SUNEET KAROL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No. 12508/2011 Heard. In view of the averments contained in the application, duly supported by an affidavit, the same is allowed. The Registry is directed to carry out necessary correction in the memo of parties. The application stands disposed of. CWP No. 9333/2011

(2.) PETITIONER No.1 completed his B.D.S. from Calicut University, Kerala in the year 1998. Petitioner No.2 completed her B.D.S. from Magadh University, Bodhgaya, Bihar in the year 1997. Petitioner No.1 joined as Medical Officer (Dental) on 25.2.2000 and petitioner No.2 joined on 24.2.2000. Petitioner No.1 joined M.D.S. (Periodontics) in H.P. Dental College and Hospital, Shimla in June, 2008. He completed his M.D.S. in June, 2011. Petitioner No.2 joined M.D.S. (Periodontics) in H. P. Dental College and Hospital, Shimla in May/June, 2007. She completed her M.D.S. in September, 2010. Respondent -State has framed a policy for selection of Lecturers in Himachal Pradesh Dental College, Shimla vide notification dated 21.7.2009. There are three posts of Periodontics as per para 2 of the policy. These three posts are to be filled up 75% by transfer from amongst in service G.D.Os., failing which by direct recruitment and 25% by direct recruitment, failing which from in service G.D.Os. (Dental Surgeons).

(3.) MR . Dilip Sharma has strenuously argued that two vacancies are to be filled up only from the G. D.Os. and the decision of the respondent -State to fill up the vacancies in the ratio of 1:1 from G. D.Os. and director recruitment is arbitrary.