DOOL CHAND YADAV Vs. CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) Petitioner Dool Chand Yadav, who was promoted from Ward Boy to the post of Clerk under 15% reservation quota, posted in the Police Hospital, Azamgarh and was directed to be attached with the Primary Health Centre, Mohammadpur, Azamgarh by the order dated 12.5.1989 passed by the Chief Medical Officer, Azamgarh has challenged the impugned order dated 6th June, 1989 cancelling the promotion of the petitioner and reverting him to his original post and place as Ward Boy in the Police Hospital, Azamgarh.

(2.) Heard learned Counsel for the petitioner and the learned Standing Counsel.

(3.) The facts of the case, in brief, are that the petitioner was appointed as Class IV employee (Ward Boy) on 27.6.1979. Some post of Lower Division Clerk fell vacant in the office of Chief Medical Officer, Azamgarh. After considering his work and service record, the selection committee promoted the petitioner to the post of clerk on temporary basis by order dated 12.5.1989 (Annexure-1 to the writ petition). The petitioner joined the post and was allowed to work as temporary clerk. By the impugned order, his temporary promotion was cancelled.