S.J.MUKHOPADHAYA, J. - (1.) AS both the cases related to appointment/promotion to the post of O.T. Assistant, Deoghar, they were heard together and are being disposed of by this common order.
(2.) C .W.J.C. No. 4823/2000 was preferred by petitioner, Upendra Prasad Pathak before the Patna High Court against the order dated 27.12.1999 issued by the Regional Deputy Director, Health Services, Santhal Pargana Dumka and received by the office of the Civil Surgeon, Deoghar on 13.5.2000 whereby respondent No. 6. Jay Prakash Narayan Rai was promoted to the post of O.T. Assistant, Deoghar. Further prayer was made by the petitioner, Upendra Prasad Pathak to consider his case for promotion to the post of O.T. Assistant, he being qualified. During the pendency of the writ petition, the Director, Health Services, Bihar, Patna vide Memo No. 621 (22) dated 31.5.2000 cancelled the impugned order dated 27.12.1999 and reverted the respondent No. 6. Jay Prakash Narayan Rai. In view of subsequent order, the first part of relief as sought for by the petitioner, Upendra Prasad Pathak in C.W.J.C. No. 4823/2000 has become infructuous.
(3.) BEING aggrieved, Jay Prakash Narayan Rai (respondent -of the other case; preferred separate writ petition C.W.J.C. No. 5754/2000 and challenged the order of reversion made vide Memo No. 621(22) dated 31.5.2000. The said case was also preferred before the Patna High Court and listed on 7.7.2000 when the Court made the following observation : This is not a case of reversion as it is made out to be, rather the impugned order of the promotion has been cancelled on the ground that the promotion was granted by the District authority though the post of O.T. Assistant is State level post and only Director -in -Chief was competent to give promotion, and secondly the petitioner did not presses the requisite training qualification. No case is made out for passing interim order. The petition may be listed in the usual course.";