INDER KAUR Vs. ADMINISTRATOR ASSOCIATED HOSPITALS

JUDGEMENT

(1.) AT one point of time the petitioner was the senior than respondents 3 to 7 in the grade of Sister when they were all working in the Associated Hospitals. The fact of the petitioner being senior as Sister to these respondents is clearly borne out from the seniority lists issued vide Annexure P -IV to the writ petition, Wherein the name of the petitioner figures at Sr. No. 6 whereas the names of respondents 3 to 7 figure down below. This position remained till 25.8.1981 when, based on the recommendations of the Subordinate Service Selection Committee, Medical Education Department Jammu, office order dated 6. 8. 1981 was issued whereby sanction was accorded to the regular temporary appointment of the petitioner as Sister. Tuter in the grade of Rs.550 -750 against available vacancy in the A. M. T. School Jammu .

(2.) OFFICE order No 157/AHJ/1986 dated 14.2. 1986 was issued whereby respondents 3 to 7 were promoted as Asstt. Matrens in the grade of Rs.1000 -1560. The petitioner is aggrieved of this order on the ground that she being senior most Sister was not considered while promotions to the post of Assistant Matrons were being effected and that this non -consideration has violated her fundamental rights under Article 16 of the Constitution of India. Simultaneously the petitioner has also challenged the seniority list of Sisters issued in 1981 wherein her name was not shown whereas the names of respondents 3 to 7 were duly shown.

(3.) I have heard learned counsel for the parties and perused the record.