PROVINCIAL MEDICAL SERVICES WELFARE ASSOCIATION THROUGH GENE Vs. STATE OF U P
LAWS(ALL)-2014-5-500
HIGH COURT OF ALLAHABAD
Decided on May 30,2014

Provincial Medical Services Welfare Association Through Gene Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) THIS writ petition has been filed on behalf of Provincial Medical Service Officer Welfare Association (P.M.S. Officers) U.P., Lucknow through its General Secretary Dr. Rajendra Kumar Saini, challenging the extension of opposite party no.2 (Dr. Baljeet Singh Arora) after his retirement on 31.8.2013.
(2.) TWO extensions were given to opposite party no.2; one from 1.9.2013 to 31.10.2013 and the other from 1.11.2013 to 31.12.2013. The State Government again considered the case of opposite party no.2 and granted extension from 1.1.2014 to 31.3.2014. The extension order recites that it was being granted in public interest.
(3.) LEARNED Standing Counsel was directed to file counter affidavit and appearance has also been put in on behalf of Dr. Baljeet Singh Arora by Sri Hari Prasad Gupta, Advocate. Sri Hari Prasad Gupta has filed a caveat, whereas a supplementary affidavit has been filed by the petitioner, bringing on record the registration certificate of the association. The association has been duly registered and recognized by the State Government.;


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