DIRECTOR Vs. SUPRIYA SHARMA

JUDGEMENT

(1.) passed by learned Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as 'the Tribunal') in O. A./050/00103/2018 by which the learned Tribunal has been pleased to hold that the applicants who are respondent no. 1 and 2 in the present writ application possess qualification in terms of the notification of the Government of India in its Ministry of Health and Family Welfare dated 20th February, 2009 (Annexure '6' to the O. A.) hence, the applicants should be considered for the post of Additional Professor in the concerned department of the All India Institute of Medical Science, Patna (hereinafter referred to as the 'AIIMS').

(2.) Additional Professor Essential for super speciality discipline:-

(3.) In the Medical Council Act, 1956, in First Schedule "National Board of Examination"., after the entry "Diplomate National Board (Pharmacology) [Diplomate in N.B. (Pharm)]", the following note shall be inserted, namely:-