Akil Kureshi, C.J. - (1.) Originally two connected petitions were filed being WP(C) No.1313 of 2016 and WP(C) No.1314 of 2016 by two petitioners raising similar grievances. However, WP(C) No.1313 of 2016 came to be withdrawn on 29.06.2018 since the petitioner therein was not interested in pursuing the petition. Learned counsel for the petitioner submitted that some of the documents relied upon in the surviving WP(C) No.1314 of 2016 are in compilation of WP(C) No.1313 of 2016 and, therefore, I had called for the record of the disposed of case and perused the relevant documents from there.
(2.) The petitioner has challenged the selection process for the post of Operation Theatre Assistant (OT Assistant, for short). According to the petitioner, there were a large number of irregularities in conduct of the selection process during which the private respondents No.4 to 18 were selected and appointed. Petitioner has challenged their appointments and further prayed for a direction that he should be appointed to the said post.
(3.) Brief facts are as under: The respondents State authorities had issued a notification dated 26.07.2015 notifying various posts under the Directorate of Health Services which included 15 (fifteen) posts of OT Assistant of which 3(three) were reserved for Scheduled Caste, 5(five) for Scheduled Tribe and 7(seven) were meant for unreserved category. The qualifications required were Madhyamik or its equivalent examination passed from a recognized Board. It was provided that knowledge of OT work in hospitals would be desirable. The petitioner applied for the post in question and was called for an interview. He appeared before the interview board on 22.12.2015. The official respondents appointed respondents No.4 to 18. The petitioner was not offered an appointment. The petitioner has, therefore, challenged the said selection process. ;