BRIJESH KUMAR BHARTI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Counsel assisted by Shri Siddharth Khare, learned counsel appearing for the petitioner and Shri Neeraj Upadhaya, learned Additional Chief Standing Counsel appearing for the respondents.

(2.) By means of the present petition the petitioner has challenged the order dated 13.9.2006 passed by respondent No. 3 whereby the said respondent has cancelled the selection proceedings of the approved candidates, pursuant to the report of the Secretary/Regional Ayurved and Unani Officer, Ballia dated 20.4.2006 and has further directed that in respect of District Ballia the vacant positions of medical officers in the Government Ayurvedic and Unani Hospitals be filled up on contract basis on the basis of latest Government Order.

(3.) As large number of posts of Medical Officer (Ayurvedic, Unani and Homeopathic) were substantively vacant in the State hence, to tied over the crisis being faced in various government hospitals on account of non-appointment against substantive vacancies, a Government Order dated 3.2.2005 was issued, which permitted appointment of Medical Officer on contract basis., Copy of the Government Order dated 3.2.2005 is Annexure 1 to the writ petition.