JUNIOR MEDICAL TEACHERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE subject matter of challenge in this writ application is Annexure -3 issued under the signature of the Deputy Secretary to the Government in the Department of Health and Medical Education.

(2.) IT is urged that the said Annexure -3 is contrary to the statutory rule, namely, the Bihar Medical Teaching Services Cadre and Appointment on the Cadre Posts Rule, 1997.

(3.) PETITIONER nos. 2 to 23 have been appointed on the basis of selection on the post of Resident Medical/ Surgical Officer/ Registrar and are posted in various Medical Colleges of the State of Bihar, namely, Patna Medical College and Hospital, Patna, Nalanda Medical College and Hospital, Patna, Rajendra Medical College and Hospital, Ranchi, Patliputra Medical College and Hospital, Dhanbad, A.N.M. Medical College and Hospital, Gaya, Darbhanga Medical College and Hospital, Laheriasarai, Darbhanga, S.K. Medical College and Hospital, Muzaffarpur, M.G.M. Medical College and Hospital, Jamshedpur, J.N. Medical College and Hospital, Bhagalpur.