Devendra Kumar Arora, J. - (1.) Heard Dr. L.P. Misra, learned counsel for the petitioners and learned Standing Counsel.
(2.) Petitioners have approached this Court inter- alia assailing the order, dated 13.12.2002 passed by the Director Homeopathy, Indira Bhawan, Lucknow as well as order, dated 11.12.2002 passed by the Secretary, Medical Education, U.P.
(3.) Learned Counsel for the petitioners has submitted that the Principal Secretary, Government of U.P. vide order, dated 16.07.2002 directed all the Secretaries, Government of U.P., Head of Departments, all Commissioners / District Magistrates to fill up the backlog quota of Group-D posts of Scheduled Castes/Scheduled Tribes and Other Backward Classes in order to implement the policy decision of State Government for filling up the backlog vacancies of SC/ST and OBC by direct recruitment /promotion. Further, in pursuance of the Government Order, dated 16.07.2002, the Director, Homeopathy vide letter dated 14.08.2002 directed all District Homeopathy Medical Officers to make him available necessary information regarding number of sanctioned vacancies available, so that the backlog vacancies of SC/ST may be filled. In furtherance thereof, a direction was issued to issue advertisement, constitute Selection Committee and after selection and appointment of the candidates, compliance report was required to be submitted.;