RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri M.P. Singh, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri R.S. Tiwari, learned counsel for the opposite party no. 2.
(2.) By means of this petition the petitioner has prayed following relief : i. Issue a writ, order or direction in the nature of Certiorari for quashing the impugned letter dated 18.06.2019 and order dated 29.08.2019 issued by the opposite party no. 2 which is already contained as Annexure No.-1 and 2 to this writ petition. ii. Issue a writ, order or direction in the nature of Mandamus the opposite party No. 1 to 4 for permitting to the petitioner to perform his duty as Medical Officer at Shivli Kanpur Dehat, Samudayak Swasthya Kendra, Shivli, Kanpur Dehat and his wages may also be paid w.e.f. 01.08.2019.
(3.) The admitted fact of the present case is that the petitioner has been appointed as Medical Officer (Ayush) under National Health Mission, U.P,. on contract basis in the year 2010 and his contract period has been extended time to time.;