TARA KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications involving common questions of law and fact were heard together and are being disposed of by this common judgment.

(2.) The petitioner in these writ applications inter alia pray for issuance of a writ of or in the nature of mandamus to absorb them in the posts of Associate Professor since the date they have been working in the said post and for considering their cases for promotion in the posts of Professors and for issuance of a writ to quash the panel of Associate Professors wherein the names of the petitioners do not figure Annexure 6 to C.W.J.C. No. 5277 of 1985 as also for quashing the gradation list wherein the petitioners have been shown as Assistant Professors (Annexure 8 to C.W.J.C. No. 5277 of 1985).

(3.) Facts relating to C.W.J.C. No. 5277 of 1985. - -The petitioner has all along been a Government servant. He was appointed in the year 1958 in the Bihar State Medical Service and allegedly acquired certain teaching experiences in 1962 in an institution situated in foreign countries, namely, Royal Infirmary University, University of Manchester. In the year 1963 -64 he allegedly acquired foreign teaching experience at Bith Hill Hospital University of Manchester.