Anoop Kumar Shukla vs State Of U.P.Through Its ...
2015 Latest Caselaw 4239 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 1236 of 2003
 

 
Petitioner :- Anoop Kumar Shukla
 
Respondent :- State Of U.P.Through Its Prin.Secy.Health And 3 Ors
 
Counsel for Petitioner :- Vagish Tiwari,H.G.S. Parihar,Manish Kumar,P. Bisht,Yogesh Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In para 7 of the Counter Affidavit It has been specifically averred by the deponent namely Dr. Chandra Shekhar, Chief Medical Officer, Sitapur that he has enquired from the earlier Chief Medical Officer namely Sri M.A. Siddiqui regarding appointments and he has informed vide letter dated 26.2.2003 that no appointment has been made except the appointment under Dying in Harness Rules. It has been disputed by the petitioner and reliance has been placed on the letter dated 2.5.2003 of the Dy. C.M.O.

As Sri M.A. Siddiqui, the then Chief Medical Officer has not been made party in the present petition, learned Counsel for the petitioner is directed to implead Sri M.A. Siddiqui as opposite party within a week.

Interim order, if any, shall continue till the next date of listing. 

List this petition along with writ petition No. 7294 (SS) of 2002.

Order Date :- 18.11.2015

Arvind