VIMAL KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This intra-court appeal filed under Chapter VIII Rule 5 of the Rules of the Court assails the order dtd. 31/5/2022, passed by the learned Single Judge whereby Writ-A No.14772 of 2020 has been dismissed.

(2.) Before learned Single Judge, the appellant-petitioner, by filing the aforesaid writ petition, had challenged the order dtd. 8/7/2020, passed by the respondent No.2-Director, State Urban Development Agency (hereinafter referred to as "SUDA") whereby his deputation with SUDA was cancelled and he was repatriated to his parent department. The appellant-petitioner also challenged the order dtd. 15/7/2020, whereby he was relieved from the post of Project Officer, District Urban Development Agency (hereinafter referred to as "DUDA"), Sultanpur and the order dtd. 29/7/2020 whereby one Smt. Sunita Singh was posted on the post which was being occupied by the appellantpetitioner.

(3.) During pendency of the writ petition, an order dtd. 9/4/2021 was passed by the Director, SUDA in compliance of the interim order, dtd. 17/11/2020, passed by the learned Single Judge, refusing to reinstate the appellant-petitioner on the post in question and only paying the salary from 8/7/2020 till 4/12/2020. The said order dtd. 9/4/2021 was also challenged by the appellant-petitioner by amending the writ petition before the learned Single Judge.