SURAJ NAYAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN the set of three writ Petitions the basic dispute is the question of inter se seniority as between Dr. Suraj Nayak on one side and Dr. Chittaranjan Roy and others on the other side who are all in the Department of Preventive Social Medicine (PSM) as teachers.

(2.) ALL parties have appeared, filed counter affidavits, rejoinders and pleadings being complete, have been heard at length for final disposal.

(3.) THE parties being doctors are in teaching posts in the Department of Preventive Social Medicine, which is a non -clinical subject. The basic legal issue as put forth by the parties is with regard to the legality of appointment and consequential promotions inter se the parties. I may note here that the pleadings of parties both the writ Petitioners and the private -Respondents are rather scattered in the three writ petitions, but for the purposes of decision with assistance of learned Counsels I have been able to consolidate these notifications in an appropriate manner from various pleadings on record.