VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three applications relate to the appointment of medical graduates as Civil Assistant Surgeons on ad hoc basis in the Bihar Health Services. There is a large number of petitioners in all three cases and an equally large number has been added on application for their addition or intervention.

(2.) The first two applications were heard earlier by me sitting with another learned Judge. The first one (C.W.J.C. 1125/82) was listed for hearing and the second (C.W.J.C. 2801) under the heading 'for admission' and both were disposed of by a consent order dated 15-10-1982. The petitioners of the third case (C.W.J.C. 4962/82), however, filed Civil Appeal Nos. 3447 and 3448 of 1983 in the Supreme Court of India making an allegation that while disposing of the other two writ applications mentioned above, in which these petitioners had applied for being impleaded as parties, they were not heard, and the order passed by the High Court prejudiced their rights. The Supreme Court accordingly set aside the consent order and remitted the matter back for a fresh disposal with a further direction to implead the said appellants. Those appellants has now chosen to file the third case, namely, C.W.J.C. No. 4962 of 1982.

(3.) It was agreed at the Bar that the second and the third applications should be disposed of along with the first case (1125/82) at the admission stage itself and practically full hearing was given to the second and third cases as well and all the three cases are being disposed of herewith.