- (1.) The petitioner is a Medical Officer. He submitted an application dated 25.01.2017 for his resignation. The said application has been turned down by the impugned order dated 21.11.2017 passed by the Principal Secretary, Medical & Health Services, U.P. Government.
(2.) The petitioner has challenged the above order by means of this petition.
(3.) One of the grounds for challenge is that the resignation was in accordance with Rule 5 of the U.P. Government Servants Resignation Rules, 2000 (hereinafter referred to as the Rules) and the same was not liable to be refused on account of shortage of doctors in the department.;