STATE OF JAMMU AND KASHMIR Vs. AARTI SARANGAL

JUDGEMENT

(1.) This is a Letters Patent Appeal against the judgment and order dated 06.03.2019 passed in SWP No. 353/2019.

(2.) Briefly stated the material facts are as under.

(3.) An advertisement notice dated 16.10.2018 came to be issued by the Principal, Government Medical College, Jammu inviting applications, inter-alia, from eligible candidates for the tenure posts of Registrars/Demonstrators in the field of Bio-Chemistry. According to the advertisement notice, such of the candidates, who were earlier appointed as Registrars/Demonstrators in the Government Medical College, Jammu but had left the services before completing their tenure or such of the doctors who had already completed three years as Registrar/Demonstrator in any discipline were held to be ineligible and were informed not to apply. It was also clearly stated that in case they submitted their forms, the same would not be entertained.