SANJAY KISHAN KAUL, C.J. - (1.) LEARNED counsel for the petitioners has placed on record orders dated 20.05.2014 passed in O.A. No. 1193/CH/2004 and O.A. No. 11/CH/2005 both filed on behalf of GMCH Nurses Welfare Association whereby the original applications stand withdrawn.
(2.) THE petitioners before us made a challenge to the selection of private respondents No. 4 to 6 as Nursing Sisters in pursuance to the circular (Annexure P1) by filing O.As before the Central Administrative Tribunal, In terms of the circular, the vacancies were sought to be filled in from amongst the Staff Nurses working in the Government Medical College and Hospital, Chandigarh having the requisite qualifications and experience. One of the allegations is that this circular was never given appropriate circulation/publicity as is mandated in view of the judgement of the Hon'ble Supreme Court in State of Bihar Vs Upendra Narayan Singh and others, 2009(5) SCC 65. We may, however, record the stand of the respondents that this circular was given publicity within the hospital which alone was relevant as the recruitment had to take place from amongst the Staff Nurses.
(3.) THE petitioners before us were Staff Nurses working in the hospital. It may be added that over a period of time, they have got their appointment as Nursing Sisters. The second petition is by person on deputation, who according to the respondents, is not entitled to the appointment.;