BASHIR AHMAD DAR Vs. SKIMS & ORS

JUDGEMENT

(1.) These are two writ petitions filed by one and the same writ petitioner. The basic grievance of the petitioner is projected in the first of these two writ petitions, namely, SWP no.1019/2015. Therefore, I deem it appropriate to narrate the facts underlying his grievance in the first writ petition.

(2.) The petitioner, working as an Additional Professor in the Department of Anesthesiology and Critical Care, Sher-i-Kashmir Institute of Medical Sciences, Soura, Srinagar (SKIMS), had offered his candidature for the post Professor, Anesthesiology, advertised by SKIMS in terms of notification no.04 of 2014 dated 01.08.2014. The advertisement notice, apart from other conditions of eligibility, prescribed the following essential experience for medical candidates:

(3.) Apparently, feeling that his candidature was not being accepted, he, on 25.05.2015, filed the writ petition, SWP no.1079/2015, with the prayer to issue a writ of mandamus to command the respondents to entertain the candidature of the petitioner for the post and to allow him to participate in the process of selection/appointment against the post. Alternatively, he prayed that respondents may be commanded to accord relaxation in teaching experience to him for the period the petitioner was allegedly falling short.