TULSI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kalyan Roy, learned counsel for the petitioner, Mr.R.K. Shahi, learned A.C. to A.A.G. appearing for the RespondentState, Mr. (Dr.) Ashok Kumar Singh, learned counsel for the RespondentRIMS, Mr. Rahul Kumar, learned counsel for the Intervenor as well as Mr.Praveen Kumar, learned counsel for the Respondent No. 3.

(2.) In the captioned writ application, prayer has been made by the petitioner for direction upon the respondents for promotion on the post of Professor, Department of Forensic Medicine, Rajendra Institute of Medical Sciences (hereinafter to be referred in short as 'RIMS') with effect from 31.08.1997 and further prayer has been made for cancellation of decision of the Selection Committee for appointing the private respondents on the post of Director, RIMS and further prayer for consideration of the case of the petitioner for appointment on the post of Director, RIMS, since the petitioner possesses all the requisite qualification for appointment on the said post.

(3.) During course of hearing, learned counsel for the petitioner did not press for the second prayer with regard to cancellation of promotion of the respondent no.