- (1.) Heard Shri Umesh Narain Sharma, Sr. Advocate assisted by Shri Chandan Sharma, learned counsel for the petitioners. Learned Standing Counsel appears for the respondents.
(2.) The petitioners are serving as Medical Officers (Community Health) under the Director, Ayurvedic Services, Government of U.P. It is alleged that they were appointed in the year 1986 on the dates given in the seniority list and were regularised w.e.f. 21.1.1991 after serving for 3 years under the U.P. Regularisation of Adhoc Appointments (On the Posts Outside the Purview of Public Service Commission) Rules, 1979. On their representation an order was passed on 12th January, 2010 rectifying the date of regularisation of the five Medical Officers named in the order, and consequently by the same order the date of regularisation of 1169 Medical Officers fixed on 27.12.2003 and 6.9.2005, was modified as 21.1.1991.
(3.) By the impugned order dated 6.4.2010 the order dated 12.1.2010 shifting the date of regularisation has been cancelled on the ground that some of the medical officers in the seniority list from Sl. No.454 onwards have been assigned wrong dates of regularisation. They did not complete 3 years of service on 21.1.1991 for being eligible to be considered for regularisation.;