SANJAY KUMAR Vs. STATE OF UTTARANCHAL , THROUGH SECRETARY, MEDICAL AND HEALTH SERVICES, SECRETARIAT, DEHRADUN AND OTHERS

JUDGEMENT

(1.) By the present writ petition, the petitioner has prayed for a writ of mandamus directing the respondent no. 1 and 2 to relieve the petitioner for State of U.P. on the basis of option exercised by him for working in the State of U.P.

(2.) Briefly stated, in the year, 1997-98 in pursuance of the advertisement dated 10th Aug., 1998, applications were invited for appointment on the post of T.B. Health Visitor, Lab Technician, and B.C.G. Technician in the department of Medical & Health Services in the State of U.P. In pursuance of the order dated 23.02.2000 issued from the office of Director General, Medical & Health Services, U.P. Lucknow, the petitioner was appointed on the post of T.B. Health Visitor under the Chief Medical Officer, Nainital and was permitted to join at District Tuberculosis Centre, Haldwani, district Nainital.

(3.) On having required from the petitioner regarding the option, the petitioner has given his option on 4th Oct., 2000 for the State of U.P. as he was a resident of Moradabad.