YASMEEN KOUSAR (DR.) Vs. STATE OF J&K

JUDGEMENT

(1.) It is averred that the petitioner was appointed as an Assistant Surgeon vide Govt. Order No. 335-HME of 2010 dated 17.06.2010. Thereafter pursuant to Adver tisement Notice No. 22 of 2012 dated 19.04.2012 she applied for the post of Registrar. It is averred that the Director Health Services, Jammu, respondent no. 3 herein, did not forward her application form to respondent no. 1 on the ground that she had yet to complete her probation period of two years as Assistant Surgeon, which constrained the petitioner to file the present writ petition seeking a writ in the nature of mandamus.

(2.) This Court vide order dated 17.05.2012 directed respondent no. 3 to forward the application form of petitioner to Principal Government Medical College, Jammu. Accordingly, she was interviewed.

(3.) Respondents have failed to file objections.