GHANSHYAM DEV Vs. RANBIR SINGH

JUDGEMENT

(1.) AGGRIEVED by judgment dated 16.07.1999 of the Writ Court and the interpretation of learned Single Judge of Rule 24(1)(b) of Jammu & Kashmir Civil Services (Classification, Control & Appeal) Rules 1956, Dr. Ghanshyam Dev has filed LPA(SW) No.353/99 and Dr. Manju Gupta has filed LPA(SW) No. 366/99. Writ Court vide judgment impugned in these appeals, has issued directions in SWP Nos. 1591/97, 575/99, 1682/97, 731/99, 1100/97, 999/97 and 169/96.

(2.) FACTS necessary for the resolution of the issues raised in these appeals may be summarized, thus:

(3.) SIX persons namely Dr. Ranbir Singh, Dr. Gurcharan Lal Sharma, Dr. Ghanshyam Lal Sharma, Dr. Manju Gupta, Dr. Sunita Malhotra & Dr. Ghulam Jeelani Gurku were appointed as Lecturers in 'Radio Diagnosis and Imaging in the pay scale of Rs.1400 -4000 on regular temporary basis in the J&K Medical Education ( Gazetted ) Service against available vacancies vide Government Order No.537 -GR/H&ME of 1991 dated 27.06.1991. This Government Order reads as under: - "Government of Jammu and Kashmir Civil Sectt. Health and Med. Education. Subject: - Appointment of Lecturers in Radio Diagnosis and Imaging in the Medical Education Service. Government Order No. 537 - GR/H&ME of 1991 Dated 27 -6 -1991 In pursuance of the recommendations of the J&K Public Service Commission, sanction is accorded to the appointment of the following doctors as Lecturers (Rs.1400 -4000) in Radio Diagnosis and Imaging on regular temporary basis in the Medical Education Service against the available posts: - 1. Dr. Ranbir Singh S/O Hira Singh. 2. Dr. Gurcharan Lal Sharma C/O S -6, Medical College, Enclave, Jammu. 3. Dr. Ghanshyam Lal Sharma S/O Tej Ram Sharma.