Anil Kumar, J. - (1.) HEARD Shri I.H. Farooqui, learned counsel for the petitioner, Shri V.S. Tripathi, learned Additional Chief Standing Counsel and perused the record.
(2.) THE controversy involved in the Writ Petition No. 7756 (SS) of 2007 and Writ Petition No. 1818 of 2008 are identical in nature, so with the consent of learned counsel for parties the writ petitions are heard and disposed of together. Facts in brief of the present case as submitted by learned counsel for the petitioner are to the effect that the petitioners are working on the post of Dark Room Assistant in the department of Medical & Health, Sachivalay, Lucknow, posted at District Hospital in different district in State of U.P.
(3.) LEARNED counsel for the petitioner further submits that in order to consider their case for promotion to the next higher post of X -ray Technician they were required to undergo training by order dated 16.3.2000 passed by Director General, Medical and Health U.P., Swasthya Bhawan, Lucknow. Accordingly, sent for training, completed successfully. Thereafter sent to their original post to work and discharge their duties i.e. post of Dark Room Assistant.;