DR.RAGHAV SAWAL Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-8-181
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 30,2012

Dr.Raghav Sawal Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

Tejinder Singh Dhindsa, J. - (1.) The Directorate of Health and Family Welfare Punjab issued a public notice dated 26.7.2011 inviting applications from the eligible candidates for recruitment to various posts in the Health Department including 518 posts of Medical Officers (MBBS). The qualifications and other details prescribed for the post were as under: JUDGEMENT_181_LAWS(P&H)8_20121.html
(2.) The eligible applicants were required to submit applications on line upto 20.8.2011. The last date was thereafter extended till 19.9.2011. The criteria for recruitment for the post of Medical Officer (MBBS) was laid down in the following terms: Written Test 95 marks Rural Background 5 marks
(3.) Still further, the advertisement clearly stipulated that the Department does not have any mechanism to check the certificates of the candidates who are applying on line and if at any stage, the certificate of the candidate is found fictitious/bogus or is ineligible, the candidature of such candidate would be cancelled.;


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