Raj Mohan Singh, J. - (1.) Petitioner has assailed order dated 07.03.2014 (Annexure P -25), order dated 08.01.2003 (Annexure P -9/A), order dated 24.01.2003 (Annexure P -10) and order dated 07.03.2006 (Annexure P - 15) passed by Central Administrative Tribunal, Chandigarh Bench Chandigarh.
(2.) Petitioner claimed that he is a highly acclaimed Doctor having passed his qualifying degree of MBBS and Master's Degree from a premier institute i.e. AIIMS, New Delhi. The petitioner was appointed as Assistant Professor, Department of Hospital Administration, All India Institute of Medical Sciences, New Delhi on 21.05.1988. Thereafter, he was selected in the said institute as Associate Professor in the selection process. Post Graduate Institute of Medical Education and Research, Chandigarh advertised various posts of Professor including four posts of Professor (Medical). Out of four posts, one post was that of Professor of Hospital Administration and Medical Superintendent. Petitioner applied for the said post in view of his qualification and experience. As per eligibility criteria, the educational qualification and experience required for the post of Professor -cum -Medical Superintendent in Hospital Administration is extracted as below: - "Master Degree in Hospital Administration along with 14 years teaching experience. And or Research experience in Hospital Administration after obtaining the qualifying Masters Degree in Hospital Administration of which at least 7 years in the Administration of a major Hospital in a senior position." The advertisement also recited relaxation in age, qualification and experience on the recommendations of Standing Selection Committee in exceptional cases.
(3.) Petitioner was not having requisite experience of 14 years. However, on the basis of recommendations made by the Committee his claim was considered and recommended for appointment as Medical Superintendent in the rank of Additional Professor. Petitioner was appointed as Medical Superintendent of PGIMER on temporary basis likely to continue on 01.12.1995. Petitioner was appointed as Medical Superintendent in the pay scale of Professor (i.e. 5900 -200 -7300) but the academic rank assigned to the petitioner was that of Additional Professor. The petitioner took over the charge of Medical Superintendent -cum -Additional Professor w.e.f 09.01.1996 and worked on the post for four years. On 25.09.1999, petitioner made a representation to the Director, PGIMER wherein he sought relaxation of one year experience and sought designation as of full Professor. During intervening period from 1999 to 2002 numerous communications were made by the petitioner in the context of relaxation of one year and for upgradation for the post of Professor w.e.f 01.01.2001. Petitioner submitted that his name was finally cleared as Professor by the Union Health Minister w.e.f 08.01.2003 and not from 01.01.2001 and as such he was promoted/appointed as Professor w.e.f 08.01.2003.;