VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All these three writ applications have something in common and something different but its nucleus is the concern of the State Government to fill up teaching posts in the newly established Government Medical Colleges at Bettiah and Pawapuri. The impugned orders/ action, therefore, in all these writ applications, in first two of them relating to transfer of the petitioners to the aforementioned Govt. Medical College, Bettiah and in the third writ petition refusing voluntary retirement to the petitioner on the ground that his services were required to be utilized for Govt. Medical College, Pawapuri, have become the bone of contention between the parties.

(3.) Before this Court would advert to the aforementioned issue it would be, thus, necessary to have a glance over the facts in these three cases.