PRABHASHCHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all the three writ applications, the petitioners have sought for a Direction to the respondent authorities to appoint them against the post of Director-in-Chief, Health Services, Bihar, Patna. In C. W. J. C. No. 403 of 1995, a prayes has also been made for quashing Notification No. 427 (8) dated 12-12-1994 contained in Annexure 8 whereby Dr. S K. Mehta (respondent No. 7) was appointed as Officiating Director-in-chief, Health Services as also the other notification No. 425 (1) H dated 18-6-1994 contained in Annexure 11 whereby R.K. Sharma, respondent No. 8 has been appointed as Director (Medical Education) in the department of Health, Medical Education & Famliy Welfare, Government or Bihar.

(2.) In C. W.J. C. No. 10519 of 1993. besides the general prayer, as indicated above, there was a further prayer to quash the notification dated 26-9-1993, contained in Annexure 12 whereby respondent No. 4 Ileen Thakur was promoted to the post of Director-in-chief Health Services. Since during pandency of this application. Dr. Thakur has retired and at the same time the the petitioner was appointed as Vice Chancellor, Patna University, for all practical purposes, this writ application has become infructous,

(3.) An indicated above, the main prayer of the petitioners is for appointment to the post of Director-in-Chief. Therefore, with the consent of the parties, for sake of convenience, these writ applications are being disposed of by this common order.