PRADEEP KUMAR TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) With the consent of learned Counsels for the parties, this writ petition is being finally decided under the rules of the Court. I have heard Sri B.S. Pandey, Advocate for the petitioners, Sri Satish Chaturvedi, learned Additional Advocate General assisted by Sri P.K. Singh, learned Standing Counsel on behalf of respondents No. 1 to 4 and Sri Ashok Khare, learned Senior Advocate assisted by Shri Mohammad Alam, Advocate on behalf of respondent No. 5.

(2.) To start with the controversy, the case in hand is quite simple and short but the manner in which things have taken place and the impugned orders have been passed, has created all complications.

(3.) The petitioners are aggrieved by the orders dated 29th September, 2009 and 3rd October, 2009, (Annexures-11 and 14 respectively). The cumulative effect thereof is that the period of appointment of the petitioners beyond 30th September, 2009 as District Project Coordinator has not been extended.