SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed impugning the order dated 24.7.1996 passed by the Deputy Secretary to the Government of Bihar, Health, Medical Education and Family Welfare Department, Patna. In the impugned order it has been stated that in the light of order passed by this Court in C.W.J.C. No. 8466 of 1991, in the matter of Ram Chandra Singh and others vs. The State of Bihar and others, the posting of the petitioner as Registrar, General Surgery Department, P.M.C.H., Patna is cancelled. It was also stated in the impugned order that consequent upon the aforesaid order, Dr. Jainendra Kumar, who is at Serial No. 5 of 1992 panel of Registrar, General Surgery and is presently posted as Registrar, General Surgery, Anugrah Narayan Magadh Medical College, Gaya is posted as Registrar, General Surgery, P.M.C.H., Patna on account of the vacancy created due to the cancellation of the posting of the petitioner.

(2.) IN this writ petition various applications by the Intervenors have been filed and the same having been allowed, the intervenors have also been heard at the time of final hearing.

(3.) VARIOUS questions have been agitated in this writ petition but for the purpose of disposal of the real controversy between the parties, this Court is of the view that the following points have to be considered by this Court.