KAMINI BARNWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these writ applications involving common questions of law and fact were heard together and are being disposed of by this common judgment.

(2.) C.W.J.C. No. 1576/90(R) has been filed by Dr. Smt. Kamini Barnwal (hereinafter referred to as 'Dr. Barnwal') questioning an order dated1-8-1990 passed by the respondent No. 4 whereas she was directed to join the office of the said respondent as against a leave reserved post as contained in Annexure 8 to the writ application. C.W.J.C. No. 1460/91(R) has been filed by Dr. (Ers.) Nirmala Kumari (hereinafter referred to as 'Dr. Nirmala') questioning an order dated 18-7-1391 passed by the respondent No. 2 as contained in Annexure 3 to the writ application whereby he had been directed to give her joining report as against the leave reserved post.

(3.) DR. Barnwal was earlier posted on deputation in Ranchi Municipal Corporation and by reason of a notification dated 3-7-1990 (Annexure 1) she was transferred and posted as Medical Officer, P.P. Programme, Sadar Hospital. DR. Nirmala was transferred from the said post and her services were placed at the hands of Urban Development Department, Bihar, DR. Barnwal reported for duties in the office of the Civil Surgeon, Ranchi on 6-7-1990 and requested him to accept her joining report and pass necessary orders.