MANJU RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr Krishna Mohan Misra, learned counsel for the petitioner, learned Standing Counsel and perused the material on record.

(2.) By means of this writ petition, the petitioner has challenged the legality and validity of the impugned order dated 18.1.2017 passed by respondent no. 1 whereby the claim of the petitioner for regularization of her services as Medical Officer (Ayurvedic) has been rejected solely on the ground that she has been given adhoc appointment on 9.7.1999 i.e. after the cut off date fixed for the purpose.

(3.) It is contended by learned counsel for the petitioner that the controversy in this regard has already been settled by this Court vide Judgement and order dated 9.7.2014 passed in Writ A No. 26637 of 2012 (Dr Dhirendra Pratap Tiwari Vs State of UP and others). It is further submitted that in the identical circumstances some Medical Officers have been granted regularization.