KRISHNA MURARI,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) Shorn of unnecessary details, facts relevant for the purpose of the case are as under.
(3.) Petitioner, after being duly selected by the Selection Board constituted by the Director General of Medical Education, Uttar Pradesh, Lucknow, was appointed on the post of Lecturer (Radio Diagnosis) on contractual basis in M.L.B. Medical College, Jhansi on 24.02.2009. The appointment of the petitioner was initially for a period of one year, thereafter, it was subsequently extended from time to time. Under the orders of the State Government dated 27.09.2013, petitioner along with 42 other contractual doctors, was granted promotion to the post of Assistant Professor. After facing the Selection Board constituted by the Director General of Medical Education, petitioner was promoted to the post of Associate Professor vide order dated 28.01.2015 and still continues on the post.;