LAWS(HPH)-2021-8-44

NIKITA VERMA Vs. STATE OF HIMACHAL PRADESH

Decided On August 13, 2021
Nikita Verma Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:

(2.) The case of petitioner is that she is qualified to be appointed as Assistant Professor in the Department of Radiology, Indira Gandhi Medical College (for short 'IGMC'), Shimla, where presently a post of Assistant Professor is vacant and available. As per petitioner, she is M.D. Radio-diagnosis and has three years teaching experience as Senior Resident at RPGMC, Tanda and PGI (MER), Chandigarh.

(3.) The Medical Education and Research is one of the wings of the Department of Health and Family Welfare, Government of Himachal Pradesh and is headed by the Director, Medical Education and Research. The teaching faculty of various Medical Colleges in the State of Himachal Pradesh are under the administrative control of the Director, Medical Education and Research.