VISHVENDRA KUMAR SINHA Vs. NARENDRA NARAIN RAI

JUDGEMENT

(1.) These two appeals preferred under Clause 10 of the Letters Patent arise from the judgment and order dated 26th April 2006 passed by the learned single Judge in above C.W.J.C. No. 11332 of 2004.

(2.) The Letters Patent Appeal No. 465 of 2006 is preferred by one Dr. Vishvendra Kumar Sinha, at present Associate Professor (Orthopaedics), Patna Medical College and Hospital. It is the grievance of the said Appellant that the impugned judgment and order, if implemented, would adversely affect his seniority as an Associate Professor and that the Respondent No. 1-the writ Petitioner will gain undue advantage in the matter of seniority and further promotion. The Letters Patent Appeal No. 486 of 2006 has been preferred by the State Government. The Letters Patent Appeal No. 465 of 2006 is admitted to final hearing subject to its maintainability.

(3.) The facts, shorn of unnecessary details, leading to the present appeals are as under: