PANKAJ SAINI Vs. DR. PRIYANKA KATARA AND OTHERS
LAWS(RAJ)-2018-9-113
HIGH COURT OF RAJASTHAN
Decided on September 27,2018

Pankaj Saini Appellant
VERSUS
Dr. Priyanka Katara And Others Respondents

JUDGEMENT

PRADEEP NANDRAJOG,J. - (1.) Heard learned counsel for the parties.
(2.) Case of the writ-petitioners was that the notification inviting applications to fill up 12 posts of Assistant Professor in Anatomy by direct recruitment, being contrary to the Rules be quashed and the writ-petitioners be considered for grant of promotion to the post of Assistant Professor(Anatomy).
(3.) On the pleadings of the parties the admitted position which emerged is that as per the Rajasthan Medical Service (Collegiate Branch) Service Rules, 1962, 75% posts of Assistant Professor (Anatomy) have to be filled up by promotion and 25% by direct recruitment. Further admitted position which emerged is that there were 23 cadre posts of Assistant Professor(Anatomy) and thus bifurcating said 23 posts in the ratio 75:25, 17.25 posts would be allocable to the promote quota and 5.75 to the direct recruitment quota.;


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