RANJIT KUMAR SINGH SON OF LATE BAIJNATH SINGH Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner, who is a member of the Bihar Health Service since 1988, has been promoted along with other doctors to the post of Associate Professor vide Notification No. 170 (17) dated 09.03.2019 of the Health Department and as a solitary instance, has been transferred from Patna Medical College Hospital, where he had hitherto been rendering his services, to Vardhman Institute of Medical Sciences, Pawapuri.

(3.) With respect to the petitioner, the impugned notification contained in Annexure-4 to the writ petition further specifies that the date of promotion of the petitioner to post of Associate Professor shall be reckoned from the date of his joining the place of posting at Vardhman Institute of Medical Sciences, Pawapuri, which is not the condition with respect to other doctors who have been promoted. Their dates of promotion have become effective from the date when they had become entitled for promotion.