NAGENDRA NARAYAN MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) This judgment will decide the present writ petition and connected Writ-A No.2255 of 2024. Since affidavits have been exchanged in Writ-A No.18422 of 2023, the said petition will be treated as the leading petition and facts noticed from the pleadings there.

(2.) The petitioner substantially seeks to challenge an order dtd. 4/9/2023 passed by the State Government, punishing him with the award of a censure after disciplinary proceedings. He also challenges the result of the Departmental Promotion Committee held on 5/9/2023, by which respondent No.3, an Officer junior to him, has been promoted to the post of a Chief Development Officer/ Joint Development Commissioner/ Joint Commissioner. The petitioner further prays that a mandamus be issued by this Court, ordering the State Government, represented by the Principal Secretary, Rural Development and the Commissioner, Rural Development, to consider the petitioner's name for promotion before the third respondent and others junior to him.

(3.) In the connected writ petition, the petitioner challenges an order passed by the State Government dtd. 4/10/2023, rejecting a representation made by the petitioner against the order dtd. 4/9/2023, impugned in the leading petition. This petition has, therefore, been heard on the basis of affidavits exchanged in the leading petition.