- (1.) HEARD learned Counsel for parties and perused the record.
(2.) LEARNED Counsel for petitioners submitted that the impugned order has been issued contrary to the intent of an interim order passed by a Coordinate Bench in this writ petition. Learned Counsel also submitted that the petitioners apprehend that after taking charge from them it may be given to some junior officers of their cadre. On the other hand, learned Chief Standing Counsel Sri. D.K. Upadhyay submitted that the impugned order dated 29.03.2010, passed by Special Secretary in so far as he has directed to divest the petitioners of the charge of Soil Conservation Officer, Shahjahanpur, has been issued only towards the compliance of order dated 10.09.2008, passed by the Coordinate Bench in this writ petition. Relevant portion of the order reads as: ...The opposite parties are further directed to constitute a Committee and re -consider all the promotions done in violation of seniority and pass fresh order.
(3.) SRI . Upadhyay also submitted that as the charge of Soil Conservation Officer has not been given to any officer of the batch of petitioners, senior or junior, there may be no heart -burning among the officers of petitioners' service cadre.;