KEERTI MATHUR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Instant intra -court appeal has been filed assailing order of the ld.Single Judge dt. 03.05.2014 and so also order dt. 19.09.2014 dismissing the review petition preferred by the appellant.

(2.) In order to appreciate the grievance of the appellant, it will be necessary to glance through the relevant background facts. The appellant earlier preferred S.B. Civil Writ Petition No. 6334/2012 before the ld.Single Judge of this court and it was prayed that the appellant being the senior -most Professor in the department, the respondent may allow her to function as HoD (Physiology) in conformity with policy of the State Government to make senior -most Professor of the concerned discipline the HoD, as conveyed vide order dt. 23.02.2010.

(3.) Indisputably, the appellant is from non -medical wing in the department of Physiology working in the SMS Medical College & attached Hospitals, Jaipur. She initially entered into service as Senior Demonstrator after her selection through the Rajasthan Public Service Commission on 22.08.1983 and thereafter promoted on the post of Assistant Professor and Associate Professor and finally on the recommendations of DPC on the post of Professor (Physiology) on 09.02.2009.