ARUN GANDOTRA Vs. STATE

JUDGEMENT

(1.) These two Letters Patent Appeals, for short LPAs, raise a common issue for adjudication, therefore, are taken up for disposal together. Before dwelling on the merits of the case, let us advert a little on the events leading to the institution of instant appeals. Two writ petitions being SWP Nos. 842/2000 and 666/2000 had been filed questioning certain selections made by respondents 1 and 2 against the post of Lecturer in the discipline of Pediatrics.

(2.) The controversy, as per the pleadings, is that an advertisement Notice No. 22-PSC of 1998 dated 12th October, 1998, was responded to by all the aspiring candidates including the petitioners. The said advertisement had sought candidatures for the selection/appointment of two posts of Lecturers in the discipline of Pediatrics one each for general and reserved category.

(3.) Petitioners were not allowed to participate in the selection process for being ineligible.