DR. RAQIA AKHTER Vs. STATE OF J&K

JUDGEMENT

(1.) District Development Commissioner, Baramulla, in the capacity of Chairman, District Rural Development Society, Baramulla, issued Advertisement Notice No.03/DDCB of 2013 dated 19th October 2013, inviting applications from eligible candidates, who were permanent residents of District Baramulla/concerned Medical Blocks, where the posts were available, for appointment to the posts detailed in advertisement notice on contractual basis under National Rural Health Mission (NRHM). Three category of posts were advertised: Posts at District Early Intervention Centre (DEIC) in District Hospital Baramulla; Block Level posts (Medical Officer (Ayush); and Block Level Posts (ANM).

(2.) Petitioner and respondent no.4 herein also responded to above advertisement notice for the posts of Medical Officer Ayush. Petitioner applied for the post of Medical Officer (Ayush) in Medical Block Rohama. Petitioner, not finding place in Selection List issued vide No.DDCB/NRHM/2014/13318-24 dated 4th January 2014, amongst selected candidates for the post of Medical Officer (Ayush), has knocked at portals of this Court with writ petition on hand, seeking quashment of aforesaid selection list qua respondent no.4.

(3.) Reply has been filed by respondents 1 to 3. Though respondent no.4 was given throughout innumerable opportunities and adjournments, but she opted not to file her returns in opposition to writ petition.