Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Ajit Kumar, learned senior counsel for the petitioner assisted by Ms. Kumari Sugandha, Mr. Om Prakash Tiwari, learned counsel for the respondent-State, Mr. Binit Chandra, learned counsel for respondent no.5, Mr. Deepak Kumar, learned counsel for respondent no.6 and Mr. Diwakar Upadhyay, learned counsel for State of Bihar.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing of order dated 24.08.2017 issued by the respondent no.2 by which respondent no.6 has been given additional charge of Registrar cum Secretary of the Jharkhand Nurses Registration Council. Further prayer is made for consideration of candidature of the petitioner and thereafter appoint the petitioner to the post of Registrar cum Secretary of the Jharkhand Nurses Registration Council.;