LAWS(P&H)-2013-7-159

RAM BHAGAT VERMA Vs. HARYANA PUBLIC SERVICE COMMISSION

Decided On July 05, 2013
Dr. Ram Bhagat Verma Appellant
V/S
Haryana Public Service Commission Respondents

JUDGEMENT

(1.) The candidature of the petitioner for the post of District Ayurvedic Officer (Group-B) in Ayush Department, Haryana has been rejected by the Haryana Public Service Commission in the recruitment process to fill up 4 temporary posts on the ground that the petitioner does not have the requisite experience as per the service rules. The reason for not calling the petitioner for interview is contained in the impugned letter dated 9.7.2012 (Annexure P-2). The petitioner is a BAMS doctor who runs his own 10 bedded hospital known as Verma Hospital in Arjun Nagar, Kaithal. He is a member of the Indian Medical Association, Kaithal.

(2.) Against the rejection of his candidature, the petitioner filed a representation which has been turned down vide the impugned order dated 13.9.2012.

(3.) Heard Mr Kartikeya and Mr Mehtani, the learned counsel for the parties.