SHIVENDRA VASHISHTHA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Vishal Verma, learned counsel for the petitioner and learned Additional C.S.C. for the respondent - State.

(2.) By means of present writ petition, the petitioner has prayed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to allow the petitioner to work on the post of Pharmacist in pursuance of appointment order dtd. 24/2/2009 with a direction to the respondents to issue joining letter to the petitioner with a further prayer to issue a writ, order or direction in the nature of mandamus commanding the respondents to consider and decide the representation dtd. 15/7/2010 and to allow the petitioner to work on the post in the light of judgments and orders dtd. 16/7/2010, 22/2/2010 and 23/3/2010.

(3.) Brief facts giving rise to the present writ petition are as under: <IMG>JUDGEMENT_166_LAWS(ALL)7_2023_1.jpg</IMG>