DR. ANANT MOHAN DAS Vs. THE DIRECTOR GENERAL OF HEALTH SERVICES AND OTHERS

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for the following reliefs:

(2.) By reason of the order impugned in this writ petition as contained in Annexure -31 thereto the petitioner has been granted teaching experience only for two years, five months and thirteen days i.e. from 22.8.72 to 4.2.75. The petitioner has been denied the teaching experience thereby from 15.8.75 to 7.9.78.

(3.) The petitioner in this writ petition has annexed various documents for the purpose of showing that the period during which he did the actual teaching job or he was posted on teaching post had not been taken into consideration by the authorities concerned while counting his teaching experience. From a perusal of the aforementioned order as contained in Annexure -31 to the writ petition it would appear that the petitioner was denied the right to be considered for promotion to the post of Associate Professor only on the ground that the petitioner did not possess the minimum teaching experience for a period of three years. The certificates referred to above in this petition inter alia are the certificates granted by the Superintendent, Darbhanga Medical College Hospital dt. 30.6.58 (Annexure 1) and certificate dt. 23.6.76 granted by the Principal of Darbhanga Medical College, Laheriasarai as contained in Annexure 1/1 and the documents, showing formation of units and distribution of beds at Sadar Hospital, Muzaffarpur dt. 18.5.77 as contained in Annexure 20, the certificate dt. 20th January, 1978 issued by the Superintendent Sadar Hospital, Muzaffarpur as contained in Annexure -21/1, the certificate dated 6.3.78 issued by the Principal of Shri Krishna Medical College, Muzaffarpur as also a letter dated 9.8.80 issued by the Principal of Shri Krishna 'Medical College, Muzaffarpur as contained in Annexure -21/3. The petitioner has also put reliance upon the certificate granted by Sri Chaturajan Jha the Deputy Secretary of the State of Bihar, Health Department dt. 28.1.75 and also the arrangements of unit dt. 11.10.76 issued by Chief Medical Officer and Superintendent Sadar Hospital, Muzaffarpur for the purpose of showing that as the petitioner was also performing teaching job in the said Hospital at the relevant time and has been doing the Clinical teaching job therein. The petitioner contends that although (sic) view of the existence of aforementioned certificates it would appear that the petitioner actually did the teaching job during the period mentioned in the various certificates and letters referred to above but the same were not taken into consideration at the time of passing of the impugned order. The petitioner annexed all these documents for the purpose of showing that he did actual teaching work and held various teaching posts and as such he was entitled to the teaching experience.