SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER This application was initially preferred by the petitioner against Memo No.1633 dated 1st September, 1999 issued by the Civil Surgeon -cum -Chief Medical Officer, Samastipur, whereby direction was given to terminate his service along with others.

(2.) WHEN the case was taken up, the counsel for the petitioner brought to the notice of the Court an unreported decision in the case of Rajiv Ranjan and another vs. State of Bihar and others (C.W.J.C. No.4302 of 1998), disposed of on 21st July, 1999.

(3.) THIS Court taking into consideration the fact that the posts of Pharmacists in different Surgencies were being manned by ad hoc arrangement and not filled up by regular appointment, vide order and direction dated 21st July ' 99, directed the Respondents to fill up the posts on regular basis, including those posts which are being manned by way of ad hoc arrangements for years together.