Dr. Gaurav Kumar Gupta vs Govt. Of India, Ministry Of Health ...
2013 Latest Caselaw 6373 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 54496 of 2013
 

 
Petitioner :- Dr. Gaurav Kumar Gupta
 
Respondent :- Govt. Of India, Ministry Of Health & Family Welfare & 8 Ors.
 
Counsel for Petitioner :- S.N.Jaiswal
 
Counsel for Respondent :- C.S.C.,A.S.G.I.-7921/2013,H.K.Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

The grievance of the petitioner is that though in the select list for the appointment of the Medical Officer, BDH, he has been placed at serial no.1 in the waiting list and the person, who has been selected has not joined, but instead of calling the petitioner for the appointment, respondent no.9, who has been placed at serial no. 2, has been given the appointment.

When the matter came up for consideration on 3.10.2013, learned Standing Counsel was directed to seek instruction and the matter was directed to be put up on 5.10.2013. On 5.10.2013, learned Standing Counsel stated that instruction could not be received and on his request the matter was directed to be listed today. Today again, Sri Y.K. Yadav, learned Standing Counsel states that instruction could not be received despite the letter being sent.

Put up on 11.10.2013 as fresh. On that day, respondent no. 5-Chief Medical Officer, Firozabad may file counter affidavit failing which he will appear in person.

Order Date :- 8.10.2013

OP