SANJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in this petition is for issuance of a direction to the respondents to issue call letters for interview to the petitioners which have been issued to female candidates whose interviews have been conducted from 14.10.2005 to 19.10.2005 for selection to the post of Staff Nurses in response to the advertisement no. 1/2005 (Annexure P.1) and dated 31.8.2004 ( Annexure P.5). The main argument raised by the learned counsel for the petitioners is that the respondents have confined selection only to the female candidates without taking into consideration the terms of the advertisement and the rules known as Haryana Health Department, Nursing Personnel and Lady House Keepers ( Group C) Service Rules, 1998 (for brevity 'the 1998 rules').

(2.) When the matter came up for consideration on 11.5.2006, we have expressed a prima facie view that the 1998 Rules do not contemplate the recruitment for the post of Staff Nurses only from amongst the females. As to why the interview has been confined only to female candidates was required to be explained by the respondents and as such time was granted to the learned State Counsel to seek instructions. It was further recorded in the afore-mentioned order that the result of the interviews already conducted was not to be declared in the meanwhile. When the matter came up for further consideration 15.5.2006, the Director, Health Services, Haryana, Dr. Renu Verma had appeared and stated that the matter was required to be discussed at the government level.

(3.) Accordingly, one week's time was granted for consideration of the matter and instructions were to be obtained by today.