KUMAR DEO PUJAN S/O LATE JAGDHAR PRASAD VIYOGI, RESIDENT OF VILLAGE BAJIDPUR, P.S. Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Intervention applications have been filed. They are allowed though their intervention serves little purpose. Interveners have also filed applications for vacating the order of stay granted by this Court in the present case on 25.10.2005 staying the operation of the impugned order dated 30.9.2005, as contained in Annexure-22.

(2.) Having considered the matter, in my view, as pleadings are complete with the consent of all the parties, the writ application itself is heard for disposal at this stage itself.

(3.) By the impugned order, as contained in Annexure 22, being order dated 30.9.2005, passed in the Department of Health (Medical Education and Family Welfare), the Principal Secretary has directed the petitioner to be reverted to Bihar Health Services from the alleged teaching post of Resident Surgical Officer at Patna Medical College & Hospital, Patna. In fact, Annexure-22 is the outcome or follow up of the order, as contained in Annexure-19, which was earlier issued on 27.3.2004 by the Government reverting the petitioner to the Bihar Health Services. This order (Annexure-19) was challenged before this Court in CWJC No 4299 of 2004, which was disposed of on 8.8.2005 directing the petitioner to represent against the said order to the Government and in the meantime the said order was stayed. Upon representation being filed, the same was rejected and that is why Annexure-22 was passed, which is under challenge now.