RAJESH TANDON,J. - (1.) HEARD the learned Counsel for the parties.
(2.) PRESENT writ petition has been filed for the issue of a writ order or direction in the nature of mandamus commanding the respondents to decide the option submitted by the petitioner for reliving him for the State of Uttar Pradesh. Brief facts giving rise to the present writ petition are that the petitioner is presently posted as Lab Technician, Primary Health Centre, Chamba, District Tehri Garhwal.
(3.) THE petitioner has stated that he is permanent resident of State of U.P. After creation of State of Uttaranchal, the Secretary, Medical Health and Family Welfare passed an order to relieve the employees to State of U.P. who has opted for the State of U.P. in which the name of the petitioner was placed on Serial No. 33. On 11.3.2003, petitioner has made a representation for reliving him from Uttaranchal for the State of U.P. but no action has been taken by the authorities concerned on the application of the petitioner.;