KAMLA DEVI Vs. STATE & ORS.

JUDGEMENT

(1.) The matter pertains to the year 2002 and was taken up for hearing yesterday, but on request of learned counsel for the petitioner, it was kept on board for today.

(2.) The grievance of the petitioner is that although she was appointed as Junior Staff Nurse on contract basis on consolidated pay of Rs. 3,000.00(Rupees Three Thousand) per month, yet in response to Advertisement Notice for appointment of Junior Staff Nurse on regular basis, she had already applied and was at Serial No. 1 in waiting list, as per the recommendations of SSB.

(3.) Learned counsel for the respondents on the other hand states that contents of paragraph No. 5 of the writ petition reveal that the petitioner was over age by three years and five months, but that Respondent No. 3-Director Health Services, Jammu had recommended the case of the petitioner for relaxation qua age bar.