HARI DAS Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, who is a Scheduled Caste and thus borrowing the expression used by the Supreme Court "a zealous child of the Constitution", has come up with a prayer to quash the order dated 22nd March, 1994 of the State Government, as contained In letter No. 674/6-3/5-6(75)/91 of the Joint Secretary, Government of Uttar Pradesh sent to the Director, Medfcat Health and Family Welfare, Uttar Pradesh. Medical Department-III, Lucknow (copy appended as Annexure-8) rejecting his representation dated 5th September, 1992 in relation to grant of special grade to him with effect from 1st August. 1985 on following grounds :

(2.) Sri Arun Tandon, learned counsel appearing in support of this writ petition contended as follows :

(3.) Mrs. Sarita Stngh, learned standing counsel, on the other hand contended that the claim of the petitioner, as it is evident from paragraph 2 of the impugned order, was considered by the selection committee which did not found him fit for special grade and valid reasons have been given by the Government and consequently there is no merit in this writ petition. OUR FINDINGS :