DR. NUTAN THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these writ petitions i.e. Writ Petition No. 6621 (M/B) of 2016 (hereinafter referred to as 'First Petition') and Writ Petition No. 9714 (M/B) of 2016 (hereinafter referred to as 'Second Petition') invole common question of law and facts and, therefore, as agreed by learned counsel for the parties, have been heard together and are being decided by this common judgment.

(2.) However, for referring facts, the pleadings in First Petition are being taken into consideration.

(3.) This writ petition has been filed under Art. 226 of Constitution of India challenging office memorandum issued by respondents granting extension to Sri Alok Ranjan, IAS (respondent-4), working at the time of filing of writ petition as Chief Secretary of U.P., for a period of three months.