VANDANA Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioners are seeking a direction to Financial Commissioner, Health and Medical Education Department, respondent No.1 herein, to issue NOC in favour of petitioners so as to enable them to sit in the interview for the post of Registrar and Demonstrator in the discipline of Anesthesia and its allied and Community Medicine respectively in Government Medical College, Jammu, which was scheduled to be held on 20.07.2019.

(2.) The facts-in-brief, as projected in the writ petition, are that pursuant to Notification No.JMC/Es-1/109/237 dated 03.06.2019 the petitioners being eligible in all respects applied for the tenure post of Registrars/Demonstrators in the discipline of Anesthesia and its allied and Community Medicine. It is averred that one of the conditions of the advertisement notice was that the in-service doctors were to be allowed to participate in the selection process only if they route their application forms through the Administrative Department. Accordingly, the Director Health Services, Jammu being the Head of Department recommended the case of petitioners to the Administrative Department for issuance of No Objection Certificate. However, it is averred, that the NOC was not being issued in their favour by respondent No.1. Hence, the present writ petition.

(3.) When this case was listed, a coordinate Bench of this Court vide order dated 18.07.2019 directed the respondents to permit the petitioners herein to participate in the interview for the tenure post of Registrar in the discipline of Anesthesia and its allied and Community Medicine.