DR. ATUL DARBARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel for the petitioner and Sri D. K. Tripathi for the respondents-State.

(2.) This writ petition had initially prayed for a Mandamus to extend all such service benefits to the petitioner from the date of his initial appointment as a Medical Officer in the Employees State Insurance Scheme of the Labour Medical Services, U.P., i.e. w.e.f. 17.3.1989. Other consequential benefits of promotional pay scale treating the said date to be a valid date has also been claimed after completion of 5 years and 16 years of service respectively.

(3.) An amendment was filed praying for quashing of that part of the order whereby the petitioner was regularized w.e.f. 24.7.2009 but the prayer in effect remains to extend all such service benefits with effect from the date of his initial appointment.