AIJAZ HUSSAIN SHAH Vs. DIRECTOR HEALTH SERVICES, JAMMU

JUDGEMENT

(1.) Counsels heard.

(2.) With the consent of the parties, the petition is taken up for final disposal.

(3.) The petitioner submits that posst of Health Educators were notified. These came to be notified vide annexure P-B. In all there were 12 posts. The qualifications for these was post graduation.