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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  4920 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4110 OF 2017]

DR. LAKSHMI NARAYAN SINGH                     Appellant(s)                                 VERSUS

STATE OF BIHAR  & ORS.                        Respondent(s) J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellant is aggrieved by his transfer as a Medical  Officer.  We find  from the  Judgment dated 07.08.2008 of the High Court of Judicature at Patna in the case of the appellant in CWJC No. 12585 of 1992 that “...The petitioner would also be entitled to receive salary of an Associate Professor........”. That Judgment has become final.  We also find from the  order  dated  29.11.1986  that  the  appellant  had been  posted  in  a  teaching  post  in  Patna  Medical College.

3. The  learned  counsel  for  the  State  vehemently contends that though the services of the appellant may have been utilised for the purpose of teaching, that liberty does not make him a teacher in Pathology in terms of the cadre allocation.  We have no quarrel with the submission.  But on facts, it has now come out that the appellant had been treated as a teacher, as can be seen from the Judgment we have extracted above.

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4. In  the  above  circumstances,  we  set  aside  the Judgment  of  the  Division  Bench  and  also  of  the learned Single Judge and allow the appeal.  It is made  clear  that  this  Judgment  is  rendered  in  the peculiar  facts  of  this  case  and  thus,  not  to  be treated as a precedent.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 08, 2018.

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ITEM NO.16               COURT NO.5               SECTION XVI                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 4110 of 2017 DR. LAKSHMI NARAYAN SINGH                          Appellant(s)                                 VERSUS STATE OF BIHAR  & ORS.                             Respondent(s) Date : 08-05-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Amarendra Sharan, Sr. Adv.  

Mr. Sanchit Guru, Adv.                      Mr. Shantanu Sagar, AOR

Mr. Jeevesh P., Adv.                       For Respondent(s) Mr. Shivam Singh, Adv.                      Mr. Gopal Singh, AOR                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The appeal is allowed in terms of the signed non-reportable

Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)