DHARAM PAL SINGH Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THE petitioner was appointed on the post of Basic Health Worker in 1997 and was transferred from District Badaun to District Aligarh in the same capacity in June,1997. By order dated 28.8.2002, respondent no.2 directed all the Chief Medical Officers of State of U.P. including respondent no.3 to ensure promotions of Basic Health Worker according to the seniority list prepared by him.

(3.) IT is urged by the learned counsel for the petitioner that the petitioner is senior to respondent nos. 4 and 5, yet he has not been given promotion.