Allahabad High Court
Provincial Physiotherapist ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 3 March, 2025
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:12743 Court No. - 6 Case :- WRIT - A No. - 8494 of 2024 Petitioner :- Provincial Physiotherapist Association U.P. Lko. Thru. Secy. Anil Kumar And Another Respondent :- State Of U.P. Thru. Addl. Chief Secy. Medical Health Family Welfare Lko. And 2 Others Counsel for Petitioner :- Hari Prasad Gupta,Durgesh Kumar Verma Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
1. Heard learned counsel for the parties.
2. The petitioners have approached this Court seeking a direction to the opposite parties to take decision in respect of the sanction and creation of the promotional avenues of Physiotherapist cadre as proposed by the Director General to the Government as vide letter dated 14.1.2014 (contained in Annexure No.12 to the writ petition). They have also prayed for a direction to the opposite parties to consider and promote the members of the petitioners' association and petitioner's on the post of Senior Physiotherapist, Superintendent Physiotherapist and Chief Physiotherapist in the pay scale of Rs.15600-39100, pay band 3 grade pay Rs.5400, pay band 3 grade pay 6600 and pay band 3 grade pay 7600 respectively as per rules.
3. The petitioners have confined their prayer for a direction to opposite party No.1 to consider and decide the representation dated 6.8.2024, as contained in Annexure No.26 to the writ petition, expeditiously.
4. Learned Standing counsel does not object to the prayer made by the petitioner.
5. In view of the above, without entering into merits of the case, the writ petition is disposed of with a direction to opposite party No.1 i.e. Additional Chief Secretary, Medical Health and Family Welfare, U.P., Lucknow to consider and decide aforesaid representation of the petitioner, expeditiously say within a period of six weeks from the date a certified copy of this order is placed before him, in accordance with law by passing a reasoned and speaking order and communicate the decision to the petitioners as well.
(Alok Mathur, J.) Order Date :- 3.3.2025 RKM.