ARUN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing the resolution of the State Government dated 31.8.1989 as also the notification dated 5.3.1993, contained in Annexure-5 series, whereby and where under, Dr. R.R. Kanojia (Respondent No. 5) had been posted against the newly created post of Assistant Professor in Hand and Micro Vascular Surgery, Department of Orthopaedics, Patna Medical College and Hospital, Patna. Prayer is also to direct the Respondent-authorities to fill up the post after proper advertisement and considering the claim of all other eligible candidates, who may be desirous for appointment including the Petitioner.

(2.) I have heard learned Counsel appearing on behalf of the Petitioner as also the State and Respondent No. 5, therefore, this writ application is being disposed of at the stage of admission itself.

(3.) Before coming to the main controversy involved in this case, it would be appropriate to have a brief survey of some of the facts: