CHANDRA BHUSHAN PANDEY Vs. SRI NARAIN SINGH

JUDGEMENT

(1.) Heard Sri Ashok Pande, learned counsel for petitioner and Sri J.N. Mathur, Additional Advocate General and Smt. Sangeeta Chandra learned State counsel appearing on behalf of official respondents.

(2.) Sri Chandra Bhushan Pandey, the president of Officers' Association, Ministry for Horticulture, Department of State of Uttar Pradesh has filed present writ petition under Article 226 of the Constitution of India seeking a direction to Sri Narain Singh, Minister for Horticulture Department, Civil Secretariat, Lucknow/ respondent No. 1 to ask/ recommend to respondent No. 2 to withdraw/remove respondent No. 4 (Jeevan Lal Verma) from the post of Personal Secretary and to appoint a new person in his place.

(3.) The above said relief has been claimed on the alleged facts which in nut shell are that the petitioner being President of the Association has raised grievances of the members of the association including the problem created by personal secretary of Sri Narain Singh, Minister for Horticulture, as the said person with oblique motive and purpose is not listening the complaints made by the members of the association and for the said purpose, he is demanding illegal gratification. However, no heed has been paid by respondent No. 1 in spite of several representations as annexed as Annexure 1, to the writ petition.