RAJIV GUPTA Vs. STATE

JUDGEMENT

(1.) Dr. Rajiv Gupta- petitioner in SWP no.188/2011, after successfully undergoing MBBS course from Government Medical College Jammu in 1988 was selected for M.S in General Surgery in 1993 and acquired the degree in the year 1996. He was selected as Assistant Surgeon in 1997 and thereafter as Registrar in the Department of Surgery, Government Medical College Jammu, in November 1997. He worked as Registrar from Nov. 1997 to March 2001. He claims to have a number of publications to his credit and to have been deputed vide government order no. 379- HME of 2004 dated 16.9.2004 as General/Laparoscopic Surgeon in Government Medical College, Jammu.

(2.) The Jammu and Kashmir State Public Service Commission vide Advertisement Notice no. 09/PSC dated 26.8.2010 invited applications from eligible candidates for the posts of Lecturer (Surgery) in Government Medical College Jammu and Government Medical College Srinagar. The petitioner finding himself eligible for the post responded to the advertisement notice. Respondent no. 3 in SWP no. 188/2011 was amongst other candidates applying for the advertised post.

(3.) The petitioner apprehending that the respondent Commission may make selection oblivious to eligibility criteria including experience prescribed under the rules, approached the respondent Commission with a representation on 6.12.2010 impressing upon respondent no. 2 to adhere to the recruitment rules while making the selection.