MADAN PAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Addl. C.S.C.

(2.) THIS writ petition has been filed by petitioners for quashing orders dated 7.12.2006 (Annexure Nos.1, 2 and 3 to the writ petition) and for direction to respondents to make appointment of the petitioners on the post of X -Ray Technicians and till their appointment, the post of the X -Ray Technicians may be kept reserved for the petitioners.

(3.) IT is submitted by Sri Atul Kumar Dubey, learned counsel for the petitioners that petitioners have been appointed as Dark Room Assistant in Health Department of the State. Due to shortage of X -Ray Technician, they had been given training of X -Ray Technician. In the light of Government Order, however, they have not been given appointment on the post of X -Ray Technician.