DES RAJ BHAGAR (DR.) Vs. STATE AND ORS.

JUDGEMENT

(1.) In view of the issues raised which I am going to mention a bit late while dwelling upon the interim matter, the writ petition is admitted to hearing. Notice afresh. Mr. Natnoo accepts notice on behalf of respondent no.2. Since no one appears for the State, therefore, to be put on notice at the expense of the petitioner returnable within four weeks. Counter by respondent no.2 by next date. Be listed thereafter. CMP No.752/2009.

(2.) Advertisement Notice issued by the Public Service Commission (for short PSC) vide Notification No.1-PSC of 2009 dated 29.01.2009 hereinafter referred to as impugned notification, is questioned in so far as it relates to the post of Lecturer in ENT discipline in Jammu Medical College. Upon consideration of the interim matter, one of the co-ordinate benches of this court passed the following ad interim direction: -

(3.) A bare perusal of the direction would make it clear that the PSC was authorized to finalize the list with a restraint against making the selection public. The selection list having been finalized, a motion was laid by the PSC on 15.07.2009 expressing urgency for its consideration which begot a direction for listing of the matter, accordingly the petition stands listed in the regular cause list and Mr. Raina learned senior Advocate opted for its consideration in absence of the objections and on the basis of the documents placed by the petitioner on record, however he produced a Notification bearing No.14-PSC of 2009 dated 17.07.2009, which is taken on record. Accordingly, learned counsel for the parties have been heard.