- (1.) The petitioner was appointed as Medical Officer, Short Service Commission in the Indian Army on 29.4.1987, and he was discharged from the Indian Army on 1.6.1992 from the post of Major. Thus, the petitioner was in military service from 29.4.1987 to 1.6.1992. The petitioner applied for the post of Medical Officer advertised by the U. P. Public Service Commission for which selection was held by the U. P. Public Service Commission in the year 1992-1993. The petitioner had applied against the vacancies reserved for ex-servicemen of Indian Army. The petitioner was appointed by the Appointment Letter dated 30.4.1994.
(2.) The present writ petition has been filed by the petitioner, inter alia, praying for directing the respondents to determine/fix the seniority of the petitioner in Medical Officer Cadre of Medical Health Department of State of Uttar Pradesh providing the benefit of his working as Medical Officer in Short Service Commission, and provide all consequential baenefits thereon, and further, for directing the respondents to fix the salary of the petitioner providing the benefit of working of the petitioner as Short Service Commission, and pay entire arrears of salary.
(3.) It appears that on 25.10.2007 time was granted to the learned standing counsel for filing counter-affidavit. However, no counter-affidavit was filed on behalf of the respondents.;