- (1.) Heard Mr. Ankur Saxena, learned counsel for the petitioners as well as learned Additional Chief Standing Counsel.
(2.) The petitioner nos.1 to 16 are BHMS, BUMS, BAMS Doctors and the petitioner nos. 17 to 24 are Pharmacists. In order to fill up the post of MBBS Doctor, Ayush Chikitsak, Staff Nurse (ANM) and Pharmacists, an advertisement was issued on 07.10.2014. Pursuant to the said advertisement, a selection was held between the period from 20.11.2014 to 23.11.2014 and a select list was published on 02.12.2014. The appointment orders were also issued to the petitioners on the same very day but before submitting their joining, the District Magistrate had requested to make an inquiry of the selection in question to the Principal Secretary, Medical Health Department. The State Government issued instructions to the Director General, Family Welfare, U.P., Lucknow, who constituted Inquiry Committee on 20.12.2014 and appointed the Additional Director, Bareilly Mandal, Bareilly and Joint Director, Lucknow to hold an inquiry. Accordingly, inquiry was conducted and inquiry report was prepared and submitted on 24.12.2014.
(3.) A bare perusal of the inquiry report dated 02.01.2015, which has been brought on record as Annexure No.9 to the writ petition, shows that the Inquiry Officer has arrived at conclusion that the whole selection was conducted in accordance with the relevant government orders but since till date the appointment order issued to the petitioners have not been executed, they had challenged the orders, whereby the execution of their selection was stayed.;