- (1.) We have heard Sri GS. Srivastava, learned counsel for the petitioner. Sri Satish Chaturvedi, learned Additional Advocate General assisted by Sri S.N. Srivastava appears for the respondents.
(2.) By this writ petition, the petitioner has prayed for the following reliefs: (A) Issue a writ order or direction in the nature of certiorari quashing the impugned order dated 3.5.2010 passed by the respondent No. 2 relating to the name found at SI. No. 529 (Annexure 11 to this petition). (B) Issue a writ order or direction in the nature of mandamus commanding the respondents to decide all the leave applications, all representations of the petitioner and permit him to join the duty and pay his entire salary and all service benefits due in accordance with law and Rules. (C) Issue, any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the present case.
(3.) This writ petition is directed against the Office Memorandum dated 3rd May, 2010 issued by Principal Secretary, Medical and Health, Government of U.P. terminating the services of 477 doctors in Provincial Medical Service, absenting from duties for years altogether, after making enquiries in which the Government was unable to ascertain their place of postings. Since no information was sent by them about their absence inspite of the notice published in the national newspapers and in the official website of the Department, the State Government found that it was not reasonably practicable to hold any departmental enquiry against them. The State Government also consulted the U.P. Public Service Commission before terminating the services of absentee doctors.;