PRADEEP KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Kapil Dev, Senior Advocate assisted by Sri Ashwanit Kumar counsel appearing for petitioner, Sri Pankaj Nath, learned Standing Counsel for opposite parties no.1 and 2 and Sri Rajnish Kumar, learned counsel for opposite party no.3 and perused the record.

(2.) By means of present writ petition, petitioner has challenged the order dated 11.10.2013, as contained in Annexure no.1 to the writ petition, by which he has been reverted from the Special Pay Scale of Rs. 37400-67000, grade pay ,8700 to the Selection grade pay Scale of Rs.15600-39, Grade Pay Rs.7600/- alongwith censure entry.

(3.) Facts, in brief, of the present case are that petitioner while posted as Additional District Magistrate ( Finance & Revenue) at Gorakhpur, a lease-deed has been executed between Madan Lal Tekriwal and State Government in respect of Nazul plot no.103 situated at district Gorakhpur.