- (1.) Heard Sri Ashok Pande, learned counsel for review petitioner and Sri J.N. Mathur, learned Additional Advocate General, State of Uttar Pradesh.
(2.) Facts of the present case are that review petitioner, Sri Chandra Bhushan Pandey, initially approached this Court by filling a writ petition under Article 226 of the Constitution of India, and the reliefs claimed by him petitioner in the Writ Petition No. 7770 (MB) of 2011 ( Chandra Bhushan Pandey Vs. Sri Narain Singh and others) are quoted hereinbelow:- "i) to issue a writ in the nature of mandamus thereby directing the Minister for Horticulture, the respondent no. 1 to remove Sri Jeevan Lal Verma for the post of his Personal Secretary. ii) to issue a writ in the nature of mandamus to respondent no. 2 hold an enquiry regarding the misconduct of Sri Jeevan Lal Verma. iii) to issue a writ in the nature of mandamus to respondent no. 3, the Principal Secretary, Horticulture to ensure the proper application of the order passed by Principal Secretary dated 30th June, 2007 and to remove the officers wrongly posted accordingly. iv) to issue a writ in the nature of mandamus directing the respondent No. 1 and 3 to give dual charge to all District Horticulture Officers till the shortage of cadre officers is fulfilled by fresh appointment. v) to issue a writ, order or direction which this Hon'ble Court may deem fit and proper may also be issued in favour of the petitioner."
(3.) By order dated 30.08.2011, the above noted writ petition was dismissed on the ground that the petitioner is not a "person aggrieved" in regard to subject matter involved in the instant case, hence , he has no locus standi to file the present writ petition under Article 226 of the Constitution of India with the observation that "Sri J.N. Mathur, learned Additional Advocate General, State of U.P. has very fairly submitted that he will look into the matter and bring it to the notice of respondents no. 1 and 2 to take appropriate action, if the same is correct. We hope and trust on the submission made by Sri Mathur, who will use his office to do the needful.";