DINESHWAR PRASAD Vs. MD ALI HASSAN

JUDGEMENT

(1.) On the matter being called, no one has appeared on either side whether for the Appellants or the Respondents.

(2.) This is a very old matter. The advertisement in question which was intended to be challenged by the writ petition is of 1983, almost 20 years ago. The writ petition, C.W.J.C. No. 155 and 2200 of 1985 carried a decision dated 6th August, 1985. This Court cannot help noticing that decision has been rendered by one of the distinguished Judges, the Hon'ble Mr. Justice L.M. Sharma, and yet later to become the Chief Justice of India. This decision is the subject matter of the present Letters Patent Appeal. This appeal itself has been pending consideration for 17 years.

(3.) Of whatever may be the issue between allocation for filling the posts in the Unani Medical Service or Ayurvedic Medical Service, the learned Judge, as he then was, did not quash the notification of 1983. In paragraph 9 the operative portion on the writ petition is that the advertisement, Annexure-1 to the writ petition, will be read for the purpose of filling up only 11 posts in the Unani Medical Service and 40 posts in the Ayurvedic Medical Service. Accordingly, the Bihar Public Service Commission was directed to send their recommendations with respect to the 'ad hoc appointees as requested by the State Government in Annexure-6 to the writ petition read with Rule 10 of the Bihar State Health Services (Basic Grade) Recruitment Rules, 1984.