Patna High Court
Dr. (Major) Meeta Sahai vs The State Of Bihar & Ors on 22 August, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
Patna High Court CWJC No.7323 of 2015 dt.22-08-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7323 of 2015
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1. Dr. (Major) Meeta Sahai, Wife of Dr. Pranava Dutta Verma R/o 404, Ramlok
Apartment, Main Road Kankarbagh, P.O.- Lohiya Nagar, P.S.- Patrakar Nagar,
Patna- 800020
.... .... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Patna, Secretariat, Patna
2. Chief Secretary, Govt. of Bihar, Patna Secretariat, Patna
3. Chairman, Bihar Public Service Commission, Patna
4. Principal Secretary, Health Department, Govt. of Bihar, Patna null null
5. Secretary, Health Department, Govt. of Bihar, Patna
6. Director-in-Chief, Health Department, Govt. of Bihar, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Parijat Saurav, Advocate
For the State : Jai Prabhat Kishore, AC to SC-13
For the Respondent/s : Mr. Sanjay Pandey, Advocate.
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 22-08-2016 The issue raised by the petitioner was also considered in similar kind of dispute raised earlier being CWJC No.7701 of 2015 and a Division Bench decision of this Court reported in 2015(2)PLJR
916. The Court therefore is not willing to waste judicial time and energy on trying to decide the matter merely because the post in question happens to be of a medical officer instead of a Dentist.
The issue in the above noted cases also covers the case and grievance of the petitioner.
Patna High Court CWJC No.7323 of 2015 dt.22-08-2016 It is further recorded that only after the petitioner has taken her chance by participating in the recruitment process who was called for interview and has missed out on the merit position by a couple of marks that she has decided now to turn out and attack the rule which restricts grant of weightage to the people having experience in State Government Hospitals of Bihar.
Writ application, therefore, has no merit and is dismissed.
(Ajay Kumar Tripathi, J) B.Kr./-
AFR/NAFR NAFR CAV DATE Uploading Date 23.08.2016 Transmission Date