JUDGEMENT
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(1.) Heard learned Counsel for the petitioner Sri Sanjay Kumar Srivastava, learned Addl. Chief Standing Counsel Sri Shukla for the respondent No.1 and Sri Deepak Seth for respondent Nos. 2 to 4.
(2.) Learned Counsel for the respondents have also obtained instructions in relation to the issues that have been raised in the present writ petition.
(3.) The petitioner has come up against the orders of State Government dated 29.6.2015 and 7.12.2015 whereby his promotion to the post of Administrative Officer in the respondent No.2 - Remote Sensing Applications Centre on 24.9.2014 has been cancelled on the ground that the selection of the petitioner was vitiated on account of the incorrect constitution of the Departmental Promotion Committee as there was absence of permission and consent of the Deputy Secretary of Science and Technology, Government of Uttar Pradesh.;
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