Mahesh Chandra Tripathi, J. - (1.) Heard Shri Jitendra Kumar, learned counsel for the petitioners and Shri B.B. Pandey, learned Chief Standing Counsel for the State respondent nos.1 to 7.
(2.) Notices need not be issued to the private respondents no. 8 to 10 in view of the order proposed to be passed.
(3.) The petitioners have approached this Court for following reliefs:- "a) Issue a writ, order or direction in the nature of mandamus commanding upon the respondent authorities to disengage the incumbents working on the post of Technical Assistants/Lab Technicians in Viral Diagnostic Research Laboratories (VDRL) of Sarojini Naidu Medical College, Agra; G.S.V.M. Medical College, Kanpur; B.R.D. Medical College, Gorakhpur and Lala Lajpat Rai Memorial, Government Medical College, Meerut (Respondent nos.1, 5, 6 and 7 respectively); b) Issue a writ, order or direction in the nature of mandamus commanding upon the respondent authorities to make selection and appointment on the posts of Technical Assistants/Lab Technician in the Viral Diagnostic Research Laboratories (VDRL) of all the Medical Colleges across the State among the candidates who possess requisite qualification for the said post as per Govt. Order dated 20.12.2003 and U.P. Lab Technician (Medical, Health & Family Welfare Department) Service Rules, 1994; c) Issue any other suitable writ order or direction, as this Hon'ble Court may deem fit and proper in the circumstances of the case; d) Award cost of this petition to the petitioners.";