- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) This writ petition has been filed by petitioner for quashing letters dated 29.11.2006 & 07.12.2006 (Annexure Nos. 1 & 2 to the writ petition) and for direction to respondents to make appointment of the petitioners on the post of X-Ray Technicians and till their appointment the post of X-Ray Technicians may be kept reserved for the petitioners.
(3.) It is submitted by Sri Atul Kumar Dubey, learned counsel for petitioner no. 1 that petitioners have been appointed as Dark Room Assistant in Health Department of the State. Due to shortage of X-Ray Technician, he had been given training of X-Ray Technician. In the light of the Government Order, however, he has not been given appointment on the post of X-Ray Technician.;