JYOTI SAKRAL Vs. STATE OF J AND K

JUDGEMENT

(1.) Responding to the Government Medical College Jammu's Advertisement No. JMC/ESTT/GD/109/5857 dated 30th October, 2010, the Petitioners, who are the members of the Jammu and Kashmir Medical Gazetted Service, submitted their Applications through Director Health Services, Jammu, seeking consideration for selection and appointment against the post of Registrar/Demonstrator in the respective disciplines in the Jammu and Kashmir Medical Education (Gazetted) Service.

(2.) Their forms were not forwarded to the Competent Authority, by the Director Health Services, Jammu. Aggrieved thereby, they approached this Court seeking a command to the Director Health Services Jammu and Kashmir, Jammu to forward their Application Forms facilitating their interview for the tenure post of Registrar/Demonstrator.

(3.) Vide interim order dated 24.11.2010, the Director Health Services was directed to forward forthwith their Application Forms to the Principal, Government Medical College, Jammu to permit them to participate in the Selection process. The declaration of their results was, however, directed to await the final directions of the Court.