PADMAKAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) In present writ petitions it is not under much dispute that petitioner was initially appointed as a Sales Officer vide order dtd. 18/8/1998 by Registrar, Sampoornanand Sanskrit University, Varanasi (hereinafter referred to as "University").

(2.) The State of U.P. has issued a Government Order dtd. 31/12/2003 to Registrar of University that Governor has permitted by Government Order dtd. 18/9/1998 that a post of Director (Publication) under the Publication Department of University could be filled in by promotion from the post of Sales Officer (Vikray Adhikari). Scanned copy of Government Order dtd. 31/12/2003 is pasted hereinafter as well as its relevant part is also reproduced hereinafter: <IMG>JUDGEMENT_50_LAWS(ALL)11_2025_1.jpg</IMG>

(3.) Aforesaid order is the bone of contention, since in the year 2019 the State Government has communicated a letter dtd. 17/9/2019 addressed to Registrar of University that aforesaid Government Order was a forged order and it was accordingly cancelled. This order is subject matter of challenge in Writ-A No. 16669 of 2019 (hereinafter referred to as "First Petition").