(1.) The only point in the case put forward by Shri Dikshit turns on the respondent Medical Officer having to appear before the Public Service Commission of U. P. and getting confirmation from the Government of his service if the PSC approves. Alternatively, should he go through that exercise at all
(2.) The respondent was a Medical Officer in the service of the State of U. P. Then came the War of 1962, and the consequential Emergency. Many Medical Officers served the country in the theaters of war and the respondent was one such. On the termination of the war he returned, like others, and rejoined Government service. The State, perhaps on a punctilious reading of the rules governing the service, took the view that the respondent had to appear before the Public Service Commission and, on its approval, seek confirmation from the Government. The respondent's counsel states that he has no objection to appear before the Public Service Commission. Indeed, he goes further to state that he had already appeared and was approved by the P. S. C. We need not go into this question except to state that in case the Public Service Commission has not already approved of the confirmation of the service of the respondent he is willing to appear before that body. Prima facie we see no reason why a person of the experience of the respondent should not be approved by the Public Service Commission or be confirmed by the State Government. However, it is not for us to express any final opinion on this question as the concerned authorities, we are sure, will act fairly in the situation.
(3.) The next point that may arise is as to the date of confirmation in the event of the Public Service Commission's approval being obtained and Government's decision in favour of confirmation. We dare say that the respondent who served the country in a state of Emergency should not suffer for that reason in his service seniority. Government, we hope, will remember this factor when giving the date of confirmation retrospectively.