YASHPAL SINGH S/O SRI KUNDAN SINGH SERVING AS SEWAK GOVERNMENT AYURVEDIC DISPENSARY Vs. DIRECTOR AYURVEDIC AND UNANI SEWAIYN AND DISTRICT AYURVEDIC AND UNANI OFFICER

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 27 -7 -2007 passed by the respondent No. 2 and also the order dated 23 -7 -2007 passed by the respondent No. 1 (Annexure No. 12 and 14 respectively to the writ petition).

(3.) THE petitioner claims that the Government of Uttarakhand issued certain other Governments wherein it was provided that the vacant posts in Class IV category would be filled up by appointing part -time servants already working in the department. The petitioner joined duties kin Government Ayurvedic Hospital Kwasi Tehsil Chakrata (Dehradun) in pursuant to the appointment letter dated 24 -2 -2006 issued by the respondent No. 2.