Rajesh Singh Chauhan, J. - (1.) Heard Sri Sandeep Dixit, learned counsel for the petitioner and Sri Vishal Verma, learned counsel for the State-respondents.
(2.) The brief facts of the case are that the petitioner is M.D. in Anesthesiology and has worked on the post of Demonstrator in Lala Lajpatrai Medical College, Meerut from August, 1970 to September, 1971. On 1.10.1971 the petitioner was appointed on the post of Lecturer in the Department of Anesthesiology after being recommended by the U.P. Public Service Commission in Maharani Laxmi Bai Medical College, Jhansi. Thereafter, the petitioner was appointed on the post of Reader on 27.7.1973 and promoted on the post of Professor on 26.10.1986.
(3.) On 17.5.1994 the petitioner was transferred from Jhansi Medical College to Moti Lal Nehru Medical College, Allahabad on the post of Professor in the Department of Anesthesiology. When the petitioner was transferred to Allahabad Medical College his name was being sponsored by the Foreign Assignment Section, Ministry of Home Affairs, Government of India for vacancy of medical professionals with the Ministry of Health, Saudi Arabia. After necessary formalities having been completed the Director General, Medical Education and Training recommended the relieving of the petitioner vide letter dated 7.6.1994 to the Secretary, Medical Education and Training, Government of U.P. specifically mentioning that the petitioner can be granted extraordinary leave for a period of five years.;