SARAL SRIVASTAVA,J. - (1.) Heard Sri Ashok Kumar Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner by means of the present writ petition has assailed the order dated 2.2.2018 passed by Principal Secretary (Finance), Government of U.P., Lucknow by which promotion accorded to the petitioner by order dated 30.6.2016 has been withdrawn.
(3.) The case of the petitioner in the writ petition is that he was initially appointed as Treasury/Accounts Officer pursuant to a selection held by Uttar Pradesh Public Service Commission in accounts cadre. The petitioner was promoted in the next higher grade i.e. Rs. 6600/- as Senior Treasury Officer/Senior Accounts Officer in September 2012. The petitioner was subsequently promoted in the grade of Rs. 7600/- as Chief Treasury Officer/Chief Accounts Officer by order dated 30.6.2016. The respondent illegally and arbitrarily by order dated 2.2.2018 withdrew the order dated 30.6.2016 according promotion to the petitioner and directed the recommendation of the selection committee to be kept in seal cover. The order dated 2.2.2018 was passed on account of pendency of criminal cases against the petitioner and also in compliance of the order dated 18.1.2018 passed by the Lucknow Bench of this Court in Writ Petition No. 772 (S/B) of 2018.;