Allahabad High Court
Prabhakar Mani Upadhyay & 41 Ors. vs State Of U.P.Thru Prin.Secy.Medical ... on 23 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 29150 of 2019 Petitioner :- Prabhakar Mani Upadhyay & 41 Ors. Respondent :- State Of U.P.Thru Prin.Secy.Medical Education Deptt. & Anr. Counsel for Petitioner :- Dharmendra Kumar Tripathi,Ajeet Kumar Srivastava,Vishva Deep Pandey Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Present writ petition is filed by the petitioners claiming that they are entitled for appointment on the post of Pharmacist Ayurved in light of the Government order dated 23.5.2014 and departmental letter dated 12.12.2018/31.10.2018. Learned counsel for petitioners submits that, ignoring the same, the petitioners have been ignored.
Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case their representation is considered by the respondent No.2, Director, Ayurved Services, Indira Bhawan, Lucknow in a time bound manner.
Looking into the facts and circumstances of the case, the petitioners are permitted to make a fresh representation to the respondent No.2 within three weeks from today annexing a certified copy of this order along with all other documents to support their case. In case such a representation is moved, the respondent No.2 shall decide the same within a period of three months from the date a certified copy of this order is produced before him. It is made clear that this Court has not gone into the merit of the case. All questions are left open to be decided by the respondent No.2.
With the aforesaid, the writ petition is disposed of.
Order Date :- 23.10.2019 Rajneesh DR-PS) (Vivek Chaudhary, J.)