- (1.) In compliance of this Court's order, respondents have file counter affidavit. Counsel for the petitioner does not propose to file rejoinder affidavit. As agreed and requested by learned counsel for the parties, I proceed to decide the matter finally at this stage under the Rules of the Court.
(2.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(3.) The minimum prescribed educational qualification as per Rule 8 of U.P.Chikitsa Evam Swasthya Vibhag Dark Room Sahayak (Arajpatrit) Sewa Niyamawali, 1998 (hereinafter referred to "Rules, 1998") is Intermediate with Science or equivalent qualification duly recognized by Government.;