PROVINCIAL MEDICAL SERVICE OFFICERS RETIRED WELFAR Vs. STATE OF U P
LAWS(ALL)-2018-4-265
HIGH COURT OF ALLAHABAD
Decided on April 24,2018

Provincial Medical Service Officers Retired Welfar Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Shri Rajendra Kumar Saini, petitioner, who appears in person and the learned Standing Counsel.
(2.) Provincial Medical Service Officers Retired Welfare Association (PMS Officers), U.P., Lucknow through its General Secretary, Dr. Rajendra Kumar Saini has filed the instant writ petition inter-alia for a direction to the State authorities to follow Dynamic Assured Career Progression (in short, 'DACP') in respect of the medical officers working in Uttar Pradesh as is being followed and given in other States.
(3.) According to the petitioner, DACP scheme is followed by the Central Government, Delhi, Rajasthan and Punjab, etc., but the said scheme is not being followed by the State of Uttar Pradesh, causing serious prejudice and colossal loss to the medical officers working in the State of Uttar Pradesh.;


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