R P SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner by way of present petition has prayed a direction to the respondents to include the name of petitioner in notification dated 3.1.1996 Annexure `A' against the post of Lecturer. It has also been prayed that respondents may further be directed to assign appropriate place to petitioner in the seniority in the department of Dravya Guna since 13.2.1979.

(2.) The case of the petitioner is that he has done Ayurvedavachaspati-M.D.(Ay.) in the subject of Dravguna from Punjabi University in the year 1976. The petitioner for about two years had served two Ayurvedic Colleges in Haryana and acquired teaching experience of two years. In the year 1978 some posts of Ayurvedic Chikitsa Adhikari were advertised in Himachal Pradesh, the petitioner applied for the post of Chikitsa Adhikari, he was selected and served Government Ayurvedic Dispensary, Kosrian, District Bilaspur from 11.11.1978 to 10.2.1979.

(3.) On 3.3.1978 Government of Himachal Pradesh took over Him Ayurvedic College, Paprola which was re-named as Government Ayurvedic College, Paprola. The Government of Himachal Pradesh in order to streamline the working of the Government Ayurvedic College, Paprola was in need of qualified teachers. The petitioner was M.D. in Dravya Guna and was having two years teaching experience, he applied through proper channel for the post of Lecturer in the said College. The application of the petitioner was forwarded by the Chief Medical Officer, Bilaspur to Director Ayurveda vide letter dated 20.12.1978. On 31.1.1979 the Chief Medical Officer, Bilaspur directed the petitioner to report for duties at Ayurvedic College, Paprola, accordingly, petitioner reported for his duty on 13.2.1979 at Government Ayurvedic College, Paprola. The petitioner since then discharged his duties as Lecturer in Government Ayurvedic College, Paprola.