SHALINI SHARMA Vs. STATE

JUDGEMENT

(1.) PETITION admitted with the consent of the parties taken up for final disposal.

(2.) GOVERNMENT Medical College, Jammu has invited application for the post of demonstrator in Physiology and Biochemistry. The essential qualification has been indicated as M.B.B.S with field service certificate for two years. Copy of advertisement notice has been placed as Annexure "A". Petitioner is aggrieved qua the qualification which has been prescribed for filling the post.

(3.) PETITIONER submits that previously M.Sc. Biochemistry qualification was found to be sufficient for the post of demonstrator in Government Medical College. Names of some of persons who have been holding the posts have been given in paragraph 5(ii) of the writ petition. Petitioner submits that she has been an outstanding student. As per her, fourteen published papers are to her credit. It is submitted that qualification for M.B.B.S. has been fixed in breach of J&K Medical Service Recruitment Rules 1979. It is stated in the schedule appended to the rule, infact M.Sc. qualification has been considered to be sufficient for the post of demonstrator. It is submitted that qualification fixed are not in accordance with rule referred to above.