NARENDRA SINGH CHAUHAN Vs. STATE OF UTTAR PRADESH THROUGH PRINCIPAL SECRETARY MEDICAL HEALTH AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, the petitioners have sought writ in the nature of mandamus commanding the respondents to designate the petitioners as Food Inspectors, treating them as Sanitary Inspectors. A further mandamus has been sought that the petitioners be allowed to undergo Food Sampling Training for performing duties as Food Inspectors.

(3.) Petitioners are Health Inspectors, posted with different Primary Health Centre/Community Health Centre. It is pleaded in the writ petition that in the year 1979, Government of U.P., decided to appoint all Health Inspectors as Sanitary Inspectors. Copy of said Government Order dated 05.10.1979, is annexed as annexure-11 to the writ petition. Learned counsel for the petitioners submitted that petitioners had undergone the necessary training for getting designated as Sanitary Inspectors. Copies of the Sanitary Inspectors Certificate, issued by State Medical Faculty with regard to the petitioners are annexed as annexure-2, annexure-3, annexure-4, annexure-5, annexure-8 and annexure-9 to the writ petition. The petitioners' grievance is that even after undergoing said training, they are yet to be appointed as Sanitary Inspectors. It is further pleaded in the writ petition that had the petitioners been appointed as Sanitary Inspectors on completion of aforesaid Sanitary Inspectors Training, by now, they would have been benefited by the Government Order dated 25.02.1983, copy of which is annexure-12 to the writ petition, whereby Sanitary Inspectors after undergoing Food Sampling Training, are entitled to the post of Food Inspectors.