Doctor Prasad Yadav vs State Of U.P. And Others
2011 Latest Caselaw 1284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 5251 of 2011
 

 
Petitioner :- Doctor Prasad Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- B.P. Yadav
 
Respondent Counsel :- C. S. C.,C.S. Sharma,Rajeev Nayan Singh,Yogendra Kr.Srivastava
 

 
Hon'ble V.K. Shukla,J.

After the matter has been heard at some length, this Court is of the opinion that the Government Order dated 30.09.1981, reference of which has been given on page 31 of the paper book, be produced, and further learned standing counsel should also seek specific instructions on the issue as to whether State Government at any point of time has delegated its authority upon Director General, Medical and Health Services, Lucknow for according relaxation in terms of Rule 24 of 1980 Rules.

List this case on 03.05.2010.

Since hearing is on going and under the orders, which are subject matter of challenge, recovery has been ordered against the petitioner, as such it is hereby directed that no recovery shall be pressed against the petitioner till decision of present writ petition.

Order Date :- 21.4.2011

SRY