JAWAHAR LAL SHUKLA Vs. CHIEF MEDICAL SUPERINTENDENT

JUDGEMENT

(1.) Both these writ petitions have been filed by one and the same Petitioner leading to the same relief. Both are being decided by this common order.

(2.) Petitioner before this Court claims to have been appointed as an untrained Dental Hygienist under an order of the Chief Medical Officer, Mainpuri dated 25.5.1979 (enclosed as Annexure-1 to the affidavit filed in support of the amendment application, which has already been allowed).

(3.) It is contended that the Petitioner continued to function as untrained Dental Hygienist for years together and ultimately in the year 1988 the State Government came out with a policy, for the training, of untrained Dental Hygienist with the condition that such untrained Dental Hygienist should have completed 5 years of service. According to the Petitioner three persons were selected, including the Petitioner, for such training. However, he was refused admission in the training college only because he had reported two months beyond the prescribed date.