AAKASH SRIVASTAVA Vs. STATE OF HP

JUDGEMENT

(1.) Since common questions of facts and law are involved in the above captioned petitions and all the petitioners have prayed for similar relief(s), with the consent of the learned counsel for the parties, all the cases are taken up together for final disposal.

(2.) In the year, 2016, Government of Himachal Pradesh, decided to open four medical colleges in the State i.e. 1.) Dr. YS Parmar Medical College Nahan; 2.) Sh. Lal Bahadur Shastri Government Medical College, Mandi; 3.) Pt. Jawahar Lal Government Medical College, Chamba; and 4.) Dr. Radha Krishan Government Medical College, Hamirpur, H.P. Vide notification dated 22.4.2016 (Annexure P-12), Department of Medical Education, Government of Himachal Pradesh, framed terms and conditions for the appointment of Professor, Associate Professor, Assistant Professor, Tutors, Senior Residents and Junior Residents (on contractual basis), in the newly opened Government Medical Colleges, which reads as under :

(3.) In the year, 2016, Director, Medical Education and Research, Himachal Pradesh, issued an advertisement inviting therein applications from candidates fulfilling the eligibility criteria for selection of Senior Residents in various specialties of Pt. Jawahar Lal Nehru Govt. Medical College, Chamba and Dr. Radhakrishnan Government Medical College, Hamirpur, H.P., on tenure basis initially for a period of six months through walk-in-interview (Annexure P-13). In the aforesaid advertisement, it stood specifically mentioned/prescribed that tenure of Senior Residency can be extended upto three years as per performance. Eligibility and essential qualification as well as other service conditions qua the posts advertised through aforesaid advertisement read as under: