S.J.MUKHOPADHAYA, J. - (1.) THIS appeal arises out of judgment dated 20th July, 2004 passed by the learned Single Judge in W.P. (S) No. 2400 of 2004.
(2.) THE appellant was appointed as Director of Rajendra Institute of Medical Sciences, Ranchi (hereinafter referred to as RIMS) by Notification No. 941, RIMS, dated 28th February, 2004. His appointment was cancelled by the Governing Body of the RIMS, vide Notification No. 1814 (RIMS), Ranchi dated 11th April, 2004 and his services were terminated. The learned Single Judge of this Court while dealing with the writ petition preferred by the appellant, upheld the order of cancellation of appointment. The only question raised for determination is whether the order of cancellation of appointment as made vide Notification No. 1814, RIMS, Ranchi dated 11th April, 2004 is legal and proper.
(3.) THE facts of the case, as admitted, are that the RIMS, an Autonomous Institution, was constituted under Rajendra Institute of Medical Sciences Act, 2002 for imparting medical education and treatment of patients. Since its constitution, vide Notification No. 518(1) dated 12th August, 2002, no regular Director was appointed. It is only after direction given by this Court, the respondents published advertisement in newspapers in September, 2002, calling for applications to fill up the post of Director, RIMS, Ranchi.;