LAWS(HPH)-2011-12-136

VIMAL BHARTI Vs. STATE OF HIMACHAL PRADESH

Decided On December 22, 2011
Vimal Bharti Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Respondent-State initiated the process for filling up 41 posts of Medical Officers (Dental) on batch-wise basis through Rogi Kalyan Samitis vide letter dated 13.7.2011. Thereafter, an advertisement was issued by the respondentState on 17/18.7.2011. The following criteria was required to be filled for consideration for the post of Medical Officer (Dental) as per letter dated 19.9.2011:

(2.) Petitioner submitted an application for considering his candidature as per norms prescribed for the post of Medical Officer (Dental) in O.B.C. category. He was called for interview on 24.9.2011.

(3.) Ms. Jyotsna Rewal Dua has strenuously argued that the petitioner belongs to 2002-2007 batch but the respondent-State has clubbed batches of 2002-2007 and 2003-2007