STATE OF BIHAR Vs. SUDHIR KUMAR THAKUR

JUDGEMENT

(1.) THE State of Bihar and others, the appellants, have challenged the judgment passed by the learned single judge, dated 22.12.95, in C.W.J.C. No. 5969 of 1994.

(2.) THE writ petitioners (respondents herein) preferred writ petition for a declaration that the junior teaching posts of Registrar, Tutor and Assistant Professor cannot be reserved in favour of other backward category (O.B.C.) and challenged the notification dated 11.11.79 to that effect.

(3.) THE admitted facts show that a number of posts of doctors were created under the State Government. The posts of doctors (non teaching) were created in the then 'Bihar Medical Service' as well as in the then 'Bihar Public Health Service'. The teaching posts of doctors were also created in different medical colleges of the State of Bihar.