Ranjan Gogoi, C.J. - (1.) THIS writ petition has been filed as a Public Interest Litigation seeking an order prohibiting one Vijay Kumar (not impleaded) from performing the duties of a Dispenser in Homeopathic Dispensary at Baba Bakala, District Amritsar. According to the petitioner, the aforesaid Vijay Kumar is a Class -IV employee and he is not qualified to work as a Dispenser. The actions of the respondents in permitting the aforesaid person to so act are therefore contended to be opposed to public interest carrying the potential of causing harm to the people/patients visiting the Homeopathic Dispensary in question.
(2.) A reading of the order dated 01.09.2010 (Annexure P -3) by which the aforesaid Vijay Kumar has been permitted to work as a Homeopathic Dispenser prima facie discloses that the aforesaid person may possess the necessary qualification required for the post of Dispenser though his engagement is as a Class -IV employee. Learned counsel for the petitioner has, however, pointed out some ambiguities in the aforesaid order which may lead to a different conclusion. Having read and considered the order dated 01.09.2010 (Annexure P -3), it is our considered view that this writ petition ought to be disposed of with a direction that the qualification and eligibility of the concerned person i.e. Vijay Kumar to work as a Homeopathic Dispenser be verified and if the person is so qualified, he be allowed to perform such duties as and when necessary though his engagement is as a Class -IV employee in the Dispensary. Writ petition shall stands disposed of in the above terms.;