KITCO LTD. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Prashant Chandra, learned Senior Advocate, assisted by Shri Kartikeya Saran appearing for the petitioner, learned Standing Counsel representing the State of Uttar Pradesh and Shri Ravi Shanker Tewari, learned counsel, who appeared for National Health Mission, Uttar Pradesh.

(2.) Under challenge in this petition is an order dated 25.06.2019 passed by the Principal Secretary, Government of Uttar Pradesh in the Department of Medical Health and Family Welfare, whereby the application/representation preferred by the petitioner pursuant to an order passed by this Court, dated 21.02.2019 in Writ Petition No.5023 (M/B) of 2019 which was filed earlier by the petitioner, has been rejected.

(3.) The petitioner also assails the report dated 26.11.2018 submitted by the nominee of the District Magistrate in relation to verification of the result relating to Phase-II of the examination conducted by the petitioner-company for recruitment/vacancy management for National Health Mission, Uttar Pradesh (hereinafter referred to as ''NHM, UP).