JAGMOHAN SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS writ petition came up for hearing on 5th August 2003 when following order was passed. "Writ petition is rejected for reasons to be given separately." Accordingly, we are now hereby giving reasons. REASONS

(2.) PETITIONER was selected and appointed in Provincial Medical Services U.P. Petitioner took charge on 12th January 2000 at Primary Health Centre, Khanpur, Haridwar.

(3.) PRIOR to the creation of State of Uttaranchal, the petitioner had submitted his option for the State of U.P. This was on 3rd October 2000. The State of Uttaranchal was, however, created thereafter on 9th November 2000. On 6th March 2002, State of U.P. passed an order to give appointments to male Medical Officers in various parts of the State of U.P. This was as per the settlement between the two States. Petitioner was asked to report in district Aligarh. This order was passed with the consent of State of Uttaranchal. However, the petitioner was not relieved by the State of Uttaranchal. Though some of the other Medical officers were relieved. The name of the petitioner was indicated at serial No.2.