- (1.) Heard learned Counsel for the petitioner and the learned Standing Counsel and perused the record.
(2.) Aggrieved by the order dated 4.2.1998 passed by the Director, Ayurvedic & Unani Services, whereby the representation preferred by the petitioner with regard to his absorption as Ayurvedic Pharmacist has been rejected, the petitioner has filed the instant writ petition.
(3.) According to the learned Counsel for the petitioner, the petitioner is a Diploma Holder in Ayuvedic Pharmacy and is registered with the Board of Indian Medicine. Pursuant to an advertisement for the post of Pharmacist, petitioner appeared in the selection process and after being duly selected joined on the post of Pharmacist at State Ayurvedic Mahavidhyalaya, Allahabad vide order dated 3.4.1991 on daily wages @ Rs. 30/- per day. The said appointment was extended from time to time. However, later on, despite recommendation of the Principal of Ayurvedic Mahavidyalaya, the Director did not pass any order compelling the petitioner to file writ petition no. 2349/SS/1994. This Court vide an order dated 2.5.1994 directed the Director, Ayurvedic & Unani Services to consider the letter written by the Ayurvedic College and pass appropriate orders within a month. Pursuant to the said order dated 2.5.1994, the Director passed an order dated 9.2.21995 directing the Divisional Ayuvedic Officer, Allahabad to absorb/regularize the services of the petitioner in case, there is vacancy of Pharmacist. However, the case of the petitioner was not considered for regularization and ultimately the impugned order has been passed.;