SARVESH PRADHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred under Article 226 of the Constitution of India claiming the following reliefs:

(2.) Brief facts as placed before this Court by learned counsel for the petitioner are that the petitioner is holding qualification of Bachelor of Dental Surgeon (BDS) and was initially appointed on the post of Medical Officer (Dental) through recruitment process of Rajasthan Public Service Commission (RPSC) and was thereafter promoted to the post of Principal Specialist in CHC, Merta City.

(3.) Learned counsel for the petitioner submits that the Medical Officers holding the qualifications of MBBS and BDS are recruited to the Rajasthan Medical Services by common mode of recruitment through RPSC, even the promotions are done through common DPC, thus there exists no separate eligibility criteria for recruitment and selection to Rajasthan Medical Services in respect of candidates holding MBBS or BDS qualification.