NISHI GOEL Vs. AJAY VAIDYA

JUDGEMENT

(1.) Challenging a prescription contained in a Notification for appointment of Senior Residents in Government Medical Colleges in the State of Himachal Pradesh, which makes it mandatory for candidates coming under the categories of General Duty Officers and Direct Candidates, to have served in field posting for a minimum period of one year before they became eligible to apply for the post of Senior Residents, a Medical Professional who acquired a Post Graduate Degree Course in Radio Diagnosis during the academic session 2019, has come up with the first writ petition

(2.) Another Medical Professional who completed a Post Graduate Degree in Pathology during the academic session 2015?17 has come up with the next writ petition challenging not only the prescription contained in the Notification for appointment but also a condition incorporated in the Policy framed by the State Government under a Notification issued on 22.06.2019.

(3.) In essence, what is under challenge in both these writ petitions is a prescription that a candidate applying for appointment to the post of Senior Resident in the State of Himachal Pradesh should have already served in a field posting for a minimum period of one year, before they could apply for the post.