V P GOYAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed praying for a writ of certiorari to quash the Impugned order dated 28.2.2001 (Annexure-5 to the petition) and for a mandamus directing the respondents to issue order for notional promotion and grant of personal pay scale to the petitioner with interest.

(3.) The petitioner who possessed a M.B.B.S. degree joined as Medical Officer in Zila Parlshad Dispensary, Etmadpur, district Agra on 6.10.1963 on a substantive post, which was under the control of Panchayat Raj Department, State of U. P.