DR. ASHOK KUMAR GUPTA Vs. POSTGRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) The Governing Body of the Post Graduate Institute of Medical Education and Research, Chandigarh, hereinafter referred to as the Institute, in its 102nd Meeting held on 12.12.2002 at Nirman Bhawan, New Delhi, took the following decisions while dealing with the recommendations of the Selection Committee for appointment to the posts, amongst others, for Additional Professors in the departments of ENT, Cardiothracic and Vascular Surgery and Physical Medicine & Rehabilitation :-

(2.) The petitioner, Dr. Ashok Kumar Gupta, Associate Professor, Department of ENT in the Institute, challenges the correctness, validity and propriety of the above decision of the Governing Body in the present writ petition. However, in the present writ petition, the Court is concerned with the challenge to the post of Professor/Additional Professor, ENT Department in the Institute. The petitioner challenges the above decision of the Governing Body on the following grounds :-

(3.) The Institute issued Advertisement No. 9 in September, 2001 inviting applications in the prescribed form from the eligible persons for different specialities and super-specialisation including one post of Professor, ENT (Lien/Leave Vacancy). The essential and desirable qualifications for the respective posts were specified in the advertisement itself. The petitioner, who had been appointed to the post of Associate Professor in the Department of ENT on 1.7.1999, being eligible, also applied for this post in response to the advertisement along with other private respondents.