V.K. Khanna, J. - (1.) Petitioners have completed their Ayurvadic degree course from a recognised University of Uttar Pradesh in 1986 - 87. For the appointment of Medical Officers in the branch of Indian Medicine, the Uttar Pradesh Government made an advertisement. The basis of selection was interview. According to the aforesaid advertisement there were 1400 vacancies of III Medical Officers which have been filled on the basis of the interview held by the Selection Committee. In the present writ petition the petitioners have raised a grievance that the respondent are going to fill 700 more vacancies out of the candidates who have applied in pursuance of the advertisement which was made by the Government on 23rd May, 1987. The petitioners were not eligible at that time for being selected as they had not completed their courses and have become eligible for being selected as Medical Officers during this year. According to them a fresh advertisement should have been made so that the petitioners may not be denied the opportunity of being selected as Medical Officers during the year 1988 when they are fully eligible for being selected to that post.
(2.) It may be notified that the petitioners have made a representation in this connection to the Director of Ayurvadic and Unani Services Uttar Pradesh Lucknow. Which is annexed as Annexure '2' to the writ petition.
(3.) Appointment to the post of Medical Officer has to be done by the respondents on a reasonable basis after allowing opportunity to all the eligible candidates. We are confident that the respondents are not going to adopt any procedure which may keep out large number of candidates who are eligible for being considered to the post of the Medical Officer. We are, however, expressing no opinion on merits as the representation has already been made by the petitioners to the Director of Ayurvedic and Unani Services U.P. Lucknow. Petitioners will file a certified copy of order before the Director concerned and we are confident that the director will himself look into this matter and will pass appropriate orders in accordance with the prevalent Government orders regulating the appointment to the post for which the petitioners are contenders.;