SANJAY DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr.S.K.Kalia, learned Senior Advocate assisted by Mr.Vidhu Bhusan Kalia, learned counsel for the petitioner in writ petition No.1893 (SB) of 2011, learned Additional Chief Standing Counsel appearing for the State and Mr.V.K.Dubey, learned counsel for petitioner in writ petition No.240(SB) of 2012 and respondent of writ petition No.1893 (SB) of 2011.

(2.) The petitioner of writ petition No.1893 (SB) of 2011 is aggrieved with the order dated 18 March 2011 as also the order dated 21 November 2011, passed by the State Government, whereby the post of Chief Executive Officer (Technical) held by the petitioner has been changed to the post of Assistant Engineer.

(3.) The facts of the case, in brief, are that the petitioner was appointed on newly created temporary post of Officer on Special Duty (Technical) on 15.1.1991 in the pay scale of Rs.2200-4000. He joined the post on 19 January 1991. Subsequently vide order dated 11.2.1994 the State Government had merged the post of Officer on Special Duty (Technical) with the post of Chief Management Officer (Technical) and the petitioner was designated as Chief Management Officer (Technical). The post of Chief Management Officer (Technical) was treated to be in addition to the post of Chief Management Officer and accordingly the cadre strength of Chief Management Officer was increased. The petitioner was made permanent on the post of Chief Management Officer (Technical) w.e.f. 11.2.1997 vide order dated 27.2.2004.