BALDEV SINGH WAZIR Vs. SKIMS & ORS.

JUDGEMENT

(1.) Petitioner is aggrieved with Government Order No.64-SKIMS of 2011 dated 19th November 2011, whereby he has been designated as Professor, General Surgery, post of Professor in the Department of Urology is directed to be re-advertised and till the post is filled up by eligible/qualified faculty, Director SKIMS asked to function as Head of Department, Urology.

(2.) The background facts need to be noticed in the first instance.

(3.) Petitioner, with MS (Surgery) Degree to his credit, was vide Order No.23-IMS of 1989 dated 1st July 1989, appointed as Lecturer (General Surgery) in the respondent Institute. He, though appointed in the Department of General Surgery of the Institute, was asked to work in the Department of Urology. On his appoint ment as Assistant Professor (General Surgery) vide Order No.141-IMS of 1993 dated 16th August 1993, petitioner was retained in the Department of Urology, because of shortage of faculty. The next promotion of petitioner to the post of Associate Professor (General Surgery) was ordered vide No.13-IMS of 1997 dated 11th August 1997. The petitioner vide No. SIMS 21(P) of 2004 dated 11th March 2003, directed to act as Incharge Head of the Department of Urology till senior faculty was appointed in the department. He was thereafter vide order No.45-SKIMS of 2005 dated 17th October 2005, appointed as Professor in the Department of Urology.