DHRAMPAL SINGH SESODIYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Rishi Kant, learned counsel holding brief of Shri Sanjay Singh and Shri Pankaj Rai Additional Chief Standing Counsel. In the writ petition No. 58810 of 2011 the petitioner has challenged the order dated 30.6.2011 passed by the respondent No. 1 and further by way of amendment challenging the order passed by the Board of Revenue dated 1st August, 2012 and further seeking a mandamus directing the respondents to consider the case of the petitioner for providing promotional benefits alongwith other service benefits in accordance with law from the date of promotion granted to the respondent No. 4.

(2.) In the writ petition No. 53562 of 2011 petitioner is challenging the order passed by the Board of Revenue dated 1.8.2012.

(3.) The petitioner has been appointed as Supervisor in the year 1983. The petitioner has been dismissed by order dated 16.4.1990. The petitioner challenged the dismissal order by way of writ petition No. 10496 of 1990. By interim order dated 25.7.1990 the effect and operation of the order dated 16.4.1990 has been stayed. Against the dismissal order, the petitioner has also filed an appeal, which has been rejected on 19.10.1991 on the ground that the matter is pending before the High Court. The aforesaid writ petition has been disposed of by order dated 14.5.2001 asking the appellate authority to decide the appeal afresh.