LAWS(J&K)-2016-4-40

GULSHAN AKHTAR Vs. STATE OF J&K & ORS.

Decided On April 06, 2016
Gulshan Akhtar Appellant
V/S
State of JAndK And Ors. Respondents

JUDGEMENT

(1.) Petitioner was appointed as Junior Grade Nurse in the Government Medical College, Srinagar (for short GMC). She has undergone Diploma Course in Nursing Education and Administration at Lady Reading Health School, New Delhi. The Principal Ancillary Medical Training School, Srinagar (for short AMT ) way back in 2005 requested the Principal GMC, Srinagar for providing additional staff as there was dearth of teaching staff in the Ancillary Medical Training School, Srinagar.

(2.) The Medical Superintendent, LD Hospital, Srinagar addressed communication dated 10th Aug., 2005 to the Principal GMC, Srinagar and informed him that no eligible candidate was available for being promoted on the post of Tutor or Public Health Nurse because none of the persons was having Diploma in Nursing Education and Administration.

(3.) In view of the request of the Principal Ancillary Medical Training School, Srinagar, and to overcome the dearth of teaching staff in the School and for the reasons that no eligible candidate was available, the petitioner in view of her qualifications was adjusted in the Ancillary Medical Training School, Srinagar vide Order dated 23rd Nov., 2005 by the Principal GMC, Srinagar. This position is supported by communication dated 10th Aug., 2005 of Medical Superintendent, LD Hospital, Srinagar and Order of the Principal GMC, Srinagar dated 23rd Nov., 2005.