DHANJEE CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) THE petitioners assail the order dated 11.11.2003 at Annexure -1, by which the Screening Committee in pursuance of the orders of this Court in C.W.J.C. No. 3496 of 1996 dated 11.7.1997 has not found the petitioners eligible for absorption in the Dhanwantari Ayurvedic College and Hospital, Ahirauli, Buxar and thus rejected their claims.

(3.) THE College, in question, was taken over by the State Govt. with effect from 1.3.1983 under the Bihar Private Medical (Indian System of Medicine) Colleges (Taking Over) Act, 1985 vide order dated 9.12.86 which envisages a cut -off date of 1.3.1983 for the purposes of absorption/regulation to be considered by a Screening Committee. In the circumstances the petitioners moved this Court in C.W.J.C. 590 of 1988 to consider their cases for absorption. Dissatisfied that non -consideration of their candidature, the petitioners approached this Court again in C.W.J.C. No. 3496 of 1996 which was disposed -off on 11.7.97 with a direction that the cases of the "petitioners be considered by the Screening Committee. It would be case of the petitioners that they then submitted relevant documents alongwith their claims giving full details of their service career for consideration by the Screening Committee.