RAM SHARMA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties.

(2.) This Special Appeal arises out of the judgment of learned Single Judge, dated 07.04.2015, by which she has allowed the writ petition, and has set aside the selection/appointment of respondent No.4- appellant before us in this Special Appeal, on the ground that he was not eligible in accordance with the statutory Service Rules for being considered for appointment as an Associate Professor in the subject of 'Panchkarma', which was advertised, to be filled up by the Rajasthan Public Service Commission(RPSC).

(3.) The appellant was initially appointed as Medical Officer in the Department of Ayurved Medicine. On account of paucity of Lecturers/teachers, he was sent on deputation in the collegiate branch, and was required to work as Lecturer in Madan Mohan Malviya Government Ayurvedic College since the year 2001. The petitioner and the similarly situated Medical Officers, working as Lecturers in the collegiate branch, represented and were regularized with effect from 28.01.2015.