- (1.) The Director, Health and Family Welfare, Punjab-respondent No. 2, by an advertisement which appeared in the Daily Jagbani dated 3.5.1989, invited applications for 116 posts of the Laboratory Assistants from the eligible candidates possessing the following qualifications :- (i) Matriculation from a recognised University/Board with the subjects of Physics and Chemistry; (ii) Diploma in Medical Laboratory Technology from any recognised institution; and (iii) Qualification of Punjabi upto Matriculation standard; The petitioner claiming to have possessed the aforesaid qualification applied for the said post in response to the said advertisement but his claim was not considered by the respondents on the ground that he has not obtained professional qualifications from a recognised institution. Copies of Diploma/detailed marks certificates are Annexures P-1 and P-2 to the writ petition.
(2.) The case of the petitioner is that he obtained Medical Laboratory Technology (Diploma) from the Teravncore Institute of Medical Technology (Regd.) Alwaye, Kerala, which was duly recognised by the State of Punjab and the State of Punjab had been giving appointments to the candidates who had obtained Diplomas from the Institute. In order to highlight this, the petitioner has cited 14 examples, to show that earlier the respondent-Deptt. had considered and appointed persons who had obtained Diplomas from Kerala Institute. On the contrary, the respondents' case is that earlier the candidates who obtained diplomas from the Kerala Institute were given appointment as at that time the said institute was registered under D.R.D.A. and later on the Kerala Institute was de-recognised by the Director Health Services, Trivandrum because of the fact the said Institute was not working as per the rules and regulations of the Government of Kerala.
(3.) I have considered the submission made at the Bar.;