RANJANA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) By this writ application, the petitioner has prayed for quashing the Order dated 19-1-1996, as contained in Annexure-4, by which she has been posted on promotion as Associate Professor in the department of Microbiology, S.K.M. College, Muzaffarpur and also for issuance of a writ of mandamus commanding upon the respondents to post the petitioner in P.M.C.H. Patna as Associate Professor, Department of Microbiology, according to merit-cum-choice.

(3.) Learned Counsel appearing on behalf of the petitioners submitted that the petitioner was the seniormost doctor in the panel of Assistant Professors Microbiology, as contained in Annexure-1 to the writ-application, and pursuant to letter dated 11-9-1991, as contained in Annexure-2, she had exercised her option for her posting on promotion as Associate Professor, Micro-biology, in P.M.C.H., Patna.