SYED IMAM RAZA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS review application has been preferred by the writ petitioner for review/recall of order dated 30th October 1996 passed in C.W.J.C. No. 2776 of 1988. The aforesaid writ petition was initially preferred against the decision of the Bihar Administrative Tribunal, Patna dated 25th January, 1988, passed in Service Case No. 56/ 86, whereby the Tribunal rejected the application of the petitioner. During the pendency of the writ petition, the time -bound promotion granted to the petitioner was cancelled, vide Memo No. 11 dated 4th January, 1993, which was challenged by the petitioner in the writ petition.

(2.) THE writ petition was taken up for hearing on 30th October, 1996, when no person appeared on behalf of the petitioner. For the said reason, this Court after hearing the Counsel for the Respondents, taking into consideration the fact as pleaded in the writ petition, supplementary affidavit and amendment petition, dismissed the writ petition.

(3.) THE Medical College, in question, was taken over by the State from 1st October, 1979, vide Latter No. l/CL -199 -79 -1348(1) dated 9th June, 1980, in pursuance of Bihar Private Medical College Taking Over Act, 1978 (Act No. 5 of 1978), the service of the petitioner was also taken over since then (1st October, 1979).