- (1.) The present writ petition is filed by the petitioner for seeking a direction to treat the petitioner as in-service category candidate while relieving him from the post of Medical Officer and further he claims all the benefits as in-service category candidate while undergoing Post Graduate Medical Course.
(2.) Learned counsel for the petitioner Mr.Ajay Chaudhary submitted that prayer No.I made by the petitioner to accept the candidature of the petitioner as in-service candidate is not pressed by the petitioner and as such, this Court may not consider the same prayer for treating the petitioner as in-service candidate.
(3.) Learned counsel confines his relief in respect of prayer Clause-II in the writ petition.;