- (1.) Initially, the instant writ petition was filed by the petitioner challenging Clause 4 of the impugned order dated 31.08.2020 to the extent of posting and taking over charge on the post of Director/ Principal Medical Superintendent, Balrampur Hospital, Lucknow by Dr. Rajeev Lochan (opposite party no.3). The petitioner, inter alia, had further prayed for a direction to the opposite party no.3 not to function and work on the said post and also direct the opposite parties no.1 and 2 to appoint/ post a regular promoted Director, Medical and Health Services on the abovesaid post.
(2.) The instant writ petition was entertained by this Court on 02.11.2020 and during the course of argument, on the objection raised by learned Counsel appearing on behalf of the State, the petitioner had sought for some time to file an affidavit stating therein that as to how, the petitioner is affected by the impugned order.
(3.) In pursuance to the order dated 02.11.2020, the petitioner filed an application bearing No.66564 of 2020 supported by an affidavit, whereby, the petitioner had sought for certain amendments in the pleadings of the writ petition and also the prayer clause.;