- (1.) Heard Sri N.K. Pandey, learned counsel for the petitioner and the learned Standing Counsel, Sri D.K. Tripathi for the respondents.
(2.) Two affidavits have been filed, one on behalf of the respondents No. 1 and 2 and the other affidavit has been filed on behalf of respondent No. 4. A rejoinder affidavit has been filed by the petitioner bringing on record the judgment of Hon'ble the Apex Court in the case of State of U.P. and others v. Dr. B.B.S. Rathore, 2008(9) ADJ 564 (DB) and other petitions decided on 24th July, 2014.
(3.) The petitioner, who was appointed as a Medical Officer on 20th January, 1973 retired as a Joint Director on 31st January, 2006.;