AJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) With consent of all the parties this writ petition has been heard at length for final disposal at this stage itself.

(2.) The petitioner by this writ application which was filed in the year 2006, and in view of subsequent events, essentially prays for two reliefs. The first relief he claims is that he should be notified as Associate Professor, (Urology) from the day when he became entitled to such a promotion and the post being available which would be with effect from 1.1.1998, secondly for his promotion to the post of Professor from due date. Intervention application having been filed and having been allowed, the interveners oppose the same primarily feeling threatened that petitioner may upset their applecart by getting undue promotion as Professor in General Surgery. As usual the master mind behind this litigation is the State, which creates more problems than remedying it and as is usual, leaves it to this court to resolve the confusion it creates. It leaves to the High Court to give medicine to the Health Department for its recovery.

(3.) Basic facts are not in dispute. The legal'implications are disputed because of the apprehension of the respondent intervenor as noted above.