ANIL KUMAR, J. - (1.) HEARD Smt. Bulbul Godiyal, learned counsel for the petitioner and Smt. P. Bajpai, learned Standing Counsel and perused the record.
(2.) FACTS in brief are that the Ministry of Health, New Delhi constituted a programme known as National Leprosy Eradication Programme. The said programme is being implemented by the State level Leprosy Society in 9 approved Leprosy Eradication Units and 47 S.A.T. Centres and has constituted District Leprosy Societies in each and every District of the State. In the year 1993, Director Joint Medical and Health Services, Lucknow issued an order by which it was provided that under the M.D.T. Project Leprosy units have been created and District Leprosy Societies have been brought in existence and posts have also been sanctioned and against the aforesaid posts appointments will be made.
(3.) THEREAFTER an order dated 17.06.1993 (Annexure 2) had been issued, laying down procedure for appointment on the post of Non Medical Assistants (Para Medical Worker) and Non Medical Supervisor.;