MOHSIN RAZA Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) By the medium of this writ petition, the petitioner is seeking a writ in the nature of mandamus commanding the respondents to allow him to join against the post of Theatre Assistant. It is stated that in terms of Notification No. CMOP/Cont. Appt./NRHM/04 of 2010-11 dated 11.10.2010, sanction was accorded to the appointment of petitioner against the post of Theater Assistant along with five other candidates and his name was figuring at Sr. No. 6 in the said notification. He, accordingly, approached the Chief Medical Officer concerned, respondent no. 4 herein, for allowing him to join against the said post, but appointment letter was not issued in his favour. The petitioner also made representations to the respon dents (annexure "D" & "E"), but of no avail, constrained him to seek redressal of his grievances by the medium of instant writ petition.

(2.) Respondents have failed to file reply.

(3.) Mrs. Goswami learned Dy. A.G., stated at the Bar that six candidates were selected for the post in question, out of which five of them have already been appointed and only petitioner stands disengaged.