ARSHAD ULLAH KHAN (DR.) Vs. STATE OF U.P. & ORS.
LAWS(ALL)-2010-4-232
HIGH COURT OF ALLAHABAD
Decided on April 09,2010

Arshad Ullah Khan (Dr.) Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

DEVENDRA KUMAR ARORA, J. - (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, passed by the respondent no. 2 by which petitioner has been removed from the charge of the post of Chief Veterinary Officer, Mahrajganj (Annexure No. 1 to the writ petition). 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.
(3.) SINCE legal question is involved, as such, with the consent of parties, we proceed to hear and decide this matter finally.;


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