Dr. Ashok Kumar Pandey vs State Of U.P. And Others
2011 Latest Caselaw 6352 ALL

Citation : 2011 Latest Caselaw 6352 ALL
Judgement Date : 5 December, 2011

Allahabad High Court

Dr. Ashok Kumar Pandey vs State Of U.P. And Others on 5 December, 2011

Bench: Sunil Ambwani, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 56459 of 2011
 

 
Petitioner :- Dr. Ashok Kumar Pandey
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Indra Bhan Singh,H.R.Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

In the counter affidavit, it is not clear as to where the petitioner is posted, and the place from which he is drawing the salary.

Learned Standing Counsel states that the Ayuredic and Unani doctors are not given independent charge in the Primary Health Centres, where the Medical Officers exercise the financial powers. The Ayurvedic and Unani doctors are mostly posted in Community Health Centre.

Learned Standing Counsel will file the Government Order, clarifying the posting of Ayurvedic and Unani doctors.

List on 19.12.2011.

Order Date :- 5.12.2011

RKP

Download the LatestLaws.com Mobile App