NARENDRA PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Y. V. Giri, learned Senior Counsel for the appellant.

(2.) There is no dispute that the appellant was promoted as a Professor of Psychiatry and was then transferred on 30 th June,2014 to Nalanda Medical College and Hospital from Patna Medical College and Hospital. This transfer order was resisted by the appellant and he made a request to the Principal of the Institution not to relieve him with a further request to allow him to continue on the post that was available.

(3.) It may be mentioned that the appellant in respect of his seniority and claim for promotion had also earlier filed CWJC No.6206 of 2012. The question of his continuance, as against another individual at PMCH was being tested on the judicial side in the aforesaid writ petition where orders were passed in January to April, 2019. Copies of the said orders passed on 24.01.2019 to 3rd April, 2019 have been filed in the writ petition as Annexure-10, 11, 12 and 2/A respectively. The last order which was passed in the said writ petition on 14th March, 2019 fixing 3rd April, 2019 is extracted hereinunder:-