DR. SARITA TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The "order of seniority" of the teaching faculty in the Department of Obstetrics and Gynecology in RIMS fixed by the impugned order contained in Memo dated 20.05.2015 has brought the petitioner to this Court.

(2.) Heard.

(3.) Mr. Mahesh Tewari, the learned counsel for the petitioner referring to the impugned order dated 20.05.2015 submits that the respondent no.7 who did not undergo the 'Residency Course' has been appointed to the post of Assistant Professor, notionally with effect from 15.08.2002 though, she joined the said post on 01.06.2004. On that basis, it is contended that the petitioner is senior to the respondent no.7 and while so, she should have been made Head, Department of Obstetrics and Gynecology at RIMS.