GEORGE MASIH, J. - (1.) - The petitioner in pursuance of an advertisement dated 12.2.2010 applied for the post of Staff Nurse and was appointed as such. Her services were terminated vide order dated 10.1.2011 and challenged it in the present writ petition.
(2.) NOTICE of motion was issued in this case and reply has been filed by the respondents. The qualification for the said post was General Nursing and Midwifery. The petitioner holds the qualification of Auxiliary Nurse and Midwives. Obviously, the petitioner was not qualified for appointment to the said post. The petitioner, who was initially allowed to join on 30.6.2010, subsequently terminated from service vide order dated 10.1.2011 (Annexure P -6) when the fact regarding qualification came to the notice of the respondents, after giving her show -cause notice to which reply was also filed by her.
(3.) IN the light of the reply filed by the respondents, the petitioner, who admittedly is holding the qualification of Auxiliary Nurse and Midwives, could not have been appointed on the post of a Staff Nurse for which the qualification is General Nursing and Midwifery. As such there is no merit in the case of the petitioner, the same stands dismissed.;