SHAILESH KUMAR SRIVASTAVA Vs. STATE OF U.P.AND OTHERS
LAWS(ALL)-2010-4-300
HIGH COURT OF ALLAHABAD
Decided on April 09,2010

Shailesh Kumar Srivastava Appellant
VERSUS
State Of U.P.And Others Respondents

JUDGEMENT

- (1.) Heard Sri Raghvendra Singh, learned Senior Advocate, assisted by Sri Anurag Kumar Singh, appearing on behalf of the petitioner and Sri Sanjay Bhasin, learned Addl. Chief Standing Counsel, appearing for the official respondents.
(2.) By means of the present writ petition, the petitioner is seeking a writ of mandamus for commanding the respondents to open the sealed cover and to declare the result of the Departmental Promotion Committee with respect to the petitioner. The petitioner is also seeking a writ in the nature of certiorari for quashing the impugned order dated 09.2.2010, as amended vide order dated 10.2.2010, passed by the respondent No. 2 by which petitioner has been removed from the post of Chief Veterinary Officer, Gorakhpur (Annexures No. 1 & 2 to the writ petition).
(3.) Sri Raghvendra Singh, learned Senior Advocate, appearing on behalf of the petitioner addressed the Court only with respect to prayer No. 1 and, therefore, this writ petition is being considered and decided only with respect to issue of keeping the recommendations of the Departmental Promotion Committee in sealed cover.;


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