PAWAN KUMAR Vs. STATE

JUDGEMENT

(1.) QUASHMENT of selection and appointment of respondents No. 10 to 242 as Dental Surgeons in Health and Medical Education Department is sought on various grounds as incorporated in the memo of petition SWP No. 3/2010. Similarly relief in the connected writ petitions i.e., SWP No. 1276/2010 SWP No. 367/2010, SWP No. 617/2010 & SWP No. 1486/2010 has been sought.

(2.) VIDE advertisement notice No. 02/PSC of 2008 dated 18th of February' 2008, applications on a prescribed form were invited for the posts of Dental Surgeons, category wise with the following breakup: -

(3.) VIDE Order dated 6th of August' 2010, it was observed that all the connected petitions deserve to be disposed of at an earliest. Respondents were directed to file their pleadings so that an effort is made to dispose of all the writ petitions at pre -admission stage. Thus, respondents have filed their objections and in addition some of the respondents have filed the affidavits. Furthermore, some of the selected candidates have also moved an application for being permitted to intervene.