RAVINDRA KUMAR AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) We have heard learned counsel for the petitioners as well as learned Standing Counsel and perused the record. With the consent of the parties' counsel, we proceed to decide both the writ petitions finally at admission stage.

(2.) The petitioners were appointed as Medical Officer (Ayurved) under Employees State Insurance Scheme (in short hereinafter referred as the Scheme) and resumed duties in the different hospitals at Ghaziabad and Kanpur.

(3.) According to petitioner's counsel apart from regular monthly salary they were being paid non-practicing allowance every month in lieu of certificate provided by them to the effect that they have not been indulged into private practice.