Dr. Mahendra Kumar Gupta vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 16591 of 2017
 

 
Petitioner :- Dr. Mahendra Kumar Gupta
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Daya Shankar Tripathi,J.

Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, learned counsel for the petitioner and Sri Ashok Kumar, learned Additional Chief Standing Counsel for the State-respondents.

Affidavit of Sri Vinod Kumar Singh, Joint Secretary, Department of Medical, Health and Family Welfare, Government of Uttar Pradesh, Lucknow has been filed today. We have perused the same.

Petitioner has simultaneously made two requests, one for extension of his services and on the other hand he shows his willingness for voluntary retirement. 

The petitioner may file an appropriate affidavit indicating whether he wants to continue in service or wants to seek voluntarily retirement by day after tomorrow i.e. 17.05.2017.

Personal appearance of the Officer of the concerned department is exempted.

Put up day after tomorrow i.e. 17.05.2017.

Order Date :- 15.5.2017

atul

  [Daya Shankar Tripathi,J.]       [Amreshwar Pratap Sahi,J.]