- (1.) In this Civil Writ Petition, the petitioners seek a writ in the nature of certiorari not only for quashing of the advertisement (Annexure P-1) but also the selection of respondents No. 3 to 27 to the posts of Homeopathic Physicians made pursuant thereto. A writ in the nature of mandamus is also sought to direct respondent No. 2 to make the selections strictly in accordance with the qualifications laid down in the Homeopathy Central Council Act, 1973 (for short "the Act"). The petitioners further seek a direction to the official respondents to allow them to continue as Homeopathic Physicians on ad-hoc basis and not to terminate their services.
(2.) The facts may be noticed briefly.
(3.) The Punjab Public Service Commission (in short "the Commission") issued advertisement No. 30 (Annexure P-1) whereby applications were invited by 19th February, 1979 for two posts of Homeopathic Physicians. The following qualifications were prescribed for the advertised posts :- "i) Four years Diploma in Homeopathic system of Medicine duly recognized by Punjab Government; (ii) must be registered with Punjab State Homeopathic Council; (iii) Punjabi of Matric or equivalent standard. Those who do not possess such qualification shall have to pass Punjabi test to be held by the Commission before interview".;