SIDHARTH SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the action of the respondents whereby it has decided to conduct the selection of Senior Resident on the basis of the notification dated 22.6.2019 (Annexure P-8) instead of notification dated 25.9.2012 as was initially advertised, the petitioner has filed the instant petition for the grant of following substantive reliefs:

(2.) The petitioner is a Post Graduate in Orthopaedics and is thus eligible for the post of Senior Resident. On 27.2.2019, the respondents published advertisement regarding walk-in-interview of Senior Residents in various departments of Indira Gandhi Medical College (for short 'IGMC'), Shimla to be held on 22.3.2019, the petitioner being eligible accordingly applied for the same. However, the said interview was postponed and thereafter fixed for 19.6.2019. Even on that date, the interviews were not held and were ordered to be postponed till further orders due to administrative reasons/decision. A notice to this effect was issued on 7.6.2019 wherein it was mentioned that the next date, if any, as well as changes in the aforesaid advertisement/vacancies of Senior Residents will be intimated/communicated through website of the Institute.

(3.) On 22.6.2019, the respondents issued a notification (Annexure P-8) which was in supersession of all the previous notifications whereby it notified 'Resident Doctor Policy' for regulating the appointments of Senior/ Junior Residents in the Department of Medical Education. Thereafter, the respondents issued advertisement (Annexure P-9) whereby it notified that the applications from eligible candidates for the posts of Senior Residents and this time not only the posts available at IGMC, Shimla were sought to be filled up, but the posts lying in other hospitals like Dr. R.P. Govt. Medical College, Kangra at Tanda etc. were also sought to be filled up.