(1.) With the instant writ petition, petitioner is knocking the doors of the court, allegedly, for second occasion. Petitioner is, contended to be, a doctor by profession holding the position of Lecturer in the discipline of General Medicine, Government Medical College, for short CMC, Jammu.
(2.) The controversy that this writ petition raises requires to be read together with the one that was raised previously by the medium of writ petition SWP no. 1372/2007, so that merits of the matter are dealt with properly and to find out as to whether the petitioner is meted out a treatment that compels him to file writ petition one after other, or it is him being just a litigious.
(3.) Petitioner is seeking quashment of the letter no. PSC/DR/H&ME/23/2010 dated 18th October, 2010; Govt. order no. 627/HME/2012 dated 16th October, 2012, besides a direction in the name of respondents to treat the post of Lecturer of Medicine having become available in 2007 and subsequent thereto petitioner's placement on the said post retrospectively i.e., from 2007.