SURENDRA PRATAP YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Present writ petition is filed by the petitioner challenging the order dtd. 17/12/2021 passed by respondent no.2 Director, Department of Homeopathy, U.P. 8th Floor, Indira Bhawan, Lucknow. By the said order petitioner is retied w.e.f. 31/12/2021 at the age of 60 years.

(3.) The facts of the case are that petitioner is a homeopathic doctor working with the State Government. By notification dtd. 31/5/2017, the age of the medical officers of the Provincial Medical and Health Service in the State of U.P. was enhanced from 60 years to 62 years. The doctors working under the Provincial Medical and Health Service are doctors of Allopathy. The services of doctors of homeopathy belong to Homeopathic Medical Service Cadre and the benefit of the notification dtd. 31/5/2017 is not extended to them.