KARTIKEY KUMAR Vs. STATE OF BIHAR
LAWS(PAT)-2017-6-21
HIGH COURT OF PATNA
Decided on June 20,2017

Kartikey Kumar Appellant
VERSUS
STATE OF BIHAR Respondents




JUDGEMENT

JYOTI SARAN,J. - (1.)Heard Mr. Arup Kumar Chongdar, learned counsel appearing for the petitioner and Mr. Birju Prasad, learned Government Pleader No.13 for the State.
(2.)The petitioner prays for quashing of the order bearing Memo No.3750 dated 11.9.2014, whereby the joining of the petitioner has been refused by the Principal, Patna Medical College and Hospital, inter alia, on grounds that he had obtained Bachelor of Medical Laboratory Technology (for short 'BMLT') qualification through distant education mode. A copy of such order is impugned at Annexure-11 to the writ petition.
(3.)Annexure-9 is the engagement of Lab Technician including the petitioner whose name appears at serial no.2 and bears Memo No.28(4) dated 21.1.2014 issued under the signature of the Director-in-Chief, Health Services, Bihar, Patna. The engagement in terms of Clause 2() is for a period of one year and until regular appointments are made. There is no dispute that regular appointments are still awaited although the statutory rules have been framed as evident from the counter affidavit. The respondents in paragraph 11 of the counter affidavit filed today have stated that process for regular appointment has been initiated.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.