SURESHWAR SATTI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) All these three writ applications since involve common questions of law and facts are being disposed of by this common order.

(3.) Petitioners of C.W.J.C. No. 1182 of 2003 have prayed for issuance ofadirection upon the respondents to consider their cases for appointment on the post of Professor in the Department of Gastro-intestinal Surgery (in short "G.I. Surgery"), and Nephrology in Indira Gandhi Institute of Medical Science (in short "IGIMS") pursuant to advertisement No. 01/2002/Estt. In C.W.J.C. No. 4615 of 2003, the petitioner has prayed for quashing the Screening Committee's report of respondent-IGIMS prepared pursuant to advertisement No. 01-2002/Estt. for the post of Professor in the Department of G.I. Surgery. In C.W.J.C. No. 6228, of 2003, the petitioner has prayed for issuance of a direction upon the respondents-authorities to appoint him on the post of Professor (Anaesthesia) in IGIMS, Patna as recommended by the Selection Committee pursuant to advertisement No. 01/2002/Estt. and also for quashing of the decision of the Board of Governors of IG1MS dated 17-6-2003 as contained in Annexure-7.