DR. NEERAJ MAHAJAN Vs. STATE

JUDGEMENT

(1.) THE dispute in these writ petitions relates to advertisement notices No. DIP/J - 850 dated 8.5.2008 and No. MC/ESTT/GD/109/1458 dated 11.6.2008 issued by the Principal, Government Medical College, Jammu, whereby applications have been invited for the posts of Registrars/Demonstrators in various disciplines from the in service J&K; Medical (Gazetted) Service doctors, who have put in at least two years service as Assistant Surgeon, for their deployment as Registrars/Demonstrators in Government Medical College, Jammu on tenure basis for a period of two years.

(2.) THE writ petitioners who do not have the two years experience but have one year of service at their credit, for having been rendered ineligible to apply, have filed the instant writ petitions for questioning the validity of the advertisement notices. Their case is that in terms of the recruitment rules, the Assistant Surgeons with one year experience are eligible for selection for the post and, as such, could not be legally denied the right to compete for the post.

(3.) AS per entry A(VI)(I) and (II), the following is the prescribed method of recruitment: