BIDHAN CHANDRA ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under articles 226 and 227 of the Constitution of india is on behalf of the petitioner for a direction to the respondents to allot rural points for the services, rendered by him as assistant Director, Kalazar, with effect from 7. 5. 1985 to 11. 5. 1988.

(2.) I have heard learned counsel for the petitioner and the State as well as the intervener, therefore, with consent of the parties this application is being disposed of at the stage of admission itself.

(3.) IT appears for appointment to the post of Registrar, Orthopaedics, an advertisement was published on 25. 7. 92 in a daily newspaper. The petitioner while hold iing a post of Resident Surgical Officer, Orthopaedics, also applied for appointment. After considering the claims of different candidates, the respondents published a panel, wherein, the name of the petitioner has been placed at serial no. 34 and that of intervener respondent at serial no. 7.