MANORAMA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Advocate General No. 2 for the State.

(2.) The petitioner alleges wilful disobedience of the order dated 1.3.2000 in CWJC No. 7033 of 1998.

(3.) This Court in the said writ application would have proceeded to determine the question of the equivalence of the post of Assistant Clinical Pathologist to that of Associate Professor or Assistant Professor and whether the same be a teaching post.