MUKESH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) RESPONDENT (State) framed a policy for Resident Doctors in the Medical Colleges of the State vide notification, dated 4th January, 2012. There are two categories of Resident Doctors in the Government Medical Colleges of the State, i.e., Senior Residents and Junior Residents. The following essential qualification/eligibility has been prescribed for filling up the posts of Senior Residents/Junior Residents as per notification, dated 4th January, 2012:

(2.) THE method of recruitment is stipulated under Clause 5.2. According to Clause 5.2.2, the GDO category shall include the doctors appointed on regular or contract basis by the Government of Himachal Pradesh. The addition has been made to Clause 5.2.2 vide notification, dated 4th February, 2012:

(3.) THE addendum, dated 4th February, 2012 was challenged by Dr. Babu Ram Thakur and others by filing CWP No. 4665 and analogous CWPs. No. 4671 and 4704 of 2012. The validity of this addendum was up-held by this Court. A further addendum was issued by the respondent-State on 26.09.2012, whereby Clause 5.2.2 has been substituted as under: