SKIMS Vs. TUFAIL MUZAFFAR

JUDGEMENT

(1.) This appeal lays a challenge to the interim order dated 24th December, 2018 passed in SWP No. 746/2017, Dr. Tufail Muzaffar and Ors v. Director SKIMS and Anr., whereby the learned Single Judge has asked the respondents to process the case of Petitioner No. 1 (respondent herein) for appointment and appoint him against the post of Assistant Professor, Physical Medicine and Rehabilitation for which he had applied. This appointment has been directed to be subject to the outcome of the main writ petition.

(2.) The appellants have challenged this order primarily on the ground that this interim order tantamounts to grant of the main prayer made in the writ petition which is legally impermissible.

(3.) Mr. Shah Aamir, learned Additional Advocate General would also challenge the eligibility for appointment of the respondent and has contended that for this reason as well the order could not have been passed.