- (1.) HEARD Sri Mohd. Tauseef for Petitioners, learned standing counsel and perused record.
(2.) THE submission of learned Counsel for the Petitioners is that the opposite parties have failed to regularize the services of the Petitioners as Medical Officer in terms of the judgment and order dated 21.11.1996 passed in Writ Petition No. 857 (S/B) of 1993 (Dr. Ramesh Chandra v. State of Uttar Pradesh and Ors.) read with the judgment & order dated 11.3.1993 passed in Writ Petition No. 3201 of 1992, Yogendra Singh v. State of Uttar Pradesh and Ors. which have been upheld by the Hon'ble Supreme Court in its decision delivered in SLP No. 21984 -21985 of 1995. While allowing the writ petitions (supra) this Court had directed to consider the representation of Petitioners within the specific period. Before the Hon'ble Supreme Court a statement on behalf of Respondent was made that the State Government has taken a policy decision to regularize the Petitioners against 703 posts in near future like Medical Officers.
(3.) THE relevant portion of the order passed by Hon'ble Supreme court of India is being quoted below: Admittedly, at present memo of the doctors having BAMS degree is working against the post of Medical Officer (Allopathic). They have been appointed on ad -hoc basis against 703 vacancies of Medical Officer (Ayurvedic) and the State Government has taken a policy decision to regularize them against the aforesaid 703 posts in near future like Medical Officers (Homeopathic).;