- (1.) Head learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State of U.P.
(2.) By means of present writ petition, the petitioner has prayed for following relief:- "(i) issue a writ, order or direction in the nature of certiorari quashing the order dated 3.3.2011 passed by the respondent no.1, copy of which is contained in Annexure No.1 to the writ petition. (ii) issue a writ, order or direction in the nature of Mandamus commanding the respondents to allow the petitioner to work on the post of Milk Inspector notwithstanding the impugned order dated 3.3.2011 and to pay him all consequential reliefs. (iii) grant any other suitable writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstance of the case; and to allow the writ petition with costs."
(3.) The case of the petitioner is that he was initially appointed on the post of Government Milk Supervisor on 27.06.1973 and after satisfactory completion of probation period, his services were confirmed on 29.01.1983 on the post of Government Milk Supervisor. Services of the petitioner are governed by the provisions of the U.P. Dugdhshala Vikas Adhinasth Sewa Niyamawali, 1982 (hereinafter referred to as Service Regulations).;