Dr. Vinod Kumar vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 7379 ALL

Citation : 2013 Latest Caselaw 7379 ALL
Judgement Date : 10 December, 2013

Allahabad High Court

Dr. Vinod Kumar vs State Of U.P.& 2 Ors. on 10 December, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 55833 of 2013
 

 
Petitioner :- Dr. Vinod Kumar
 
Respondent :- State Of U.P.& 2 Ors.
 
Counsel for Petitioner :- K.K.Arora
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri K.K. Arora, learned counsel for the petitioner, states that he has received instruction from his client that the instrument provided by the Government is now sufficient to conduct the operation and he will discharge his function as a Specialized Eye Surgeon on the transferred post and his grievance is no more. However, he further submitted that salary has not been paid to the petitioner since August, 2013.

If it is so, the respondent is directed to pay salary, if there is nothing otherwise, within a period of one month from today.

On 18.11.2013, we have asked the respondent no. 2 to file counter affidavit to demonstrate the policy for posting of the specialized Doctors and other Doctors in various Hospitals and Primary Health Centres and it has also to be informed whether at the time of transfer and posting, specialization of the Doctors is being taken into consideration for the purposes of proper utilization of their expertise. No counter affidavit in this regard has been filed.

Sri Y.K. Yadav, learned Standing Counsel, requested that a week's time may be allowed to file reply to the aforesaid query.

Put up on 18.12.2013 as fresh.

Order Date :- 10.12.2013