SHIKHA SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petitioners in both the writ petitions have sought the following reliefs amongst others, on the grounds taken in the respective writ petitions:

(2.) THE identical question of law, rather, interpretation of Clause 11 of H.P. Medical Education Service Rules, 1999 (hereinafter referred to as "the Rules"), as amended vide notification, dated 28th June, 2008, is involved in both the writ petitions, we deem it proper to dispose of both these writ petitions by this common judgment.

(3.) PRECISELY , the case of the writ petitioners is that they have obtained the Post Graduate degree earlier in point of time, thus, are entitled to selection by promotion to the post of Assistant Professor (Super Specialty) from the said dates and the candidates, who have obtained the Post Graduate degree thereafter, are to be selected/promoted thereafter.