RAM RATTAN Vs. STATE OF J&K

JUDGEMENT

(1.) BOTH these petitions involving identical questions of law and fact are disposed of by this common judgment.

(2.) RESPONDENT No. 3 issued series of advertisement notices inviting applications from permanent residents of the state and in service doctors for appointment to the tenure post of Registrar/demonstrator. These advertisement notices were issued on 30.1.95, 14. 7. 95, 30.12.95 and lastly on 1. 2. 96. The first three advertisement notices were not acted upon for some reason and the selection seems to have been made pursuant to last advertisement notice dt.1.2.96.

(3.) THIS advertisement notice prescribed an eligibility criteria and required the candidates to be in service doctors with two years physical service in the Health department, possessing a post Graduate degree and two years service after obtaining such degree. The last date for receipt of applications was fixed on 29.2.96.