonging to the General Category and duly selected and appointed as Medical Officers (Dental) under the Department of Health & Family Welfare, State of Punjab, have been granted extension in joining time so as to enable them to complete their Post Graduation Degree/Course.

(2.) Brief facts leading to the filing of the instant writ petition may be noticed.

(3.) The Directorate of Health & Family Welfare, Punjab issued public notice dated 26.7.2011 inviting applications from eligible candidates for filling up various posts including 114 posts of Medical Officers (Dental). Out of such total 114 posts, 52 were to be filled up from amongst the General Category candidates. The essential and professional qualification prescribed was Bachelor of Dental Surgery (B.D.S Degree) from a recognized university or institution or any equivalent degree recognized by the Dental Council of India. The second requirement was for the prospective candidates to be registered in Part-A of the Register of the State Dental Council i.e. Punjab Dental Council.