SHEETALA PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition the petitioner has prayed for a writ of certiorari to quash the impugned Government Order dated 17.2.2001, Annexure-3 to the writ petition and the Circular Letter dated 24.2.2001, Annexure-4 to the writ petition in so far as they direct merger of Rajkiya Tilakdhari Homeopathic Medical College, Jaunpur (hereinafter referred to as Jaunpur College) with Rajkiya Lal Bahadur Shastri Homeopathic Medical College, Allahabad (hereinafter referred to as Allahabad College) and transfer of students and teachers to the Allahabad College.

(2.) We have heard learned Counsel for the parties.

(3.) The Jaunpur College was a privately managed Homeopathic Medical College. The petitioners were appointed as lecturers in that College when the same was under private management. On 23.10.1981 the State Legislature enacted the U.P. Homeopathic Medical College (Acquisition and Misc. Provisions) Act, 1981 copy of which is Annexure-1 to the writ petition. As a consequence, the Rajkiya Tilakdhari Homeopathic Medical College, Jaunpur stood provincialised and the petitioners stood absorbed in the service of the State Government by virtue to Section 6 of the 1981 Act.