ANKUSH JASROTIA Vs. STATE OF J. AND K.

JUDGEMENT

(1.) The petitioner seeks the issuance of a writ of certiorari for quashing the appointment of private respondent Nos. 3 and 4 as Registrars in the discipline of Conservative Dentistry in Indira Gandhi Govt. Dental College, Jammu on two grounds; firstly, that the private respondent No. 3 was not eligible in terms of the advertisement notification dated 19.6.2014 for the engagement of Registrar, and secondly, that the four marks awarded to the private respondent No. 3 on account of his publications in the International Journal of Clinical Cases and Investigations (for short to be referred to as "IJCCI") could not have been so awarded and that in case the said four marks were reduced from his overall merit, the petitioner herein would become more meritorious than the said private respondent No. 3.

(2.) It is pertinent to mention here that whereas, the petitioner had secured 73 points, private respondent No. 3 had secured 73.5 points.

(3.) At the very outset, learned counsel for the petitioner gave up the challenge to the selection and engagement of private respondent No. 4 as also gave up the challenge to the eligibility of private respondent No.