Anil Kumar, J. - (1.) HEARD Sri Umesh Kumar Srivastava, learned counsel for the petitioner, Sri V.S. Tripathi, learned Additional Chief Standing Counsel and perused the record. The facts, in brief, as stated by the learned counsel for the petitioner are that the petitioner on 23.11.1973 appointed on the post of Lekhpal in district Moradabad, on 23.11.1975 confirmed on the said post. However, persons juniors to him have been sent to undergo training in Raja Todar Mal Survey and Land Records Institute for promotion to the next higher post as Land Record inspector but he was not sent for training. Aggrieved by the said fact, petitioner approached this Court by filing Writ Petition No. 484 (S/S) of 1992 alongwith one other person, namely, Mohd. Ahsan. On 22.1.1992 interim order has been passed, relevant portion is quoted as under: - In the meantime subject to further orders of the court, the petitioner may be provisionally admitted in the Survey Records Training Institute, Hardoi.
(2.) ACCORDINGLY , it is submitted by the learned counsel for the petitioner that in pursuance to the order dated 22.1.1992 petitioner along with Mohd Ahsan send for training school situate at Hardoi during the session 1991 -1992 thereafter appeared in the examination held from 17.10.1992 to 21.10.1992, declared successful by Board's Order No.1272/4 -551(F)/92 dated 13.5.1993. Learned counsel for the petitioner further submits that on 30.6.1993 (annexure no.3) an order has been passed by Commissioner, Moradabad thereby appointing the petitioner as Land Records Inspector in District Rampur. However, while he was working and discharging his duties on the post of Land Records Inspector, the impugned order dated 4.8.1993 ( Annexure no.1) has been passed by opposite party no.2 thereby cancelling the posting/promotion of the petitioner, hence the present writ petition has been filed.
(3.) ON 25.8.1993 in the matter in question an interim order has been passed, the relevant portion is quoted as under: - Meanwhile, the petitioner shall not be reverted from the post of Land Records Inspector to the post of Lakhpal and order to that effect, contained in Annexure -1, shall remain stayed.;