LAWS(ALL)-2024-3-85

BHAWANA Vs. STATE OF U. P.

Decided On March 19, 2024
BHAWANA Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard.

(2.) Present petition has been preferred for quashing of the impugned order dtd. 30/1/2024 passed by the respondent no. 2-Director Ayurvedic Services, U.P., Lucknow whereby the application for grant of study leave for a period of 12 months for pursuing P.G. Course has been rejected and with a further prayer to direct the respondents to grant the petitioner study leave of 12 months in accordance with the provisions laid down in Chapter XI A of the Financial Hand Book.

(3.) Learned counsel for the petitioner has submitted that petitioner was selected and appointed vide appointment letter dtd. 1/9/2023 on the post of Medical Officer, Community Health Center (Ayurvedic and Unani), Ayush Department, Govt of U.P.